Chattisgarh High Court
Mahendra Kumar Sahu vs Manohar Dhruv 52 Wa/785/2018 Sushil ... on 28 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 784 of 2018
• Mahendra Kumar Sahu S/o Mansharam Sahu Aged About 48 Years (Revisionst)
R/o Village Bemetars, Tehsil Balodabazar, District Balodabazar Bhatapara
Chhattisgarh.
---- Appellant
Versus
1. Manohar Dhruv S/o Adhari Dhruv Aged About 41 Years R/o Village Bementra,
Tehsil Balodabazar, District Balodabazar Bhatapara Chhattisgarh.
2. State of Chhattisgarh Through The Commissioner Raipur Division, Raipur
Chhattisgarh.
3. Collector Tehsil Balodabazar, District Balodabazar Bhatapara Chhattisgarh.
4. Sub Divisional Officer Tehsil Balodabazar, District Balodabazar Bhatapara
Chhattisgarh.
5. Chief Municipal Officer Janpad Panchayat Tehsil Balodabazar, District
Balodabazar Bhatapara Chhattisgarh.
6. Sammelal Sahu S/o Gopal Sahu Aged About 50 Years R/o Village Bemetars,
Tehsil Balodabazar, District Balodabazar Bhatapara Chhattisgarh.
---- Respondents
_____________________________________________________________________ For Appellant : Shri Sudeep Johri, Advocate ______________________________________________________________________ Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Judgment on Board Per, Ajay Kumar Tripathi, Chief Justice 28.11.2018
1. Heard counsel for the Appellant.
2. If the interim order was not granted by the learned Single Judge against which the present appeal has been preferred, the writ application of the petitioner, who is private Respondent herein, would have became infructuous.
3. The appeal has no merit. It is dismissed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra