Citation : 2022 Latest Caselaw 2736 Chatt
Judgement Date : 26 April, 2022
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WA No. 277 of 2021
Manisha Khatuja Versus Union of India & Others
along with
WPT/42/2022, WPT/48/2022, WA/386/2021, WA/311/2021, WPT/29/2022,
WPT/78/2022, WPT/108/2022, WA/390/2021, WPT/247/2021, WA/291/2021,
WPT/153/2021, WPT/190/2021, WPT/245/2021, WPT/54/2022, WPT/242/2021,
WA/308/2021, WPT/43/2022, WPT/73/2022, WA/365/2021, WPT/45/2022,
WA/281/2021, WA/318/2021, WA/275/2021, WPT/100/2022, WPT/151/2021,
WPT/152/2021, WA/316/2021, WPT/53/2022, WPT/72/2022, WPT/68/2022,
WA/315/2021, WA/374/2021, WPT/246/2021, WPT/241/2021, WA/387/2021,
WPT/98/2022, WPT/243/2021, WPT/75/2022, WPT/95/2022, WPT/41/2022,
WPT/55/2022, WPT/209/2021, WPT/44/2022, WPT/46/2022
26/04/2022
The learned counsel for the petitioners in this batch of writ
petitions submit that against an order of the Allahabad High Court
by which similar issue as raised in the present writ petitions had
been decided, approach was made by the Revenue to the Hon'ble
Supreme Court in Special Leave to Appeal (C) No. 1767 of 2022
and that the Hon'ble Supreme Court, after completion of hearing,
had reserved the case for judgment on 20.04.2022.
Mr. Amit Chaudhari as well as Ms. Naushina Afrin Ali, learned
counsel, appearing for the Revenue and Ms. Anmol Sharma,
learned Central Government counsel, appearing for the Union of
India also endorse the above submission.
In that view of the matter, it is considered appropriate to direct
the Registry to list these cases on 11.07.2022.
Interim relief granted earlier shall continue till then.
Sd/- Sd/-
(Arup Kumar Goswami) (Rajendra Chandra Singh Samant)
Chief Justice Judge
Hem
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!