Sheikh Mohammad Hamid vs State Of Chhattisgarh 12 Fa/142/2011 ... on 5 April, 2018

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Chattisgarh High Court

Sheikh Mohammad Hamid vs State Of Chhattisgarh 12 Fa/142/2011 ... on 5 April, 2018

Bench: Sanjay K. Agrawal

                                                     1

                                                                                       NAFR

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                           WPC No. 913 of 2018

                   Sheikh Mohammad hamid S/o Sheikh Mohammad Yusuf, aged about 61
                   years, R/o Gariyaband, Police Station and Post Office Gariyaband, District
                   Gariyaband, C.G.                                         ---- Petitioner

                                                 Versus

                1. State Of Chhattisgarh Through Collector, Gariyaband, District Gariyaband
                   (C.G.)

                2. Sub-Divisional Officer (Revenue). Gariyaband, District Gariyaband (C.G.)

                3. Tehsildar, Gariyaband, District Gariyaband (C.G.)       ---- Respondents

For Petitioner : Mr. Govind Dewangan, Advocate. For Respondents/ State : Mr. S. P. Kale, Dy. A. G. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/04/18

1. Learned counsel for the petitioner would submit that petitioner has made a complaint to the Collector and Sub-Divisional Officer, District Gariyaband for removal of encroachment but that has not been considered and decided till date.

2. On the other hand, learned counsel appearing for the respondent State would submit that dispute has been resolved.

3. Be that as it may, the Collector and Sub-Divisional Officer, Gariyaband are directed to look into the matter and resolve the grievance of the petitioner, if not done.

4. With the aforesaid observation, the writ petition stands disposed of. No order as cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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