Chattisgarh High Court
Khushal Singh vs State Of Chhattisgarh 31 ... on 5 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1289 of 2019
Khushal Singh S/o Shri Mouji Ram Aged About 66 Years R/o Village Nirtu,
Tahsil Takhatpur, Police Station Koni, District Bilaspur Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary, Department Of Revenue,
Mahanadi Bhavan, Atal Nagar, District Raipur Chhattisgarh.
2. Collector Bilaspur, District Bilaspur, Chhattisgarh.
3. Land Acquisition Officer Cum Sub Divisional Officer (Revenue) Of Sub
Division Bilaspur Head Office, Bilaspur, District Bilaspur Chhattisgarh.
---- Respondents
For Petitioner : Shri Banhiman Roy, Advocate For Respondent/State : Shri Rahul Jha, GA Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/04/2019
1. Heard.
2. In the present petition, it is contended that though the land of the petitioner was acquired and the compensation was paid, but the rehabilitation grant on the basis of the Notification dated 4.1.2017, which was published in an extraordinary Gazette of Chhattisgarh, has not been given. It is further contended that the petitioner has made necessary representation to the concerned authorities, therefore, the authorities may be directed to decide the representation.
3. Without entering into the merits of the case, considering the 2 limited prayer, it is directed that if the petitioner makes a fresh representation before respondent No.2, respondent No.2 may decide the same objectively within a period of 3 months.
4. The writ petition is disposed of.
Sd/-
Sanjay K. Agrawal Judge Jyoti