Chattisgarh High Court
M/S Ranglani Construction Company vs State Of Chhattisgarh 9 Wa/83/2018 ... on 16 February, 2018
Bench: Pritinker Diwaker, Sanjay Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No.81 of 2018
M/s Ranglani Construction Company A Firm Having Its Office At C - 18 ,
Sector - 1 , Devendra Nagar ,raipur , Police Station - Devendra Nagar District
Raipur Chhattisgarh. Through Its Proprietor - Ashok Ranglani S/o Late Shri S.
D. Ranglani , Aged About 54 Years, R/o C- 18 , Sector - 1 , Devendra Nagar
Raipur Police Station Devendra Nagar District Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
---- Appellant
Versus
1. State Of Chhattisgarh Through The Secretary Public Works Department
Mantralaya Mahanadi Bhawan Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2. The Engineer In Chief, Public Work Department Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
3. The Superintending Engineer , Public Works Department Circle No. - 2 ,
Raipur Chhattisgarh., District : Raipur, Chhattisgarh
4. The Executive Engineer , Public Works Department ( B / R) , Division
Mahasamund District Mahasamund Chhattisgarh., District : Mahasamund,
Chhattisgarh
5. The Sub Division Officer , P W D ( B/ R) Sub Division Saraipali, District
Mahasamund Chhattisgarh., District : Mahasamund, Chhattisgarh
6. The Sub Engineer, Public Works Department ( B / R ) Saraipali District
Mahasamund Chhattisgarh., District : Mahasamund, Chhattisgarh
---- Respondents
For Appellant: Shri Rishi Rahul Soni, Advocate. For Respondents/State: Shri YS Thakur, Additional Advocate General.
Hon'ble Shri Pritinker Diwaker Hon'ble Shri Justice Sanjay Agrawal Order on Board Per Pritinker Diwaker, Judge 16/2/2018
1. At the outset, Shri Soni submits that instead of filing representation before Respondent No.4, he may be permitted to file the same before 2 Respondent No.2 and in turn, Respondent No.2 may be directed to decide the same expeditiously.
2. Learned State Counsel has no objection to this proposition.
3. In view of above, the present Appeal is disposed of permitting the Appellant to file a detailed representation before Respondent No.2 within a period of two weeks from today.
4. Respondent No.2 is expected to decide the said representation within a further period of four weeks after considering all the aspects of the case.
5. It is made clear that this Court has not observed anything on merits of the case and it would be for the competent authority to act in accordance with law.
(Pritinker Diwaker) (Sanjay Agrawal)
JUDGE JUDGE
Priya