Chattisgarh High Court
Ravishankar Sahu vs State Of Chhattisgarh 15 Wpc/2017/2018 ... on 24 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2013 of 2018
1. Jagat Ram Khuntey Samaru Ram, Aged About 40 Years, R/o Village Bharari
(Wia Ganiyari), P. S. Kota, Tahsil Takhatpur, District Bilaspur, Chhattisgarh.
2. Ram Kumar Khuntey Samaru Ram, Aged About 42 Years, R/o Village
Bharari (Wia Ganiyari), P. S. Kota, Tahsil Takhatpur, District Bilaspur,
Chhattisgarh.
3. Jagprasad Khuntey, Samaru Ram, Aged About 36 Years, R/o Village Bharari
(Wia Ganiyari), P. S. Kota, Tahsil Takhatpur, District Bilaspur, Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Water
Resources, Mahanadi Bhavan, Mantralaya, New Raipur, District Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
2. The Collector, Bilaspur, District Bilaspur, Chhattisgarh.
3. The Sub Divisional Officer(Revenue)/ Land Acquisition Officer, Kota, District
Bilaspur, Chhattisgarh.
4. The Executive Engineer, Water Resources Division Bilaspur, Chhattisgarh.
5. Executive Engineer, Water Resources (Salkha Division Project Minor
Cannel Construction) Bilaspur, District Bilaspur, Chhattisgarh.
6. The Executive Engineer, Water Resources Division Kota, District Bilaspur,
Chhattisgarh.
7. Isak Mohammad, Late Jor Mohammad, Aged About 56 Years, R/o Village
Kamitar, P. S. Kota, Tahsil Takhatpur, District Bilaspur, Chhattisgarh.
---- Respondents
WPC No. 2015 of 2018
Ravishankar Sahu S/o Late Shri Sadashiv, aged about 40 years, R/o Village Bharari (Wia Ganiyari), P.S. Kota, Tahsil Takhatpur, District Bilaspur (C.G.).
---- Petitioner Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Water Resources, Mahanadi Bhavan, Mantralaya, New Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. The Collector, Bilaspur, District Bilaspur, Chhattisgarh.
3. The Sub Divisional Officer(Revenue)/ Land Acquisition Officer, Kota, District Bilaspur, Chhattisgarh.
4. The Executive Engineer, Water Resources Division Bilaspur, Chhattisgarh.
5. Executive Engineer, Water Resources (Salkha Division Project Minor Cannel Construction) Bilaspur, District Bilaspur, Chhattisgarh.
6. The Executive Engineer, Water Resources Division Kota, District Bilaspur, Chhattisgarh.
7. Isak Mohammad, Late Jor Mohammad, Aged About 56 Years, R/o Village Kamitar, P. S. Kota, Tahsil Takhatpur, District Bilaspur, Chhattisgarh.
---- Respondents And WPC No. 2017 of 2018 Smt. Anjana Nath W/o Shri Ajit Kumar Nath, aged about 69 years, R/o Mission Boys Hostel, Mandir Chowk, Jarhabhata, Bilaspur (C.G.).
---- Petitioner Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Water Resources, Mahanadi Bhavan, Mantralaya, New Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. The Collector, Bilaspur, District Bilaspur, Chhattisgarh.
3. The Sub Divisional Officer(Revenue)/ Land Acquisition Officer, Kota, District Bilaspur, Chhattisgarh.
4. The Executive Engineer, Water Resources Division Bilaspur, Chhattisgarh.
5. Executive Engineer, Water Resources (Salkha Division Project Minor Cannel Construction) Bilaspur, District Bilaspur, Chhattisgarh.
6. The Executive Engineer, Water Resources Division Kota, District Bilaspur, Chhattisgarh.
7. Isak Mohammad, Late Jor Mohammad, Aged About 56 Years, R/o Village Kamitar, P. S. Kota, Tahsil Takhatpur, District Bilaspur, Chhattisgarh.
---- Respondents For Petitioners : Mr. Vipin Tiwari, Advocate. For Respondents / State : Mr. P. K. Bhaduri, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 24/07/18
1. Learned counsel appearing for the petitioners would submit that respondent No. 3 - Sub-Divisional Officer (Revenue) has not considered the letter / notification dated 04.01.2017 issued by the respondents / State regarding payment of difference amount and rehabilitation amount to the petitioners till this date.
2. Prayer appears to be fair and reasonable.
3. Be that as it may, the respondent No. 3- Sub-Divisional Officer (Revenue)/ Land Acquisition Officer, Kota District Bilaspur is directed to consider and decide the case of the petitioners for payment of difference amount and rehabilitation amount expeditiously, preferably within a period of 45 days from the date of receipt of certified copy of this order.
4. It is made clear that this Court has not expressed any opinion on the merits of the matter.
5. With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka