Taran vs Bhaira (Died) Through Lrs
2021 Latest Caselaw 589 Chatt

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                                                         NAFR

    HIGH COURT OF CHHATTISGARH, BILASPUR

               REVP No. 84 of 2021

1. Taran S/o      Late     Dhansingh    Aged     About    33
   Years;

2. Pancharam S/o Late Dhansingh Aged About 28
   Years;

3. Prem Bai D/o Late Dhansingh Aged About 30
   Years;

  All are R/o Village Saloni, Tahsil Baloda
  Bazar, District Raipur Now Baloda Bazar
  Bhatapara Chhattisgarh.

                                       ­­­­ Petitioners

                         Versus

1. Bhaira         (Died)          Through       Lrs.
  A. Pyarelal S/o Late Bhaira Aged About 70
  Years;
  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
  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        Bhatapara
  Chhattisgarh.
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        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