Chattisgarh High Court
Satish Chandra Shrivastava vs State Of Chhattisgarh 10 Wpc/4790/2019 ... on 7 January, 2020
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (C) No. 4785 of 2019
Satish Chandra Shrivastava S/o Shri Rajnikant Shrivastava Aged About 60
Years R/o Civil Lines Baloda Bazar, District Baloda Bazar-Bhatapara,
Chhattisgarh.
---Petitioner(s)
Versus
1. State of Chhattisgarh Through Secretary, Revenue Department, Mahanadi
Bhawan, Atal Nagar District Raipur, Chhattisgarh.
2. The Collector Baloda Bazar, District Baloda Bazar-Bhatapara,
Chhattisgarh.
3. The Sub Divisional Officer (Revenue) Baloda Bazar, District Baloda Bazar-
Bhatapara, Chhattisgarh.
4. Pradeep Maheshwari S/o Shri Premchand Maheshwari, R/o Sadar Road
Baloda Bazar, Tahsil Baloda Bazar, District Baloda Bazar-Bhatapara,
Chhattisgarh.
---Respondents
For Petitioner : Shri Vineet Pandey, Advocate. For State : Ms. Abhyunnati Singh, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 07.01.2020
1. The relief sought for by the petitioner in this petition is for a direction to the respondents No.1&2 to take an action on the order passed by the respondent No.3 dated 21.12.2018 based upon unregistered relinquish deed, and also to decide the complaint made by the petitioner.
2. At the outset, this court finds that the petitioner does not have any locus to file this petition as the petitioner is not directly or indirectly affected by the order dated 21.12.2018 passed by the respondent No.3. Moreover, none of the personal rights of the petitioner is, in any manner, infringed or is adversely affected by the action of any of the respondents.
3. Under the circumstances, the present writ petition stands dismissed only on the ground of petitioner not having any locus to file this petition.
Sd/-
(P. Sam Koshy) Judge inder