Shivnarayan vs Balram
2021 Latest Caselaw 3560 Chatt

                T O HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                   FA No. 93 of 2021
1. Shivnarayan S/o Shekhram Satnami Aged About 60 Years Profession Agriculturist
2. Ashwani S/o Garibat Satnami Aged About 50 Years Profession Agriculturist
3. Titra S/o Khekhau Satnami Aged About 62 Years Profession Agriculturist
4. Mulchand S/o Mangludas Satnami Aged About 55 Years Profession Agriculturist
5. Smt. Kanti Bai W/o Late Dharam Das Aged About 55 Years Profession Housewife
6. Chandrakant Banjara S/o Late Dharam Das Aged About 23 Years Profession Agriculturist
7. Indrajeet S/o Late Dharam Das Banjara Aged About 21 Years Profession Agriculturist
   Appellants No.1 to 7 R/o Samrupara Ward No. 1 Pandariya, District Kabirdham,
   Chhattisgarh.
8. Seema Bai W/o Sudiram Satnami Aged About 33 Years Profession Housewife R/o
   Baihakanpa, Post Devari, P.S., Tahsil And District Mungeli, Chhattisgarh.
9. Pramila Bai W/o Rupesh Ratre Aged About 30 Years Profession Housewife, Village
   Ghirghosa, Post Chachedi, P.S. Pipariya Tahsil Kawardha, District Kabirdham,
   Chhattisgarh.
10.Reena Bai W/o Amar Satnami Aged About 26 Years Profession Housewife, Village
   Sukhatal, Post Rabeli, P.S. Pipariya Tahsil Kawardha, District Kabirdham, Chhattisgarh.
11.Shyam Tandon S/o Ashwani Satnami Aged About 32 Years Profession Agriculturist
12.Rohit S/o Bhagaudas Satnami Aged About 40 Years Profession Agriculturist
13.Pardesi S/o Gayaram Satnami Aged About 45 Years Profession Agriculturist
14.Mohandas S/o Firtu Satnami Aged About 62 Years Profession Agriculturist
   Appellants No.11 to 14 R/o Samrupara, Pandariya, District Kabirdham, Chhattisgarh.
                                                                               ---- Appellants
                                         Versus
1. Ramkumar S/o Hemray Tandon Aged About 49 Years R/o Village Gopiband Para
   Pandariya, Tahsil Pandariya, District Kabirdham, Chhattisgarh
2. State Of Chhattisgarh Through Collector Kabirdham, Chhattisgarh.
                                                                           ---- Respondents

FA No. 91 of 2021

1. Shivnarayan S/o Shekhram Satnami Aged About 60 Years Profession Agriculturist

2. Ashwani S/o Garibat Satnami Aged About 50 Years Profession Agriculturist

3. Titra S/o Khekhau Satnami Aged About 62 Years Profession Agriculturist

4. Mulchand S/o Mangludas Satnami Aged About 55 Years Profession Agriculturist,

5. Smt. Kanti Bai W/o Late Dharam Das Aged About 55 Years Profession Housewife

6. Chandrakant Banjara Late Dharam Das Aged About 23 Years Profession Agriculturist,

7. Indrajeet S/o Late Dharam Das Banjara Aged About 21 Years Profession Agriculturist, Appellants No.1 to 7 R/o Samrupara Ward No. 1,pandariya, District Kabirdham (C.G.)

8. Seema Bai W/o Sudiram Satnami Aged About 33 Years Profession Housewife, R/o Village Baihkanpa, Post Devari, P.S. Tahsil And District Mungeli (C.G.)

9. Pramila Bai W/o Rupesh Ratre Aged About 30 Years Profession Housewife, Village Ghirghosa, Post Chachedi, P.S. Pipariya Tahsil Kawardha District Kabirdham (C.G.)

10.Reena Bai W/o Amar Satnami Aged About 26 Years Profession Housewife, Village Sukhatal, Post Rabeli, P.S. Pipariya Tahsil Kawardha District Kabirdham (C.G.)

11.Shyam Tandon S/o Ashwani Satnami Aged About 32 Years Profession Agriculturist

12.Rohit S/o Bhagaudas Satnami Aged About 40 Years Profession Agriculturist

13.Pardesi S/o Gayaram Satnami Aged About 45 Years Profession Agriculturist

14.Mohandas S/o Firtu Satnami Aged About 62 Years Profession Agriculturist\ Appellants No.11 to 14 R/o Village Samrupara, Pandariya District Kabirdham (C.G.)

---- Appellants Versus

1. Balram S/o Tirathram Dhratlahre Aged About 40 Years R/o Village Gopiband Para Pandariya, Tahsil Pandariya District Kabirdham (C.G.)

2. State Of Chhattisgarh Through Collector Kabirdham (C.G.)

---- Respondents

08.12.2021 Mr. Ram Kumar Tiwari, Mr. F. S. Khare, Counsel for appellants.

Mr. Aditya Sharma, P. L. for the State.

FA No.91 of 2021 is admitted.

Mr. Sudhir Kumar Verma, Advocate has entered into apperance on

behalf of respondent No.1, therefore, no notice is required to be issued to

respondent No.1.

After hearing learned counsel for appellants and respondent No.1

on application for grant of interim relief, it is directed that status quo as it

exists today shall be maintained. However the appellants shall not create

any hindrance in ongoing demarcation proceeding which has been

initiated in pursuant of the judgment and decree passed by learned trial

Court but the demarcation proceeding shall not be finalized till the next

date of hearing.

List both the cases for further hearing in the month of March, 2022.

Sd/-

(Narendra Kumar Vyas)

Judge parul