Chattisgarh High Court
Raipur Development Authority vs State Of Chhattisgarh 29 Cra/857/2012 ... on 11 February, 2020
Bench: P.R. Ramachandra Menon, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 172 of 2020
• Raipur Development Authority, through its Chief Executive Officer, RDA Building,
Shashtri Chowk, Raipur C.G.
------Appellant/respondent No. 5
VERSUS
1. State of Chhattisgarh Through The Secretary, Ministry of Town and Country Planning, Mantralaya Mahanadi Bhavan, Capital Complex, Naya Raipur Chhattisgarh. -----------Respondent No. 1
2. The Commissioner, Raipur Division, Raipur C.G. -----------Respondent No. 2
3. The Collector, Raipur District Raipur C.G. -----------Respondent No. 3
4. Sub Divisional Officer cum Land Acquisition Officer, Raipur C.G. -----------Respondent No. 4
5. Smt. Geeta Devi Poddhar, wife of Shri Ghanshyam Poddhar, R/o 4-Nagar Nigam Colony, Raipur C.G. through Shri Ghanshyam Poddhar, R/o-4 Nagar Nigam Colony, Raipur C.G. -------- Petitioner
-------Respondents For Appellant : Mr. Animesh Tiwari, Advocate For Respondent : Mr. Amit Buxy, Panel Lawyer Hon'ble Shri P.R. Ramachandra Menon, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Judgment on Board Per P.R. Ramachandra Menon, CJ.
11/02/2020
1. Heard.
2. It is brought to the notice of this Court that exactly similar matters have been finalized by this Court as per common judgment dated 06-02-2020 passed in WA No. 61/2020.
3. In the said circumstance, interference is declined and both the application for condonation of delay as well as the appeal stand dismissed in terms of the judgment passed by this Court in WA No. 61/2020 and connected matters.
Sd/- Sd/-
(P.R. Ramachandra Menon) (Parth Prateem Sahu)
Chief Justice Judge
Pawan