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Chattisgarh High Court

Smt. Padma Verma vs State Of Chhattisgarh 34 Wpt/59/2018 ... on 10 April, 2018

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                      1

                                                                         NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                           WPC No. 992 of 2018

   Smt. Padma Verma, W/o Shri Bahuram Verma, Aged About 49 Years,
   Occupation - Ex - Sarpanch Gram Panchayat Gadakusami, Block Palari,
   Thana And Tahsil - Palari, Civil And Revenue District Balodabajar -
   Bhatapara Chhattisgarh.

                                                                  ---- Petitioner

                                  Versus

1. State Of Chhattisgarh Through Secretary Panchayat And Rural
   Development Department Mahanadi Bhawan Capital Complex New Raipur
   Civil And Revenue District Raipur Chhattisgarh.

2. Collector, Balodabajar, District Balodabajar - Bhatapara Chhattisgarh.,
   District : Balodabazar-Bhathapara, Chhattisgarh

3. Sub Divisional Officer ( Revenue ) / Prescribed Officer Balodabajar , District
   Balodabajar Bhatapara Chhattisgarh.

4. Shri Pratap Kumar Thakur , Tahsildar Palari District Balodabajar Bhatapara
   Chhattisgarh.

5. Smt. Girja Dhruv W/o Shri Tijauram, Panch Of Gram Panchayat
   Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
   Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

6. Smt. Shobha Yadav W/o Shri Kamlesh, Panch Of Gram Panchayat
   Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
   Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

7. Smt. Lalita Verma W/o Shri Baraturam, Panch Of Gram Panchayat
   Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
   Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

8. Shri Devprasad Chandrawanshi S/o Shri Alakhram, Panch Of Gram
   Panchayat Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi ,
   Thana And Tahsil - Palari, Civil and Revenue District Baloda Bazar,
   Bhatapara (C.G.)

9. Shri Rameshwar Ghritlahre S/o Shri Pyarelal, Panch Of Gram Panchayat
   Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
   Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

10. Smt. Laila Bandhe W/o Shri Surendra Kumar, Panch Of Gram Panchayat
    Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
    Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

11. Shri Mayaram Bharadwaj S/o Shri Mangla, Panch Of Gram Panchayat
                                                     2

                   Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
                   Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

                12. Smt. Sarita Dehariya W/o Shri Vishnu, Panch Of Gram Panchayat
                    Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
                    Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

                13. Shri Manoj Kumar Dhruv S/o Shri Latelu, Panch Of Gram Panchayat
                    Gadakusami, Janpad Panchayat Palari, R/o Village Gadakusmi , Thana And
                    Tahsil - Palari, Civil and Revenue District Baloda Bazar, Bhatapara (C.G.)

                                                                            ---- Respondents

For Petitioner : Mr. Sunil Sahu, Advocate. For Respondents/ State : Mr. R. N. Pusty, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/04/18

1. Learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file an appeal before the Commissioner, Raipur.

2. The prayer appears to be fair and reasonable and is allowed.

3. Accordingly, the writ petition is dismissed as withdrawn with liberty reserved in favour of the petitioner. If such an appeal is preferred by the petitioner then, the appellate authority shall consider and do well to decide the appeal expeditiously within a period of three weeks from the date of filing of the appeal.

4. Certified copy of the impugned order be returned to counsel for the petitioner on furnishing attested photocopy thereof.

Sd/-

(Sanjay K. Agrawal) Judge Priyanka