Chattisgarh High Court
Radhe Lal vs State Of Chhattisgarh 261 ... on 18 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1496 of 2018
Radhe Lal, S/o Shri Taji Lal, aged about 56 years, R/o Village
Sendripali, Tahsil & P.S. Kharsia, District Raigarh (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, Through the Secretary, Department of Revenue
& Disaster Management, Mantralaya, Capital Complex, Mahanadi
Bhawan, New Raipur, District Raipur (C.G.)
2. Sub Divisional Officer (Revenue), Land Acquisition Officer, Tahsil
Kharsia, District Raigarh (C.G.)
3. Chief Engineer, National Highway Authority Raipur, through Kharsia
Division, District Raigarh (C.G.)
4. Collector, District Raigarh (C.G.)
---- Respondents
For Petitioner: Mr. Jeet Patel, Advocate. For Respondents / State: -
Mr. Gary Mukhopadhyay, Govt. Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/05/2018
1. Learned counsel for the petitioner submits that the petitioner's representation is pending before the Sub Divisional Officer (Revenue), Kharsia, since 9-4-2018.
2. Be that as it may, the Sub-Divisional Officer (Revenue), Kharsia is directed to consider and dispose of the representation of the petitioner within ten days from the date of receipt of a copy of this order. This Court has not expressed any opinion on the merits of the matter.
3. The writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma