Mangal (Died) Through Lrs 1(A) ... vs Bhaira (Died) Through Lrs (A) ...
2021 Latest Caselaw 588 Chatt

                              1

                                                         NAFR

    HIGH COURT OF CHHATTISGARH, BILASPUR

                 REVP No. 82 of 2021

1. Mangal (Died) Through Lrs

  1(A) Shankar S/o Late Mangal Aged About 40
  Years Resident of Village Saloni, Tahsil And
  District Baloda Bazar Chhattisgarh.

2. Jairam S/o Shobhit Aged About 36 Years;

3. Sadhamati (Died And Deleted) Nill

4. Sita Ram S/o Shobhit Aged About 28 Years;

5. Kodi    Bai   Wd/o Late        Shobhit    Aged About      50
  Years

  All     are    R/o   Village      Saloni,     Tahsil      And
  District Baloda Bazar Chhattisgarh.

                                            ­­­­ Petitioners

                         Versus

1. Bhaira (Died) Through Lrs.

  (a)     Pyarelal     Aged   About   70     Years,   Son    Of
  Late Bhaira,

  (b) Jasmani S/o Late Guljarilal Aged About
  35 Years;

  (c) Brijlal S/o Late Bhaira Aged About 65
  Years;

  (d) Rajnarayan S/o Late Bhaira Aged About 60
                              2

    Years;

    (e) Rajkumar S/o Late Bhaira Aged About 58
    Years;

    (f) Krishna Kumar S/o Late Bhaira Aged About
    56 Years;

    All   are    R/o     Village   Saloni,    Tahsil   And
    District Baloda Bazar Chhattisgarh.

  2. State of Chhattisgarh, through the Collector
    Raipur, District Raipur, Chhattisgarh.

                                        ­­­­ Respondents

For Petitioners :­ Mr. Sudhir Kumar Verma, Adv. For State/Respondent No.2 :­ Mr. Ravi Bhagat, Dy. G.A.

Hon'ble Shri Justice Sanjay K. Agrawal

Order on Board

24/06/2021

1. Proceedings of this matter have been taken

up through video conferencing.

2. I have heard leaned counsel for the review

petitioners at length, considered his rival

submission and also went through the

records.

3. I do not find any error apparent on face of

the record in the judgment under review.

Accordingly, the instant review petition is

dismissed summarily without notice to the

other side. (No cost).

Sd/­ (Sanjay K. Agrawal) Judge

Ankit