Chattisgarh High Court
Shanti Devi vs State Of Chhattisgarh 7 Wpc/1642/2018 ... on 19 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1641 of 2018
Shanti Devi Wd/o Late Bhagwan Prasad Jaisawal, aged about 70 years,
through her son who is the power of attorney holder, Vinod Kumar Jaisawal
S/o Late Bhagwan Prasad Jaiaswal, aged about 48 years, R/o House No.
136, Vill Bansi, Thana Bina Tah Singroli, District Sonbhadra (U.P.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary, Department of Revenue,
Mahanadi Bhawan, Capital Complex, New Raipur, District Raipur (C.G.)
2. The Director, Directorate of Industries, Udyog Bhawan, Ring Road No. 1,
Telibandha, Raipur (C.G.)
3. Collector, Raigarh, Collectorate Raigarh, Tahsil Raigarh, District Raigarh
(C.G.)
4. Sub-Divisional Officer (Revenue cum Land Acquisition Officer) Pusore Tahsil
Pusore, District Raigarh(C.G.) ---- Respondents
For Petitioner : Mr. N. K. Malviya, Advocate. For Respondents/ State : Mr. Anand Dadariya, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/06/18
1. Learned counsel appearing for the petitioner would submit that petitioner has made an application before the Collector, Raigarh for permission to sell her land which has not been considered and decided since 02.12.2016 and, therefore, directions may be issued to consider and decide the same expeditiously.
2. I have heard learned counsel for the petitioner.
3. Prayer appears to be fair and reasonable and is accordingly allowed.
4. Be that as it may, the Collector, District Raigarh is directed to consider and dispose of the petitioner's said application expeditiously preferably 2 within a period of 30 days from the date of receipt of copy of this order after hearing the petitioner.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka