Chattisgarh High Court
Jeevan Lal Dewangan vs State Of Chhattisgarh 20 Wpc/498/2018 ... on 26 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 504 of 2018
Jeevan Lal Dewangan S/o Jagdish Dewangan, Aged About 39 Years,
Sarpanch, Gram Panchayat Thelkadih, Police Station And Tehsil
Khairagarh District Rajnandgaon Chhattisgarh., District : Rajnandgaon,
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary Panchayat And Rural
Development Department Mahanadi Bhawan New Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
2. Chief Executive Officer, Jila Panchayat Rajnandgaon District Rajnandgaon ,
Chhattisgarh., District : Rajnandgaon, Chhattisgarh
3. Chief Executive Officer, Janpad Panchayat Khairagarh District
Rajnandgaon Chhattisgarh., District : Rajnandgaon, Chhattisgarh
----Respondents
For Petitioner : Mr. Dashrath Prajapati, Advocate. For Respondents : Mr. Dilman Rathi Minj, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/02/18
1. Learned counsel appearing on behalf of petitioner would submit that petitioner may be allowed to make representation before the Collector, Rajnandgaon for redressal of his grievance.
2. I have heard learned counsel for the petitioner.
3. The prayer appears to be fair and reasonable.
4. Be that as it may, the petitioner would be at liberty to make representation before the Collector, Rajnandgaon and if such representation is made within 10 days from today, the Collector, Rajnandgaon shall do well 2 to consider and dispose of the petitioner's representation within a further period of ten days from the date of receipt of representation.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka