Chattisgarh High Court
Padum Lal Sahu vs State Of Chhattisgarh 38 Wps/5455/2018 ... on 23 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.5387 OF 2018
1. Padum Lal Sahu S/o Shri Tirith Ram Sahu, Aged About 34 Years R/o
Janpad Panchayat Sakti, Post Office Sakti, Tahsil Sakti, District Janjgir
Champa Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through C.E.O. District Panchayat Janjgir Champa
(Chhattisgarh).
2. C.E.O. District Panchayat Sakti District Janjgir Champa Chhattisgarh.
... Respondent(s)
For Petitioner(s) : Shri Kishan Lal Sahu, Advocate. For Respondents-State : Shri SP Kale, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 23.08.2018
1. Learned counsel for the petitioner would submit that despite the interim order in favour of the petitioner issued by the Commissioner on 04.09.2017 he has been directed by the Chief Executive Officer, District Panchayat to appear before him to enquire the matter.
2. I have heard learned counsel for the petitioner.
3. The petitioner would be at liberty to submit his reply and copy of this order before the Chief Executive Officer, District Panchayat authority who shall consider and dispose of the proceeding strictly in accordance with law keeping in view the order of the Revenue Authority.
4. With the aforesaid observation, the writ petition is disposed of. No order as to cost(s).
Sd/-
(P. Sam Koshy Judge inder