Jogendra Shah vs State Of Chhattisgarh & Ors.

“10.1

That, the Hon'ble Court may kindly be pleased to issue appropriate writ, direction or order to the respondent no.2 as to why the final order is not being passed despite the final approval report is submitted by the respondent no. 3 and 5 which are filed as annexure P/1 and P/9.

10.2

That the Respondent No.4 may be directed to take appropriate stapes about payment of the compensation to the petitioner when residential building was demolished.

10.3

Any other relief, which this Hon'ble Court may deem fit and proper according to the facts and circumstances of the case along-with the cost of the petitioner.”

“11.

It is respectfully submitted that after receipt of the aforesaid proposal/report from the SDO, Revenue, Bijapur, the consent for allotment of the aforesaid proposed land in exchange was obtained from the petitioner and the petitioner himself gave his consent in this regard and based upon the consent accorded by the petitioner, the Collector, Bijaspur, after following due process of law, accorded its permission for allotment of the land admeasuring 0.0132 hectare of khasra no. 787/2 total area 2.0021 hectare on exchange to the petitioner and in this regard, a detailed order was passed on 14/02/2022. Τo demonstrate this fact, copy of the order dated 14/02/2022 passed by the Collector, Bijapur is being filed herewith as Annexure R/3.”