Chattisgarh High Court
Kastura Dhruv vs State Of Chhattisgarh on 20 March, 2026
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2026:CGHC:13538
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 2559 of 2021
1 - Kastura Dhruv Wd/o Late Latkhor Dhruv Aged About 81 Years Caste Gond, R/o
Village Banspara, Post Kukrel, Tahsil Nagri, District Dhamtari Chhattisgarh
2 - Shyam Lal S/o Hiruram Aged About 71 Years Caste Gond, R/o Village
Banspara, Campus Makardona, Post Kukrel, Tahsil Nagri, District Dhamtari
Chhattisgarh
3 - Gandho Bai Korram Wd/o Late Ganeshram Aged About 75 Years Caste Gond,
R/o Village Banspara, Campus Makardona, Post Kukrel, Tahsil Nagri, District
Dhamtari Chhattisgarh
4 - Bisntin Bai Wd/o Late Brijlal Aged About 61 Years Caste Gond, R/o Village
Banspara, Campus Makardona, Post Kukrel, Tahsil Nagri, District Dhamtari
Chhattisgarh
5 - Chamaru Ram Dhruv S/o Patiram Aged About 58 Years Caste Gond, R/o Village
Banspara, Campus Makardona, Post Kukrel, Tahsil Nagri, District Dhamtari
Chhattisgarh
6 - Budhuram S/o Manbodhi Aged About 50 Years Caste Gond, R/o Village
Banspara, Post Kukrel, Tahsil Nagri, District Dhamtari Chhattisgarh
7 - Nirmala Kunjam Wd/o Late Kashiram Kunjam Aged About 50 Years Caste
Gond, R/o Village Banspara, Post Kukrel, Tahsil Nagri, District Dhamtari
Chhattisgarh
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--- Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Forest,
Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa Raipur District Raipur
Chhattisgarh
2 - The Secretary, Department Of Revenue And Disaster Management, Mantralaya,
Mahanadi Bhawan, Atal Nagar Nawa Raipur District Raipur Chhattisgarh
3 - Collector (Tribal Development) Dhamtari District Dhamtari Chhattisgarh
4 - Chief Conservator Of Forest Dhamtari District Dhamtari Chhattisgarh
5 - Divisional Forest Officer, Forest Division, Dhamtari District Dhamtari
Chhattisgarh
6 - Assistant Commissioner (Tribal Development) Dhamtari District Dhamtari
Chhattisgarh
7 - Sub Divisional Officer (R) Nagri Sub Divisional Level Forest Committee,
Dhamtari District Dhamtari Chhattisgarh
8 - Assistant Region Officer Banrod, Dhamtari District Dhamtari Chhattisgarh
9 - Sub Forest Divisional Officer Dhamtari District Dhamtari Chhattisgarh
10 - Van Adhikar Samiti Kukrel Block Office, Nagari, District Dhamtari Chhattisgarh
--- Respondent(s)
WPC No. 2864 of 2021
1 - Parmeshwar S/o Budhman Aged About 44 Years (LR Of Deceased Budhantin Bai) Caste Gond, R/o Village Banspara , Post Kukrel , Tahsil Nagri , District Dhamtari Chhattisgarh.
32 - Ramlal S/o Suklal Aged About 76 Years Caste Rewat, R/o Village Banspara , Post Kukrel , Tahsil Nagri , District Dhamtari Chhattisgarh. 3 - Hirmat Bai Yadav Wd/o Late Birsingh Aged About 60 Years Caste Rawat, R/o Village Banspara , Post Kukrel , Tahsil Nagri , District Dhamtari Chhattisgarh. 4 - Dayaram S/o Tulsirram Aged About 52 Years Caste Rawat, R/o Village Banspara , Post Kukrel , Tahsil Nagri , District Dhamtari Chhattisgarh. 5 - Kriparam S/o Late Bishuram Aged About 56 Years Caste, Kamar, R/o Village Banspara , Post Kukrel , Tahsil Nagri , District Dhamtari Chhattisgarh.
---Petitioner(s) Versus 1 - State Of Chhattisgarh Through Secretary , Department Of Forest , Mahanadi Bhawan, Mantralaya , Atal Nagar , Naya Raipur , District Raipur Chhattisgarh., District : Raipur, Chhattisgarh 2 - Secretary Department Of Revenue And Disaster Management, Mahanadi Bhawan, Mantralaya , Atal Nagar, Naya Raipur , District Raipur Chhattisgarh. 3 - Collector (Tribal Development) Dhamtari, District Dhamtari Chhattisgarh. 4 - Chief Conservator Of Forest Dhamtari, District Dhamtari Chhattisgarh. 5 - Divisional Forest Officer Forest Division , Dhamtari, District Dhamtari Chhattisgarh.
6 - Assistant Commissioner (Tribal Development) Dhamtari, District Dhamtari Chhattisgarh.
7 - Sub Divisional Officer (R) Nagri Sub Divisional Level Forest Committee , Dhamtari, District Dhamtari Chhattisgarh. 8 - Assistant Region Officer Banrod, Dhamtari, District Dhamtari Chhattisgarh. 9 - Sub Forest Divisional Officer Dhamtari, District Dhamtari Chhattisgarh. 4 10 - Van Adhikar Samiti Kukre , Block Office, Nagri , District Dhamtari Chhattisgarh.
--- Respondent(s) (Cause Title downloaded from CIS Periphery) For Petitioner(s) : Mr. Purnendra Kichariya, Advocate For Respondent(s) : Mr. Dilman Rati Minj, Dy. AG SB: Hon'ble Mr. Justice Amitendra Kishore Prasad Order on Board 20/03/2026
1. The petitioners in WPC No.2559/2021 has prayed for the following reliefs :
10.1 That the Hon'ble Court may kindly be pleased to issue a writ of mandamus or any other appropriate writ directing the respondents not to evict the petitioners from their land in possession.
10.2 That, the Hon'ble Court may kindly be pleased to quash the notice dated 02.03.2021 & 05.03.2021 (Annexure P/1) passed by the respondent no. 3 and also may further direct not to evict the petitioners from land in possession. 10.3 That, the Hon'ble Court may kindly be pleased to pass an order directing the respondents to process the application for grant of forest right pending with the respondents authorities. 10.4 Any other relief which this Hon'ble Court may deem and proper in the present circumstances of the case.
2. The petitioners in WPC No.2864/2021 has prayed for the following reliefs :
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10.1 That the Hon'ble Court may kindly be pleased to issue a writ of mandamus or any other appropriate writ directing the respondents not to evict the petitioners from their land in possession.
10.2 That, the Hon'ble Court may kindly be pleased to quash the notice dated 02.03.2021 (Annexure P/1) passed by the respondent no. 3 and also may further direct not to evict the petitioners from land in possession. 10.3 That, the Hon'ble Court may kindly be pleased to pass an order directing the respondents to process the application for grant of forest right pending with the respondents authorities.
10.4 Any other relief which this Hon'ble Court may deem and proper in the present circumstances of the case.
3. Learned counsel for the petitioners seeks permission of the Court to withdraw these petitions with liberty to avail the alternative remedy available to the petitioners under the law.
4. Permission granted.
5. Accordingly, the Writ Petitions are dismissed, as withdrawn with the aforesaid liberty granted in favour of the petitioners.
Sd/-
(Amitendra Kishore Prasad) Judge Shyna Ajay