Naveen Soni vs Ganesh Ram 29 Wps/6713/2018 R. G. Mehara ... on 9 October, 2018

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Chattisgarh High Court

Naveen Soni vs Ganesh Ram 29 Wps/6713/2018 R. G. Mehara ... on 9 October, 2018

Bench: Prashant Kumar Mishra

                                                                   NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                           WPC No. 2697 of 2018

     • Naveen Soni S/o Moharlal, Aged About 36 Years R/o Village
       Pamgarh, Tahsil Pamgarh, District Janjgir Champa Chhattisgarh

                                                           ---- Petitioner

                                    Versus

     1. Ganesh Ram S/o Hetram Aged About 74 Years

     2. Sukhdev Ram, S/o Ganesh Ram, Aged About 55 Years

     3. Ishwar S/o Ganesh Ram, Aged About 50 Years

     4. Sharda, S/o Ganesh Ram, Aged About 44 Years

     5. Chandrashekhar, S/o Ganesh Ram, Aged About 41 Years

     6. Indrasen, S/o Ganesh Ram Aged About 38 Years

        All are R/o Village Pamgarh, Tahsil Pamgarh, District Janjgir
        Champa Chhattisgarh

     7. Tahsildar, Tahsil Pamgarh, District Janjgir Champa, Chhattisgarh

                                                        ---- Respondents

For Petitioner Shri V. K. Sharma, Advocate For Respondent-State Shri Anand Dadariya, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018

1. Petitioner's application for execution of the order passed against the respondent No.1 to 6 under Section Section 250 of the Chhattisgarh Land Revenue Code, 1959 is pending before the jurisdictional Tehsildar.

2. Let the petitioner move before the jurisdictional Tehsildar for urgent hearing of the execution application. On such application being filed, the Tehsildar shall proceed to take up the matter expeditiously.

3. The writ petition stands disposed of.

Sd/-

Prashant Kumar Mishra Judge Nirala

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