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Chattisgarh High Court

Raj Kumar Gupta vs Indian Oil Corporation 16 ... on 30 August, 2018

Bench: Chief Justice, Sanjay Agrawal

                                            1



                                                                               NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR

                               W.P(PIL) No.43 of 2018

   Raj Kumar Gupta S/o Late Shri Haridas Gupta, Aged About 54 Years R/o
   Haldibadi Chirimiri P.S. Chirimiri, District Korea Chhattisgarh., District : Koriya
   (Baikunthpur), Chhattisgarh
                                                                       ---- Petitioner
                                        Versus
1. Indian Oil Corporation Through The Managing Director, Madhya Pradesh
   State Office, Indian Oil Bhawan, 16 Arera Hills, Jail Road, Bhopal (Madhya
   Pradesh), District : Bhopal, Madhya Pradesh
2. South Eastern Coalfields Limited, Through The General Manager/ Deputy
   Regional Manager, Kurasia Colliary, Tahsil Khadgawa, Chirmiri Region,
   District Korea Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh
3. The Collector, District Korea Chhattisgarh., District : Koriya (Baikunthpur),
   Chhattisgarh
4. The Additional Collector, District Korea Chhattisgarh., District : Koriya
   (Baikunthpur), Chhattisgarh
5. Chief Manager (Mining)/ Sub Area Manager, Kurasia Colliary, Post Kurasia,
   Tahsil Khadgawan, District Korea Chhattisgarh., District : Koriya
   (Baikunthpur), Chhattisgarh
6. Regional Manager, Indian Oil Corporation Limited, Raipur Division Office,
   Indian Oil Bhawan, Rajiv Gandhi Road, Post Ravigram, Telibandha, Raipur
   Chhattisgarh., District : Raipur, Chhattisgarh
7. Ravi Pataria, S/o Shri Ramesh Pataria, Aged About 32 Years R/o Bada
   Bazaar, Ward No. 29, Chirmiri, District Korea Chhattisgarh., District : Koriya
   (Baikunthpur), Chhattisgarh
                                                                     ---- Respondents

For Petitioner : Shri Prateek Sharma, Advocate. For Respondents No.1 & 6: Shri Prafull N. Bharat, Advocate. For Respondent No.2: Shri Shailendra Shukla along with Shri Ajay Lakra, Advocates.

For State/Respondents No.3 & 4: UNS Deo, Government Advocate. For Respondent No.7: Shri BD Guru along with Shri SS Baghel, Advocates.

Hon'ble The Chief Justice Hon'ble Shri Justice Sanjay Agrawal Order on Board Per Ajay Kumar Tripathi, Chief Justice 30/08/2018 This Public Interest Litigation is disposed off with an observation that a public spirited person does not have to agitate a cause, which may be affecting the interest of South Eastern Coalfields Limited, a Public Sector Undertaking. It is capable of settling issues with the District authorities or take appropriate legal measures if required.

                  Sd/-                                                      Sd/-
          (Ajay Kumar Tripathi)                                      (Sanjay Agrawal)
           CHIEF JUSTICE                                                  JUDGE

Priya