Dhannu Lal vs Devcharan Ratre 15 Wp227/229/2018 ... on 25 October, 2018

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Chattisgarh High Court

Dhannu Lal vs Devcharan Ratre 15 Wp227/229/2018 ... on 25 October, 2018

Bench: Sanjay K. Agrawal

                                 1

                                                                 NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

              WRIT PETITION (227) No. 228 of 2018

1. Dhannu Lal, S/o Dayaldas Aadil, aged about 50 years, R/o village
   Jhoprapara, Front of Kabeer Chabutra, Bilaspur, Tahsil and District
   Bilaspur (C.G.)
                                    ---- Petitioner/Defendant No. 1

                              Versus

1. Devcharan Ratre S/o Late Tijau, aged about 55 years, R/o Omnagar,
   Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur
   (C.G.)...........[Plaintiff]

2. Shyam Lal s/o Late Gendram, aged about 52 years, Caste -
   Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla,
   Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 2]

3. Bahurabai, W/o Late Gendram, aged about 52 years, Caste -
   Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla,
   Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 3]

4. Sanjay Kumar S/o Late Gendram, aged about 46 years, Caste -
   Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla,
   Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 4]

5. Manoj Kumar S/o Late Gendram, aged about 38 years, Caste -
   Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla,
   Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 5]

6. State of Chhattisgarh, through Collector, Bilaspur, District Bilaspur
   (C.G.).........[Defendant No. 6]

7. Saiyyad Sadiq Ali, S/o Saiyyad Anwar Ali, R/o Magarpara, Present
   R/o Bhartiya Nagar, Near Masjid, Tahsil and District Bilaspur
   (C.G.).........[Defendant No. 7]

8. Jyotsana, W/o Vinayak Nachaje, R/o Bhartiya Nagar, Near Masjid,
   Tahsil and District Bilaspur (C.G.).........[Defendant No. 8]
                                                        ---- Respondents

WRIT PETITION (227) No. 229 of 2018 Dhannu Lal, S/o Dayaldas Aadil, aged about 50 years, R/o village Jhoprapara, Front of Kabeer Chabutra, Bilaspur, Tahsil and District Bilaspur (C.G.) ---- Petitioner/Defendant No. 1 2 Versus

1. Devcharan Ratre S/o Late Tijau, aged about 55 years, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur (C.G.)...........[Plaintiff]

2. Shyam Lal s/o Late Gendram, aged about 52 years, Caste - Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 2]

3. Bahurabai, W/o Late Gendram, aged about 52 years, Caste - Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 3]

4. Sanjay Kumar S/o Late Gendram, aged about 46 years, Caste - Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 4]

5. Manoj Kumar S/o Late Gendram, aged about 38 years, Caste - Suryavanshi, R/o Omnagar, Jarhabhata, Suryavanshi Mohalla, Bilaspur, District Bilaspur (C.G.)...........[Defendant No. 5]

6. State of Chhattisgarh, through Collector, Bilaspur, District Bilaspur (C.G.).........[Defendant No. 6]

7. Saiyyad Sadiq Ali, S/o Saiyyad Anwar Ali, R/o Magarpara, Present R/o Bhartiya Nagar, Near Masjid, Tahsil and District Bilaspur (C.G.).........[Defendant No. 7]

8. Jyotsana, W/o Vinayak Nachaje, R/o Bhartiya Nagar, Near Masjid, Tahsil and District Bilaspur (C.G.).........[Defendant No. 8]

---- Respondents For Petitioner : Mr. Surfaraz Khan, Advocate. For Respondent No. 6 / State : Ms. Astha Shukla, PL Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 25/10/18

1. Learned counsel appearing for the petitioner/defendant No.1 submits that the Civil Suit filed by the plaintiff/respondent No. 1 herein is pending consideration before the trial Court since 11.05.2016 therefore, the trial Court be directed to decide the civil suit expeditiously.

2. I have heard learned counsel for the petitioner.

3. The prayer is fair and reasonable.

4. Be that as it may, the trial Court is directed to conclude the hearing and decide the civil suit pending since 11.05.2016 expeditiously, preferably within a period of six months from the date of receipt of certified copy of this order.

5. AR(J) is directed to send a copy of this order to the trial Court directly as well as to the concerned District Judge, Bilaspur through email and Fax.

6. With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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