State Of Chhattisgarh vs Kamlesh Singh
2022 Latest Caselaw 5081 Chatt

                                     1

                                                                     NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                           WA No. 421 of 2022

1.    State of Chhattisgarh Through Secretary, Department of Revenue
      Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District :
      Raipur, Chhattisgarh

2.    Collector District Janjgir Champa,

3.    Sub Divisional Officer (Revenue) Pamgarh, District Janjgir Champa,

4.    Executive Engineer, Rural Development Division, Chhattisgarh
      Rural Road Development Agency, Janjgir Champa

                                                             ---- Appellants

                                  Versus

Kamlesh Singh S/o Late Raja Bhaya Singh Aged About 67 Years R/o
Kera Road, Janjgir,, District : Janjgir-Champa, Chhattisgarh

                                                           ---- Respondents

(Cause-title taken from Case Information System)

For Appellants : Mr. Jitendra Pali, Deputy Advocate General. For Respondent : Mr. Manish Nigam, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Parth Prateem Sahu, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

08.08.2022

Heard Mr. Jitendra Pali, learned Deputy Advocate General,

appearing for the appellants. Also heard Mr. Manish Nigam, learned

counsel, appearing for the respondent / writ petitioner.

2. This appeal is presented against an order dated 27.01.2021 passed

by the learned Single Judge in WPC No. 307 of 2021.

3. I.A. No. 02 of 2022 is an application filed for impleadment of the

Executive Engineer, Rural Development Division, CGRRDA, Janjgir. The

Executive Engineer, Rural Development Division, CGRRDA, Janjgir was

not a party in the writ proceedings.

4. It is submitted by Mr. Pali that a wrong submission was made by the

learned counsel that order had already been passed for payment of

compensation to the petitioner as per Annexure P/6. As acting on such

submission, the learned Single Judge issued directions, the impugned

order cannot be sustained, he submits.

5. After some arguments had taken place, Mr. Pali prays for

withdrawal of the appeal with liberty to file a review petition.

6. In view of the above submission, the writ appeal is disposed of

reserving liberty to the appellants to file a review petition, as prayed for.

                     Sd/-                                         Sd/-
           (Arup Kumar Goswami)                           (Parth Prateem Sahu)
                Chief Justice                                    Judge


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