Chattisgarh High Court
Prahlad Prasad Suryavanshi vs Union Of India 10 Wpc/2807/2018 Vijay ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2815 of 2018
1. Prahlad Prasad Suryavanshi S/o Late Bhangiram Suryavanshi Aged
About 57 Years R/o Village Paand, Tahsil And District Bilaspur,
Chhattisgarh.
---- Petitioner
Versus
1. Union Of India Through Project Director National Highway Authority
Of India, PIU Abhilasha Parisar Bilaspur District Bilaspur,
Chhattisgarh.
2. Collector Bilaspur District Bilaspur, Chhattisgarh.
3. Vishwanath Prasad Kaushik S/o Late Hemdutt Kaushik Aged About
65 Years R/o Village Paand, Tahsil, Civil And Revenue District
Bilaspur, Chhattisgarh.
---- Respondent
For Petitioner Shri Mayank Chandrakar, Advocate
For Respondent/NHAI Ms Fouzia Mirza, Advocate
Order On Board
By
Prashant Kumar Mishra, J.
08/10/2018
1. Admittedly the civil suit concerning dispute of title over the subject land, which is said to be acquired by the National Highway Authority of India (NHAI), is pending consideration before the jurisdictional civil Court, therefore, the prayer made by the petitioner for stay of the disbursement of the amount of compensation may be moved before the Civil Court in form of prayer under Order 39 Rule 1 & 2 of the CPC.
2. Accordingly, the writ petition stands disposed of with the liberty as stated supra.
Sd/-
Judge Prashant Kumar Mishra Gowri