Chattisgarh High Court
Smt. Usha Kiran vs O. P. Choudhary 38 Arba/1/2018 Shai ... on 3 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 95 of 2018
1. Smt. Usha Kiran D/o Vinayak Rao Aged About 55 Years R/o
Village Rajim Tahsil Rajim District Gariyaband Chhattisgarh,
2. Rajesh Kumar S/o Vinayak Rao Aged About 57 Years R/o Village
Rajim Tahsil Rajim Distirct Gariyaband Chhattisgarh
3. Smt Vaishali D/o Vinayak Rao Aged About 70 Years R/o
Qr No.8/79/5 Defence Project Ambajhari, Nagpur (M.H.)
4. Smt Shakuntala D/o Vinayak Rao Aged About 65 Years Chandak
Building, Ner Janta School, Chhatrapati, Nagpur (M.H.)
5. Pushpalata Joshi D/o Vinayak Rao Aged About 59 Years R/o
Village Dhavalpur, Tahsil and District Gariyaband, Chhattisgarh
6. Smt Chandrakala D/o Vinayak Rao Aged About 58 Years R/o
Handipara Tahsil And District Raipur Chhattisgarh
7. Smt Nirmala D/o Vinayak Rao Aged About 62 Years R/o Village
Rajim, Tahsil Rajim, Distirct Gariyaband Chhattisgarh
8. Shri Laxmi Narayan Mandir Kuhkuha Serverakar Rajesh Kumar
Bhandge Village Rajim Tahisl Rajim, District Gariaband
Chhattisgarh
Petitioners Thorugh Power Of Attorney, Bharatram Joshi, S/o
Balaji Rao Joshi, Aged About 62 Years, R/o Abhanpur Near Atal
Awas Abhanpur, District Raipur Chhattisgarh
---- Petitioner
Versus
1. O. P. Choudhary Collector, Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
2. Jogendra Naik, Sub Divisional Officer (Revenue), Abhanpur,
District Raipur, Chhattisgarh
3. Moolchand Chopra Then Tahsildar Abhanpur, Now Posted As
Naib Tahsildar , Raipur, District Raipur, Chhattisgarh
4. Pawan Singh Thakur Then Naib Tahsildar Abhanpur At Present
Posted At Up Tahsil Gobra Nawapara, Tahsil Abhanpur, District
Raipur, Chhattisgarh
5. Shiv Kumar Verma, Patwari PC No.36, Gram Pond, Tahsil
Abhanpur, District Raipur, Chhattisgarh
---- Respondents
For Applicants Shri Y. C. Sharma, Advocate For Respondents Shri Shashank Thakur, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 03/08/2018
1. In the reply filed by the respondents, it has been stated that neither the applicants have been ousted nor the respondents intend to oust the applicants from the subject land in view of the interim order passed by this Court on 12.01.2017 in WPC No.2670/2016.
2. In view of the above, nothing survives in the matter for proceeding further, therefore, the contempt petition is disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala