After 2023 Demarcation Order Remained Uncompleted, Chhattisgarh HC Fixes Nov 17, 2026 Date For Durg Land Demarcation

The petitioner sought demarcation of land bearing Khasra Nos. 18/7 and 18/38 at Village Titurdih, District Durg. Although the Additional Collector, Durg, had directed demarcation by order dated 7 February 2023, the proceedings had not been completed.

The State submitted that arrangements for demarcation had been made, but that the petitioner had sought time, delaying the process.

The petitioner undertook to cooperate with the authorities.

The petitioner also sought protection against interference with possession and construction, and challenged the respondents’ alleged inaction as unconstitutional.

The Court did not cite any specific statute, precedent, or constitutional doctrine as the basis for its decision.

It directed that demarcation be conducted strictly in accordance with law and that the proceedings be fair and transparent; persons duly served with notice must have an opportunity to participate.

The Court considered the Additional Collector’s existing demarcation order, the State’s submission that arrangements were ready, and the petitioner’s undertaking to cooperate.

To bring the matter to a conclusion while ensuring procedural fairness, it fixed a date for demarcation and required advance notices to the other concerned persons. It dispensed with separate notice to the petitioner and directed duly served persons to attend and participate.

The Court did not separately determine the petitioner’s claims for protection of possession or construction, or its constitutional challenge.

The authorities were to issue requisite notices during the week commencing 2 November 2026; no separate notice to the petitioner was required. Persons duly served were directed to attend and cooperate, and the authorities were to ensure fair and transparent proceedings.