After Demarcation Was Missed, Chhattisgarh HC Gives Revenue Officials 60 Days To Decide Landowner’s Request

The petitioner sought demarcation of his land, Khasra No. 134/31, measuring 0.020 hectare in Village Chantidih, Bilaspur District. Although 9 February 2026 had been fixed for demarcation, the authorities had not carried it out; the petitioner also complained of alleged unauthorised occupation and lack of action on his complaints

The State submitted that a dispute concerning the land had delayed the process, but undertook that the application would be considered and decided within 60 days

The Court cited no specific statute or precedent.

It directed the competent revenue authority to decide the demarcation application in accordance with law and after affording all concerned parties an opportunity of hearing.

Article 300-A was invoked by the petitioner, but the Court did not analyse or rule on that contention.

In light of the State’s undertaking to decide the demarcation application within 60 days, the Court disposed of the petition by directing the competent revenue authority to do so within that period, following a hearing for all concerned parties.

The Court did not determine whether the land was unauthorisedly occupied or resolve any underlying dispute; those matters were left for independent consideration by the competent authority in accordance with law.

The Court made no determination on the merits of the petitioner’s claim or the alleged unauthorised occupation.