Chattisgarh High Court
Rakesh Sahu vs State Of Chhattisgarh 29 Fa/170/2018 ... on 19 July, 2018
Bench: Ajay Kumar Tripathi, Pritinker Diwaker
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 41 of 2018
1. Rakesh Sahu, S/o Shri Bhagirathi Sahu, Aged About 40 Years, R/o
Dhaurabhatha Mohalla (Mahatma Gandhi Ward), Ward No. 15, Nagar
Panchayat Kota, Police Station And Tahsil Kota, District Bilaspur (C.G.)
2. Nepal Binjhwar, S/o Late Shri Sunwa Binjwar, Aged About 35 Years, R/o
Dhaurabhatha Mohalla (Mahatma Gandhi Ward), Ward No. 15, Nagar
Panchayat Kota, Police Station And Tahsil Kota, District Bilaspur (C.G.)
3. Smt. Sauni Palke, Wd/o Late Shri Visheshar Palke Aged About 60 Years, R/o
Dhaurabhatha Mohalla (Mahatma Gandhi Ward), Ward No. 15, Nagar
Panchayat Kota, Police Station And Tahsil Kota, District Bilaspur (C.G.)
4. Jageshwar Yadav, S/o Late Shri Chhedilal Yadav, Aged About 43 Years, R/o
Dhaurabhatha Mohalla (Mahatma Gandhi Ward), Ward No. 14, Nagar
Panchayat Kota, Police Station And Tahsil Kota, District Bilaspur Chhattisgarh.,
District : Bilaspur, Chhattisgarh
---- Petitioners
Versus
1. State of Chhattisgarh Acting Through Chief Secretary, Government of
Chhattisgarh New Raipur (C.G.)
2. Collector, Bilaspur, District Bilaspur (C.G.)
3. Sub - Divisional Officer (Revenue) Kota, District Bilaspur (C.G.)
4. Tahsildar, Tahsil - Kota, District Bilaspur (C.G.)
5. Chief Municipal Officer, Nagar Panchayat Kota, District Bilaspur (C.G.)
6. Health Officer, Nagar Panchayat Kota, District Bilaspur (C.G.)
7. Director, Nagariya Prashasan Avam Vikas Vibhag, Indravati Bhavan,
Mantralaya, Naya Raipur (C.G.)
---- Respondents
For Petitioners : Shri Devesh G. Kela, Advoate. For Respondents/State : Shri Yashwant Singh Thakur, Additional Advocate General.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Pritinker Diwaker Order on Board Per Ajay Kumar Tripathi, Chief Justice 19.07.2018
1. I.A. No.1 of 2018 is allowed and the question of locus is waived. 2
2. I.A. No.2 of 2018 is for exemption from depositing security amount. We are satisfied that the case is made out for exemption. Accordingly, I.A. No.2 of 2018 is allowed.
3. Heard the parties.
4. The writ application is disposed off with a direction upon the Collector as well as the Sub Divisional Officer (Revenue) Kota, District Bilaspur to look into the grievance raised by the Petitioners and act in accordance with law within a period of three months from the date of production and communication of this order.
Sd/- Sd/-
(Ajay Kumar Tripathti) (Pritinker Diwaker)
Chief Justice Judge
Brijmohan