Chhattisgarh HC Orders Raigarh Tehsildar To Decide Landowner’s Boundary-Certificate Request Within 30 Days

The petitioner stated that he or his proprietary concern, Sadguru Developers, was recorded as proprietor and was in possession of land bearing Khasra Nos. 22/4 and 22/6 at Village Goverdhanpur, Raigarh.

He applied to the revenue authority on 16 September 2026 for a Chauhadi Certificate/22-Point Land Information Certificate, including the land’s boundaries and other revenue particulars.

The application had not been decided despite his approaches to revenue officials, so he sought a direction for its consideration.

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

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

It directed the competent revenue authority to determine the application by reference to the relevant revenue records and applicable law; the authority was to examine the matter independently, without treating the Court as having decided the petitioner’s entitlement.

The petitioner’s application remained undecided, and the State submitted that the Tahsildar would consider it.

The Court therefore granted limited procedural relief by directing the competent authority to decide the application within a specified period.

It did not determine whether the petitioner was entitled to the certificate or direct that it be issued.

The Court expressed no opinion on the merits of the claim.