Rajasthan Rajya Vidyut Utpadan ... vs Union Of India
2022 Latest Caselaw 4919 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                                     WP227 No. 436 of 2022
                 Rajasthan Rajya Vidyut Utpadan Nigam Ltd. Versus Union Of India




01.08.2022         Mr. (Dr.) Nirmal Shukla, Sr. Advocate along-with Mr. Shailendra Shukla, Ms.
             Rasika Soni, Mr. Rajesh Verma, Advocates for the Petitioner.

                   Mr Ramakant Mishra, A. S. G. for the Respondent/Union of India.

Learned Sr. Counsel for the petitioner would submit that the present writ petition is maintainable under Article 227 of the Constitution of India as it is fall within the supervisory jurisdiction of the High Court therefore the instant petition is maintainable under Article 227 not the Article 226 of the Constitution of India. In support of his contention, Sr. Advocate referred the judgment passed by the Coordinate Bench of this Court in WP227 No. 445/2019 (Annexure P/5) wherein the writ petition has been considered and decided under Article 227 of the Constitution of India.

Post the matter tomorrow i.e. 02.08.2022 at top of the list as a fresh matter.

Sd/-/-

(Narendra Kumar Vyas) Judge

Amita