Krishno Bai (Died And Deleted) vs Suraja Bai
2021 Latest Caselaw 334 Chatt

                                                      NAFR

     HIGH COURT OF CHHATTISGARH, BILASPUR

                  REVP No.88 of 2021

1. Krishno Bai (Died and Deleted)

2. Neera Bai, D/o Sukhiram, Aged About 45 Years

3. Puran Singh S/o Laxman Singh Aged About 25
   Years

4. Chitrekha D/o Laxman Singh Aged About 23 Years

5. Aanand   Bai   D/o   Laxman    Singh    Aged   About   34
   Years

  All R/o Village Saraisingar, Postal Birla,
  Tahsil Katghora, District Korba, Chhattisgarh
  (Defendants)

                                          ­­­­ Petitioner

                        Versus

1. Suraja Bai, D/o Late Jhuru, W/o Kushal Prasad,
   Aged About 45 Years, R/o Kotgarh, Tahsil
   Akaltara,     District     Janjgir     Champa,
   Chhattisgarh

2. Raruha (Died) Through Legal Heirs


  2a ­ Budhwara Bai W/o Late Rahuha Aged About
  60 Years Caste Kanwar

  2b ­ Kedar S/o Late            Raruha    Aged   About   40
  Years, Caste Kanwar

  2c ­ Ram Prasad S/o Late Raruha Aged About 36
  Years, Caste Kanwar

  2d ­ Shiv Prasad S/o Late Raruha Aged About 32
  Years, Caste Kanwar

  2e ­ Jeevrakhan S/o Late Raruha Aged About 29
  Years, Caste Kanwar

  All above R/o Village Bana­Parasahi,              Tahsil
  and District Janjgir­Champa (C.G.)
          3. Latel Singh, S/o Firan Singh, Aged About 39
            Years, Caste Kanwar, R/o Bendarkona, Present
            Address   Village   Banparsahi,   Tahsil and
            District Janjgir Champa, Chhattisgarh

         4. State Of Chhattisgarh, Through Its Collector,
            Korba District Korba Chhattisgarh

                                           ­­­­ Respondents

For Petitioners Mr. Ravi Maheshwari, Adv. For Respondent­State Mr. R. K. Bhagat, Dy. GA

Hon'ble Justice Shri Sanjay K. Agrawal

Order On Board

15/06/2021

1. After hearing learned counsel for the

petitioner at length and on going through the

records, I do not find any apparent error in

the judgment/order under review.

2. Accordingly, the review petition is dismissed

in limine without notice to the other side.

Sd/­ Sanjay K. Agrawal Judge Nirala