Chattisgarh High Court
Abhishek Jain vs State Of Chhattisgarh 21 Wpc/2681/2018 ... on 24 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2951 of 2018
• Abhishek Jain S/o Shri Abhay Kumar Jain, Aged About 34 Years
R/o Village - Sunaiti ,police Station Sultanganj, District Raisen
(M.P.) Present Address - House No.292, Sector A, Nehru School
Gulley, New Ashok Garden Bhopal, Madhya Pradesh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Collector, Bilaspur, District
Bilaspur Chhattisgarh
2. State Of Chhattisgarh Through Sub Divisional Officer (R)
Bilaspur, District Bilaspur, Chhattisgarh
3. President, Bengalee Association, Bilaspur Chhattisgarh Through
Amar Sarkar, Sarkar Villa, Near Kalchuri School, Paramount
Gulley, Hemu Nagar, Bilaspur, District Bilaspur Chhattisgarh
4. Ramesh, Proprietor, Private Mina Bazar, present Address -
Kalibadi Temple Ground, Bilaspur, District Bilaspur Chhattisgarh
---- Respondents
For Petitioner Shri Achyut Tiwari, Advocate For Respondent-State Ms. Astha Shukla, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 24/10/2018
1. The dispute raised in the writ petition appears to be against the respondent No.3, which is a private body not amenable to writ jurisdiction of this Court. If the said respondent has obtained the advance amount of Rs.40,000/- from the petitioner by playing fraud or otherwise, the remedy for the petitioner lies to approach the jurisdictional Civil Court or the Criminal Court, as the case may be.
2. The petitioner may work out his remedy before the jurisdictional Civil or Criminal Court.
3. The writ petition is disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala