Manish Kumar vs State Of Chhattisgarh 30 Wpc/2673/2018 ... on 26 September, 2018

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Chattisgarh High Court

Manish Kumar vs State Of Chhattisgarh 30 Wpc/2673/2018 ... on 26 September, 2018

Bench: Prashant Kumar Mishra

                                   1

                                                                      NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                       WPC No. 2679 of 2018

1. Manish Kumar S/o Manshu Yadav, Aged About 33 Years

2. Kirti D/o Manshu Yadav, Aged About 24 Years

3. Bharti D/o Manshu Yadav, Aged About 22 Years

4. Parvati, D/o Manshu Yadav, Aged About 20 Years

5. Pawan Singh S/o Late Mukutram, Aged About 45 Years

6. Kodu Ram S/o Late Mukutram, Aged About 35 Years

7. Chaitu S/o Late Mukutram, Aged About 30 Years

8. Gujartiya, W/o Mukutram, Aged About 70 Years

9. Mewa S/o Sukhilal, Aged About 48 Years

10. Angad S/o Sukhilal, Aged About 30 Years

11. Dhodhi D/o Sukhilal, Aged About 28 Years

12. Paramsukh, S/o Virbal, Aged About 70 Years

   All are R/o Village Bacharvar, P.S. Pendra, Tahsil Pendra, Distt. Bilaspur
   Chhattisgarh

                                                             ---- Petitioner

                                Versus

1. State Of Chhattisgarh Through The Secretary, Water Resources
   Department, Mahanadi Bhawan, Naya Raipur, Distt. Raipur
   Chhattisgarh

2. Secretary, Revenue Department, Mantralaya Mahanadi Bhawan, Naya
   Raipur, Distt. Raipur Chhattisgarh.

3. Collector, Bilaspur, Distt. Bilaspur Chhattisgarh.

4. Sub Divisional Officer (Revenue) And Land Acquisition Officer, Pendra
   Road, Bilaspur Chhattisgarh.

5. Chief Executive Engineer, Water Resources Division, Marwahi, Distt.
   Bilaspur Chhattisgarh

                                                           ---- Respondent

For Petitioners Mr. Awadh Tripathi, Advocate For Respondent /State Mr. Shashank Thakur, Govt. Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 26/9/2018

1. Heard.

2. Learned counsel for the petitioners would submit that the petitioners' land has been acquired for Bagdi Dam Irrigation Project and the award has already been passed in the year 2003, however, the compensation assessed in favour of the petitioners has not yet been disbursed despite repeated applications, one such application being Annexure P/3 dated 13.4.2018.

3. Considering the entire facts' situation of the case, the writ petition is disposed of with direction to respondent No.4 SDO(R)-cum-Land Acquisition officer, Pendra Road, Bilaspur to consider and decide the petitioners' application for disbursal in accordance with law.

4. The petitioners shall move a fresh representation along with certified copy of this order before the said officer within a period of 4 weeks from today and thereafter, respondent No.4 shall decide the same within next 3 months.

5. The writ petition is accordingly disposed of. Sd/-

(Prashant Kumar Mishra) Judge Shyna

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