Chattisgarh High Court
Prabhakar Mishra vs Shri Cement Plant 258 Wpc/1478/2018 ... on 18 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1479 of 2018
Prabhakar Mishra, S/o Shri Nalanikant Mishra, aged about 30 years,
R/o Village Paunsari, Gram Panchayat Bharuwadih, Tahsil Baloda
Bazaar, District Baloda Bazaar-Bhatapara (C.G.)
---- Petitioner
Versus
1. Shri Cement Plant, Through its Assistant General Vinod Kumar
Mangla, R/o Village Khapradih, Tahsil Simga, District Baloda Bazaar-
Bhatapara (C.G.)
2. State of Chhattisgarh, Secretary, Panchayat and Rural Welfare,
Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur (C.G.)
3. Sub Divisional Officer, Baloda Bazaar-Bhatapara (C.G.)
4. Gram Panchayat, Bharuwadih, through its Secretary, Gram
Panchayat Bharuwadih, District Baloda Bazaar-Bhatapara (C.G.)
---- Respondents
For Petitioner: Mr. Vimlesh Bajpai, Advocate. For Respondents No.2 and 3 / State: -
Mr. Avinash Singh, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/05/2018
1. Learned counsel for the petitioner submits that the petitioner may be allowed to make representation before the Collector, Baloda Bazaar for redressal of his grievance.
2. If the petitioner makes representation, the Collector, Baloda Bazaar would consider and decide the same in accordance with law.
3. The writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma