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Chattisgarh High Court

Basant Prakash Kurre vs State Of Chhattisgarh on 12 November, 2021

Author: Rajendra Chandra Singh Samant

Bench: Rajendra Chandra Singh Samant

                                                                    Page No.1

      HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPC No. 4525 of 2021

• Basant Prakash Kurre, S/o Sukhiram Kurre, Aged About 31 Years, R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

                                                              ---- Petitioner

                                Versus

1. State of Chhattisgarh, Through Chief Secretary, Mantralaya, Mahanadi
   Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur,
   Chhattisgarh

2. Secretary, Department of Home, Mantralaya, Mahanadi Bhawan, New
   Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

3. Collector, Janjgir Champa, District Janjgir Champa Chhattisgarh,
   District : Janjgir-Champa, Chhattisgarh

4. Superintendent Of Police, Janjgir Champa, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

5. Thana In-Charge, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

6. Tehsildar, Malkharoda, District Janjgir Champa Chhattisgarh, District :
   Janjgir-Champa, Chhattisgarh

7. Janakram Khunte, S/o Dujeram Khunte, Aged About 55 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

8. Nanakchand Khunte, S/o Dujeram Khunte, Aged About 47 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

9. Hitesh Baghel S/o Sadhuram Baghel, Aged About 35 Years R/o Village
   Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh
                                                                     Page No.2

10. Bhagatram Khunte S/o Mitthulal Khunte, Aged About 65 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

11. Pukram Khunte S/o Dwaruram Khunte, Aged About 60 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

12. Narayan Prasad Rai S/o Samaruram, Aged About 48 Years R/o Village
   Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

13. Firatram Kurrey S/o Dasaram, Aged About 65 Years R/o Village
   Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

14. Mohitram Rai S/o Kariyaram, Aged About 38 Years R/o Village
   Chhapora, Police Station Malkharoda, District Janjgir Champa
   Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

                                                          ---- Respondents

                        WPC No. 4535 of 2021

• Shyam Kumar Baghel S/o Ram Singh Aged About 55 Years R/o Village
   Chhapora, Police Station - Malkharoda, District Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

                                                              ---- Petitioner

                                Versus

1. State Of Chhattisgarh Through Chief Secretary, Mantralaya, Mahanadi
   Bhawan, New Raipur, District Raipur (Chhattisgarh), District : Raipur,
   Chhattisgarh

2. Secretary, Department Of Home, Mantralaya, Mahanadi Bhawan, New
   Raipur, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

3. Collector, Janjgir-Champa, District Janjgir-Champa (Chhattisgarh),
   District : Janjgir-Champa, Chhattisgarh
                                                                    Page No.3

4. Superintendent Of Police Janjgir-Champa, District Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

5. Thana In-Charge, Police Station Malkharoda, District Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

6. Tehsildar Janjgir-Champa, District Janjgir-Champa (Chhattisgarh),
   District : Janjgir-Champa, Chhattisgarh

7. Janakram Khunte S/o Dujeram Aged About 55 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

8. Nanakchand Khunte S/o Dujeram Khunte Aged About 47 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

9. Hitesh Baghel S/o Sadhuram Baghel Aged About 35 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

10. Bhagatram Khunte S/o Mitthulal Khunte Aged About 65 Years R/o
   Village Chhapora, Police Station Malkharoda, District Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

11. Pukram Khunte S/o Dwaruram Aged About 60 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

12. Narayan Prasad Rai S/o Samaruram Aged About 48 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

13. Firatram Kurrey S/o Dasaram Aged About 65 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh

14. Motiram Rai S/o Kariyaram Aged About 38 Years R/o Village
   Chhapora,    Police   Station   Malkharoda,   District    Janjgir-Champa
   (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh
                                                                                            Page No.4

                                                                              ---- Respondents

__________________________________________________________

For petitioner                     :        Ms. Rajni Soren, Advocate.
For State                          :        Mr. Aditya Bhardwaj, Panel Lawyer in WPC
                                            No.4525/2021.
                                   :        Mr. Ravi Kumar Bhagat, Dy. Govt. Advocate
                                            in WPC No.4535/2021.
-------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Rajendra Chandra Singh Samant Order On Board 12/11/2021 Heard.

1. Heard on petition and on the application for grant of interim relief.

2. It is submitted that the petitioners in both the cases are residents of Village-Chhapora, District-Janjgir Champa.

3. It is submitted that the village-Chhapora, is predominantly Hindu by religion but some of the villagers have started visiting Christian Church at Kurda & Malkharoda. Rest of the villagers held Panchayat. Decision was taken in the panchayat to make a social boycott of the villagers visiting church or practicing Christianity. The petitioners and others lodged FIR in police-station Malkharoda and also submitted complaint before Superintendent of Police-Janjgir Champa. Representation has also been made to Chief Minister.

4. It is submitted that the respondent authorities have not taken any action of the complaints given by the petitioners. The petitioners are facing hardships because of the social boycott. Therefore, writ of mandamus be issued directing the respondent authorities to conduct an inquiry with regard to socio economic boycott of the petitioners and their families directing the authorities to take appropriate measures to bring an end to the social boycott of the petitioners and their family members and also direction for lodging of FIR against the persons concerned and for grant of compensation to the petitioners.

Page No.5

5. Learned State counsel opposes the submission made in this respect and submits that directions if issued shall be complied by the respondent authorities.

6. Considered on the submissions.

7. Perused the documents filed along with the petitions. Article 25 of the constitution of India provides for freedom of conscience, the freedom to profess, practice and propagate religion to all citizens. Duty has been cast upon the State to make regulations for protection of the freedom of religion granted in this provision. As per the submissions, the complaints have been made to the police authorities and also to the administrative authorities on which no action has been taken so far. It is the duty of the respondent authorities to come to the rescue of the petitioners who are facing difficulties on account of their socio economic boycott. Hence, the petitions are disposed off at motion stage. Respondents No.3 & 4 are directed to take action on the grievance of the petitioners in all three cases and make all efforts to resolve the dispute present and bring harmony amongst the villagers so that the socio economic boycott against the petitioners and their family members comes to an end.

8. With these observations, petitions are disposed off.

Sd/-

(Rajendra Chandra Singh Samant) Judge Nisha