Kailash Agrawal vs State Of Chhattisgarh & Ors.

Learned counsel for the petitioner submits that petitioner is a resident of 15/1, Baikunthpur, Ward No.16, near Jagdish Kirana Store, Raigarh Tahsil and District Raigarh, Chhattisgarh. He submits that the subject land is situated at Village Goverdhanpur, Patwari Halka No.55, Tahsil and District Raigarh, Chhattisgarh, bearing Khasra Nos. 22/4, 22/6, total area 1.153 and 1.011 hectares respectively (hereinafter referred to as "the subject land"). The name of the petitioner has been recorded in revenue records as proprietor of the subject land. The subject land is duly reflected in the revenue records in the name of the petitioner/his proprietary concern Sadguru Developers, Raigarh, as the case may be. Also, the petitioner is in possession and enjoyment of the subject land and there is no order placed before him by the respondent authorities prohibiting him from dealing with the property. The petitioner requires the requisite revenue certificate containing the particulars of the subject land and its four boundaries for lawful purposes. As such, on 16.09.2026, the petitioner submitted a written application (Annexure P/3) before the competent revenue authority requesting issuance of the requisite Chauhadi certificate / 22-point information certificate particularly containing the four boundaries of the subject land and other particulars available in the revenue records. The said application specifically contained the particulars of the subject land, namely Khasra Nos.22/4, 22/6, total area 1.153 and 1.011 hectares respectively Village Goverdhanpur, Patwari Halka No.55, Tahsil and District Raigarh, and requested the competent revenue authority to issue the requisite certificate after verification of the relevant revenue records.

Learned counsel for the petitioner submits that after submission of the application, the petitioner personally approached the concerned revenue officials, including the Tahsildar, Raigarh, and requested that necessary action be taken on his application. However, despite repeated approaches, the application has not been finally considered or disposed of, as such, this petition has been filed for the following reliefs:-

Learned State counsel, on instructions, submits that the Tehsildar shall consider and decide the matter within 15 days from the date of receipt of copy of this order.

In view of the aforesaid submission made by learned State counsel, the present petition is disposed of with a direction to the competent revenue authority, particularly the Tahsildar, Raigarh, to consider and decide the petitioner's application dated 16.09.2026 (Annexure P/3) for issuance of the requisite Chauhadi Certificate/22-Point Land Information Certificate, in respect of the subject land, strictly in accordance with the relevant revenue records and applicable law, within a period of 30 days from the date of receipt of a copy of this order.

It is made clear that this Court has not expressed any opinion on the merits of the petitioner's claim, and the competent authority shall independently examine the application and pass an appropriate order in accordance with law.