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Judgment
Hon'ble Shri Amitendra Kishore Prasad, Judge
By filing the present petition, the petitioner-Trust assails the order dated 27.11.2021 passed by the Sub-Divisional Officer (Revenue)-cum-Registrar, Public Trust, Raigarh, in Revenue Case No. 15/B-121/2020-21, whereby the review application filed by respondent No. 3 was entertained and the effect and operation of the earlier order dated 27.10.2021 was stayed. The petitioner has prayed for following relief(s) :-
“10.1The Hon'ble Court may graciously be pleased to quash the entire proceeding of review case including order dated 27.11.2021 the order passed by respondent no. 2 in case no. 15/B-121/2020-21, (Annexure P-1) and further be pleased to restore the order dated 27.10.2021 passed by respondent no. 2, in the ends of justice.
10.2Any other relief which this Hon'ble Court deems fit and proper be passed in favour of the petitioner along with cost of the petition.”
Learned counsel for the petitioner submits that the petitioner has challenged the order dated 27.11.2021, whereby the review application filed by respondent No. 3 was entertained by the concerned Sub-Divisional Officer (Revenue)-cum-Registrar, Public Trust. He further submits that the effect and operation of the impugned order was stayed by the Coordinate Bench of this Court vide order dated 16.12.2021. Consequently, the proceedings before the concerned authority have remained stayed since then.
Learned State counsel submits that the concerned authority may be directed to decide the pending proceedings in accordance with law.
I have heard learned counsel for the parties and perused the documents available on record.
Having regard to the fact that the proceedings have remained stayed since 16.12.2021, it would be appropriate to direct the concerned Sub-Divisional Officer (Revenue)-cum-Registrar, Public Trust, Raigarh, to bring the proceedings to their logical conclusion after affording due opportunity of hearing to the petitioner. The petitioner is also directed to appear before the concerned authority and raise its objections to the review application filed by respondent No. 3. In the event the petitioner files its objections, the concerned authority shall first consider and decide the same, if not already decided, and thereafter pass an appropriate order in accordance with law.
With the aforesaid observations/directions, the writ petition stands disposed of.
It is made clear that this Court has not expressed any opinion on the merits of the case.
There shall be no order as to costs.