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Judgment
Learned counsel for the petitioner submits that the present writ petition has been filed against the inaction on the part of Respondent no. 3 to 5 as they are not concluding the proceedings in Revenue Case No. 202302113700133 of the year 2022-23 which relates to demarcation of the ownership of private land of petitioner bearing khasra No. 232/3 area 0.292 hectare situated at village Amlidih, Patwari Halka No. 69, R.I. Circle Raipur-11.
Learned counsel for the petitioner submits that an application for demarcation of land of the petitioner was submitted by the petitioner before the respondent authorities under Section 129 of the Chhattisgarh Land Revenue Code and thereafter on 28.02.2023, a memo has been issued by the respondent authorities for conducting the demarcation the land of petitioner along with other adjacent land and order has been issued on 28.02.2023 by Respondent no. 3 and on 28.05.2024. Thereafter on 31.05.2024, a joint report of partition of land map has been submitted by the authorities before the respondent no.3 in which , it has been pointed out that in the land of petitioner bearing khasra No. 232/3 in about 0.0047 hectare construction (Nirmit Chabutara) has been found to be made out, therefore, demarcation is necessary. Subsequently, on 24.03.2025, notices were issued to the concerned parties, however, no proceedings have been taken place and till date revenue case has not been concluded.
On the other hand, counsel for State submits that since the matter is pending since 28.02.2023, the respondents authorities will decide the application of the petitioner within 30 days.
Having heard counsel for the parties and considering the submission of counsel for the State that the application will be decided expeditiously and further considering that notices were issued in the matter on 24.03.2025, this Writ Petition is disposed of with a direction to the respondents authorities to decide the application of the petitioner under Section 129 of the CG Land Revenue Code and conclude the proceedings in Revenue Case No. 202302113700133, in an expeditious manner, 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 case and the respondent authorities shall decide the matter on their own merits, in accordance with law.