AMRITA BAI KOMRA vs STATE OF CHHATTISGARH

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CGHC010268952026 2026:CGHC:38545
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
AVINASH
SHARMA
WPC No. 3881 of 2026
Digitally signed
by AVINASH
SHARMA
Date: 2026.09.02
11:20:52 +0530
1 - Amrita Bai Komra Wife Of Dhansai Komra, Aged About 61 Years Resident Of
Village - Dhansera, Tahsil -Sarona, District -North Bastar Kanker (C.G.)

... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Revenue And Disaster
Management Department, Atal Nagar, Nava Raipur, District -Raipur (C.G.)
2 - Chhattisgarh State Information Officer, Raipur, District -Raipur (C.G.)
3 - The Sub -Divisional Officer (Revenue) Kanker, District -North Bastar Kanker
(C.G.)
4 - The Tahsildar, Sarona, District -North Bastar Kanker (C.G.)
5 - Sage Singh Vatti Son Of Sonar Singh Resident Of Village - Dhansera, Tahsil -
Sarona, District -North Bastar Kanker (C.G.)
... Respondent(s)
For Petitioner(s) : Shri Ajeet Kumar Yadav, Advocate.
For State : Shri Shobhit Mishra, Dy GA.
For Respondent No.2 : Shri Shayam Sunder Lal Tekchandani, Advocate.
Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
01/09/2026
1. This Writ Petition has been filed by the petitioner being aggrieved of the
action by the respondent authorities in not providing the entire information as
sought by him under the Right to Information Act, 2005.
2. Brief facts of the case are that Respondent no. 5 has fraudulently obtained
patta in respect of land of petitioner and on the basis of said patta, with the

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collusion of the then Patwari and Revenue Inspector, Respondent no. 5 has
obtained revenue map and other documents in respect of land of petitioner.
After knowledge of said patta, the petitioner applied under RTI Act for
providing the name of concerned the then Patwari & Revenue Inspector and
their present designation. The petitioner has also sought information
regarding action taken against the revenue authority who have illegally done
official duties and also sought for the copy of patta issued in favour of
respondent no. 5 in respect of land khasra no. 90/2 situated at Village
Dhanesara. Despite filing of aforesaid application, Respondent no. 4 has not
provided the information sought by the petitioner. As the information was not
supplied to the petitioner, therefore the petitioner filed first appeal before the
respondent no. 3. Vide order dated 22.02.2023, Respondent no. 3 has closed
the appeal proceedings by observing that in the year 1995-96, total 131
persons were issued settlement patta, in which, the name of respondent no.
5 is not mentioned in the list, therefore there is no possibility to provide the
information sought by the petitioner. Thereafter, the petitioner filed second
appeal before the respondent no. 2 for providing information. During
pendency of appeal, vide letter dated 26.06.2024 & 27.06.2024 improper and
incomplete information was provided to the petitioner. Vide order dated
12.12.2025, Respondent no. 2 has closed the proceedings of second appeal
by observing that the information sought by the petitioner has been supplied
to her. Hence this petition.
3. Learned counsel for the petitioner submits that he had sought information
under the RTI Act, however, incomplete information was provided to her
which led her to file second appeal before the Chhattisgarh State Information

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Commission, Raipur, however, the second appellate Court dismissed the
second appeal of the petitioner holding that the information as sought by the
petitioner has already been provided to her and the information which does
not fall within the domain of concerned office has accordingly been not
provided.
4. Learned counsel for Chhattisgarh State Information Commission submits that
the additional information on which the petitioner is persisting does not fall
within the purview of RTI Act. The petitioner ought to have filed application
for obtaining certified copies before the concerned revenue authorities
particularly Tehsildar and she would have got the information. So far as the
onus on the RTI authorities is concerned, they have already supplied the
information to the petitioner available under their domain.
5. Learned State counsel supports the submission provided by counsel for CG
State Information Commission.
6. Having considered the facts and circumstances of the case, particularly the
nature of the information sought by the petitioner in her application before the
Public Information Officer, this Court is of the opinion that the
documents/information relating to the revenue proceedings, including the
relevant revenue records, could be obtained by the petitioner by moving an
appropriate application for certified copies before the competent revenue
authority. Therefore, to the aforesaid extent, the order dated 12.12.2025
passed by Respondent No. 2 is modified. The petitioner shall be at liberty to
approach the concerned revenue authority for obtaining certified copies of
the relevant documents in accordance with law. Subject to the aforesaid
modification, the remaining part of the impugned order shall remain

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undisturbed.
7. Accordingly, the Writ Petition is disposed of.
Sd/-
(Amitendra Kishore Prasad)
Judge


Avinash