Laxman Bhoi vs The State Of Chhattisgarh 18 ... on 29 January, 2018

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Chattisgarh High Court

Laxman Bhoi vs The State Of Chhattisgarh 18 ... on 29 January, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                          NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                      Writ Petition (C) No. 204 of 2018

     Laxman Bhoi, S/o Shri Miniketan Bhoi, Aged About 30 Years, Caste- Saura,
     R/o Village Guthanipali, Patwari Halka No. 42, Revenue Circle-
     Khamharpali, Tahsil Saraipali, District Mahasamund, Chhattisgarh., District :
     Mahasamund, Chhattisgarh

                                                                   ---- Petitioner

                                      Versus

  1. The State Of Chhattisgarh Through The Secretary, Department Of Revenue,
     New Mantralaya, New Raipur, Mahanadi Bhawan, Raipur, District Raipur,
     Chhattisgarh., District : Raipur, Chhattisgarh

  2. The Collector, District Mahasamund, Chhattisgarh., District : Mahasamund,
     Chhattisgarh

                                                                 ---- Respondents

And Writ Petition (C) No. 206 of 2018 Shailendra Bhungraj Shri Tulsi Prasad Bhungraj, Aged About 27 Years, Caste- Munda, Adiwasi, R/o Village Chhuipali, Patwari Halka No. 52/7, R. N. M. Khamharpali, Tahsil- Saraipali, District Mahasamund, Chhattisgarh., District : Mahasamund, Chhattisgarh

---- Petitioner Versus

1. The State Of Chhattisgarh Through The Secretary, Department Of Revenue, New Mantralaya, New Raipur, Mahanadi Bhawan, Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

2. The Collector, District Mahasamund, Chhattisgarh., District : Mahasamund, Chhattisgarh

3. The Naib Tahsildar, Tahsil- Saraipali, Circle- Khamharpali, District Mahasamund, Chhattisgarh., District : Mahasamund, Chhattisgarh

---- Respondents For Petitioners : Mr. Pushpendra K. Patel, Advocate. For Respondents : Mr. Ashish Surana, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/01/18

1. Learned counsel appearing on behalf of the petitioners would submit that petitioners' have made an application before the respondent No. 2- Collector, Mahasamund for grant of government lease which is pending consideration since 29.11.2017 and has not been decided till date.

2. Be that as it may, the Collector, Mahasamund is directed to consider the petitioners' application for grant of government lease expeditiously preferably within a period of six weeks from the date of receipt of copy of this order.

3. 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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