Chattisgarh High Court
Rajkumar Bhagat vs State Of Chhattisgarh 35 Wpc/1372/2018 ... on 13 August, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 44 of 2018
Rajkumar Bhagat S/o Late J.M. Bhagat, Aged About 41 Years R/o
HIG 2/304, Old Borsi Colony, Durg, District Durg Chhattisgarh.,
---- Petitioner
Versus
1. State Of Chhattisgarh Through Principle Secretary, Department
Of Water Resources, Mahanadi Bhavan, Mantralaya, New Raipur,
District Raipur Chhattisgarh
2. Executive Engineer, Maniyari Water Resources Department
Maniyari Division, District Mungeli Chhattisgarh.
3. Sub Divisional Officer, Water Resources Sub Division Lormi,
District Mungeli Chhattisgarh
4. Collector, District Mungeli Chhattisgarh.
---- Respondent
For Petitioner Mr. Ajay Thakre, Advocate For Respondent /State Mr. J.K. Gilda, Advocate General Order On Board Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Prashant Kumar Mishra Per, Ajay Kumar Tripathi, Chief Justice 13/8/2018
1. Heard.
2. Since the petitioner is neither an applicant nor a claimant for allotment of any of the land, which has emerged from 2 submerged area and for which, policy of the State has been formulated, therefore, this PIL is dismissed.
3. If any individual is aggrieved by any decision or non-decision, that may be considered in appropriate proceedings.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Shyna