Ashok Kumar Deceased Through Legal ... vs State Of Chhattisgarh 15 Wpc/2207/2018 ... on 8 August, 2018

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Chattisgarh High Court

Ashok Kumar Deceased Through Legal ... vs State Of Chhattisgarh 15 Wpc/2207/2018 ... on 8 August, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                            NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                               WPC No. 2643 of 2017

     1. Ashok Kumar (Deceased) through Legal heirs as per WILL :-

     1. (a)    Abhishek Tiwari S/o Late Asim Tiwari, aged about 21 years, through
               its mother, Legal guardian, Smt. Usha Devi W/o Late Asim Kumar
               Tiwari, aged about 42 years, R/o Village Adbhar Tahsil - Malkharod,
               District Janjgir Champa (C.G.)

        (b)    Amber Tiwari, S/o Late Asim Tiwari, aged about 16 years, through its
               mother, Legal guardian, Smt. Usha Devi W/o Late Asim Kumar
               Tiwari, aged about 42 years, R/o Village Adbhar Tahsil - Malkharod,
               District Janjgir Champa (C.G.)

        (c)   Palak Mishra, D/o Samir Mishra, aged about 22 years, R/o Shree
              Vihar, Sarkanda, Bilaspur, District Bilaspur (C.G.)

        (d)   Payal Mishra, D/o Samir Mishra, aged about 20 years, R/o Shree
              Vihar, Sarkanda, Bilaspur, District Bilaspur (C.G.)

        (e)   Smt Neena Mishra, W/o Samir Mishra, aged about 47 years, R/o
              Shree Vihar, Sarkanda, Bilaspur, District Bilaspur (C.G.)

                                                               ---- Petitioners

                                      Versus

     1. State Of Chhattisgarh Through- Secretary, Department of Revenue, DKS
        Bhawan, Raipur, District Raipur (C.G.)

     2. Collector, Janjgir Champa, District Janjgir Champa, (C.G.)

     3. Sub-Divisional Officer (Roads), Public Works Department, Sub-Division
        Sakti, District Janjgir Champa (C.G.)            ---- Respondents

For Petitioners : Mr. Ravi Ranjan Sinha, Advocate. For Respondents/State : Mr. Avinash Singh, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 08/08/18

1. Learned counsel for the petitioners would submit that petitioners have made an application under Section 64(2) of the Land Acquisition Act, 2013 2 before the Court of District Magistrate, Janjgir Champa which is pending consideration since 08.07.2016 and has not been decided till date. Therefore, the said authority be directed to consider and dispose of the petitioners' application expeditiously.

2. I have heard learned counsel for the petitioners.

3. The prayer is fair and reasonable and is accordingly allowed.

4. Be that as it may, the concerned authority is directed to consider and dispose of the petitioners' application expeditiously, preferably within a period of six weeks from the date of receipt of copy of this order.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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