Chhattisgarh HC Gives Raigarh Revenue Authority 30 Days To Decide Pending Chauhadi Certificate Application

The petitioner sought a Chauhadi Certificate/22-Point Land Information Certificate for land at Village Goverdhanpur, Raigarh, recorded in his name or that of his proprietary concern.

He stated that he had applied to the competent revenue authority on 04.08.2026, but the application remained undecided despite follow-up requests.

The State submitted that the Tahsildar would decide the matter within 15 days of receiving the order; the Court ultimately directed decision within 30 days.

The Court cited no specific statute, precedent, or separate legal test.

It directed the competent revenue authority to consider the application strictly in accordance with the relevant revenue records and applicable law, while independently determining the petitioner’s entitlement.

The application had not been finally considered, and the State’s counsel undertook that the Tahsildar would decide it.

The Court therefore ordered administrative consideration within a fixed period, without determining whether the petitioner was entitled to the certificate or directing its issuance.

The authority must act in accordance with the revenue records and applicable law; the Court expressed no opinion on the merits of the petitioner’s claim.