Chhattisgarh HC Bars Coercive Action Against 29 Ambikapur Residents Until Their Patta Revision Is Decided Within 30 Days

The petitioners challenged the Nazul Officer, Ambikapur’s order dated 16 July 2026 rejecting their application for grant of lease/patta.

They had filed a revision before the Commissioner, Surguja Division, and their application for stay under Sections 52 and 32 of the Chhattisgarh Land Revenue Code, 1959, had been rejected on 16 September 2025.

The revision remained pending, and the petitioners apprehended eviction, demolition, or other coercive action pursuant to the Collector’s order dated 29 July 2025.

They sought, among other reliefs, protection from coercive action while the revision was pending.

The petition referred to Sections 52 and 32 of the Chhattisgarh Land Revenue Code, 1959, in connection with the petitioners’ application for stay before the Commissioner.

The Court cited no further statutory provision or precedent and did not set out a broader legal test; it issued case-specific directions based on the pending revision and the limited relief sought.

The Court noted that the revision had not been decided and considered the petitioners’ apprehension of coercive action while it remained pending.

Having regard to the circumstances and the limited relief sought, it directed the Commissioner to decide the revision within 30 days of receiving a copy of the order and restrained the respondent authorities from taking coercive steps until that decision.

Until the revision was decided, the respondent authorities were directed not to take coercive steps against the petitioners.