Smriti Devi vs Alarmelmangai D
2022 Latest Caselaw 5226 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                    CONT No. 330 of 2021

                            Smriti Devi Versus Alarmelmangai D.




         17/08/2022          Shri F. S. Khare, Counsel for the Applicant.

                             Learned counsel for the petitioner would submit that in
                      pursuance to the direction given in the WPC No.186/2019, the
                      petitioner has moved an appropriate application before the
                      Collector, Rajnandgaon on 5th February, 2022. The High Court
                      has directed the respondents to decide the said representation in

the light of WPC No.2771/2018 and other connected matters which has been decided on 08.10.2018, if that issue is squarely covered by that judgment, within a period of 8 weeks, from the date of submission of the representation. Inspite of making representation before the competent authority within the time limit, the Collector, Rajnandgaon has not decided the same, therefore, this Contempt Petition has been filed.

Issue notice to the Respondent No.2, to file his response within eight weeks. PF as per rules. Ordinary mode as well as Registered mode is permissible for issuance of notice to the respondent.

Learned counsel for the petitioner is directed to serve a copy of this order to the office of the respondents.

Post the matter thereafter.

Sd/-

(Deepak Kumar Tiwari) Judge

Yasmin