Smt. Meera Singh vs State Of Chhattisgarh 48 Wpc/422/2018 ... on 12 February, 2018

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Chattisgarh High Court

Smt. Meera Singh vs State Of Chhattisgarh 48 Wpc/422/2018 ... on 12 February, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                           NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                         Writ Petition (C) No. 382 of 2018

        Smt. Meera Singh W/o W/o Shri Manan Singh, Aged About 50 Years,
        Permanent R/o Jashpur Nagar, Darbali Toli, Police Station And District
        Jashpur (Chhattisgarh) Present R/o Village Pacheda, In Front Of Rawatpura
        College, New Raipur, District Raipur (Chhattisgarh), District : Raipur,
        Chhattisgarh

                                                                    ---- Petitioner

                                      Versus

     1. State Of Chhattisgarh Through Secretary, Urban Administration Department,
        Mahanadi Bhawan, Mantralaya, Capital Complex, Naya Raipur, Civil And
        Revenue District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

     2. Joint Director, Nagar Tatha Gram Niwesh Regional Office, RDA Building,
        Shastri Square, Raipur, District Raipur (Chhattisgarh), District : Raipur,
        Chhattisgarh

     3. The General Manager (Admiistration) New Raipur Development Authority,
        Paryawas Bhawan, North Block, Sector 19, New Raipur District Raipur
        (Chhattisgarh), District : Raipur, Chhattisgarh

     4. The Building Officer, New Raipur Development Authority, Paryawas
        Bhawan, North Block, Sector 19, New Raipur, District Raipur (Chhattisgarh),
        District : Raipur, Chhattisgarh

                                                                 ---- Respondents

For Petitioner : Mr. Vaibhav A. Goverdhan, Advocate. For Respondents : Mr. Pawan Kesharwani, Advocate. For Respondents/ State : Mr. B. Gopa Kumar, Dy. Advocate General.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 12/02/18

1. Learned counsel appearing for the petitioner would submit that the petitioner has made an application before the respondent authorities for regularization of the constructed house pursuant to the notice dated 06.01.2018 issued by respondent No. 4 but it has not been considered and decided till date.

2. On the other hand, learned counsel appearing for respondent No. 4 - New Raipur Development Authority would submit that petitioner's application for regularization will be considered and decided within one month.

3. Be that as it may, the respondent No. 4 is directed to consider and decide the petitioner's application by passing a reasoned and speaking order expeditiously preferably within a period of 45 days from the date of receipt of copy of this order. It is directed that till the decision on petitioner's application, the petitioner shall not be evicted from his house.

4. 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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