Kusum Kumari vs Sohan (Dead Through Lrs
2021 Latest Caselaw 1628 Chatt

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                                                                        NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                      Review Petition No.109 of 2021

     Kusum Kumari, D/o Late Mohan, aged about 47 years, Occupation
     Agriculture, R/o Pipra, P.S. Patna, Tahsil Baikunthpur, District Koriya
     (C.G.)
                                                                 (Appellant)
                                                              ---- Petitioner

                                      Versus

  1. Sohan (dead) through LRs:-

     1(a) Raghuveer, S/o Late Sohan, aged about 50 years.

     1(b) Jawahir, S/o Late Sohan, aged about 45 years.

     1(c) Girdhari, S/o Late Sohan, aged about 42 years.

     1(d) Nahru, S/o Late Sohan, aged about 40 years.

     All R/o Village Kerabahara, Tahsil Manendragarh, District Koriya
     (C.G.)

  2. Shanti, D/o Jukmen @ Jukki, aged 47 years, R/o Basti, P.S. and
     Tahsil Baikunthpur, District Koriya (C.G.)
                                                     (Plaintiff No.2)

  3. Dalluram, S/o Bahoran Rajwar, aged 52 years, Occupation
     Agriculture, R/o Basti, P.S. & Tahsil Baikunthpur, District Koriya (C.G.)
                                                              (Plaintiff No.3A)

  4. Sumariya Bai, D/o Bahoranram, W/o Ramnath Rajwar, age 37 years,
     Occupation Agriculture, R/o Shankarpara (Belbahra), P.S. and Tahsil
     Manendragarh, District Koriya (C.G.)
                                                         (Plaintiff No.3B)

  5. The State of Chhattisgarh, through Collector, Koriya, Baikunthpur,
     District Koriya (C.G.)
                                                       (Defendant No.2)
                                                        ---- Respondents

Hon'ble Shri Justice Sanjay K. Agrawal

Order (In Chamber)

06/08/2021

1. The above-stated review petition is taken-up for consideration in

Chamber in view of Rule 90(2) of the High Court of Chhattisgarh

Rules, 2007 (for short, 'the Rules of 2007').

2. I have gone through the review petition and the annexed documents.

3. After going through the record of the review petition and the

documents annexed therewith and also the judgment under review, I

do not find any error apparent on the face of record warranting review

of the judgment dated 14-6-2021 passed by this Court in S.A.

No.324/2003. Accordingly, the review petition is dismissed in limine in

terms of Rule 90(2) of the Rules of 2007 finding no sufficient cause for

review of the judgment under review. No cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Soma