Chattisgarh High Court
Vikas Kumar Gupta vs State Of Chhattisgarh 17 Wpc/2454/2018 ... on 9 October, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 1913 of 2018
Vikas Kumar Gupta Versus State of Chhattisgarh & Others
09/10/2018 Shri KA Ansari, Sr. Advocate with Shri Kripesh G.
Kela, Advocate for the petitioner.
Shri Shashank Thakur, GA for the State.
Shri Heeralal Nayak, Collector, Balrampur; Shri
Vijay Dayaram, SDM, Ramanujganj; Shri Harishankar
Paikra, Tehsildar, Ramanujganj; Shri Chamru Prasad
Gupta, Secretary and Shri Birendra Prasad Thakur, Sub
Inspector are present in the Court.
Learned Senior Counsel appearing for the petitioner
would submit that some of the documents filed with the
affidavits of the officers are forged and concocted. He
prays for and is allowed 2 weeks' time to file rejoinder
affidavit.
Let the respondents file return to the writ petition
meeting out the allegations made by the petitioner.
List the matter on 27.11.2018. The SDM and Mandi Inspector shall remain in attendance before this Court on the next date of hearing.
Sd/-
Judge (Prashant Kumar Mishra) Barve