Chattisgarh High Court
Kamal Kishor Khunte vs State Of Chhattisgarh 10 Wpc/2722/2018 ... on 9 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2712 of 2018
• Kamal Kishor Khunte S/o Tek Lal Khunte Aged About 36 Years
R/o Village Kotmi, Tahsil Dabhara, District Janjgir Champa,
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through CEO Janpad Panchayat Dabhara
District Janjgir Champa, Chhattisgarh
2. Sub Divisional Officer (Revenue) Dabhara District Janjgir
Champa, Chhattisgarh
3. The Collector, Janjgir Champa, District Janjgir Champa,
Chhattisgarh
---- Respondent
For Petitioner Shri Harshwardhan Jaiswal, Advocate For Respondent-State Shri Sameer Beher, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018
1. Petitioner is aggrieved by non action of the respondents for initiating action against the Sarpanch, who has not been arrayed in this writ petition.
2. Since the petitioner is not claiming any relief for himself but is seeking action against the Sarpanch, the petition appears to be in the nature of PIL, therefore, the writ petition in its present form is not maintainable.
3. Accordingly, the writ petition is dismissed with liberty to the petitioner to maintain a duly constituted WP (PIL).
Sd/-
Prashant Kumar Mishra Judge Nirala