Chattisgarh High Court
Smt. Kalavati Gupta vs S. Bharati Dasan 12 Mcc/1125/2019 ... on 19 December, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
CONT No. 1143 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 1143 of 2019
Smt. Kalavati Gupta W/o Late Fagu Prasad Gupta Aged
About 50 Years R/o House No. 12, Sahu Rice Mill Para,
Village - Singarbhat, Tahsil Kanker District - North Bastar
Kanker Chhattisgarh.
---- Petitioner
Versus
1. S. Bharati Dasan Presently Working As Collector - Cum -
Officiating Dy. Secretary ( In Land Acquisition Matter )
Raipur District Raipur Chhattisgarh.
2. Vinayak Sharma Presently Working As SDO - Cum - Land
Acquisition, Abhanpur ( Performed The Duties Of A Collector
In The Matter Of Land Acquisition Matter ) Tahsil - Abhanpur,
District - Raipur Chhattisgarh.
---- Respondents
For Petitioner :- Shri Sanjay Kumar Agrawal, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 19/12/2019
1. By order dated 25.02.2019 in WPC No.618 of 2019 this Court had directed the respondents No.2 and 3 therein to decide the petitioner's representation for grant of interest by 2 CONT No. 1143 of 2019 passing of the award and its disbursement to the petitioner within a period of 04 months from the date of representation. Admittedly, the representation has been decided by an order dated 12.07.2019 (Annexure-C-3)
2. It is argued that while deciding the representation forged document has been considered. It is also submitted that there is no explanation in the order explaining the delay for certain periods.
3. Therefore, once the representation is decided, may be at some non-existent ground or by not properly explaining period during which the disbursement was not made, the remedy for the petitioner lies in moving a fresh petition.
4. In view of the above, the present contempt petition is disposed of with liberty to the petitioner to move fresh writ petition.
SD/-
(Prashant Kumar Mishra) Judge Ayushi