Sanjeet Banerjee vs The District Collector
2022 Latest Caselaw 5285 Chatt

                                                               Page 1 of 2

                                                                    NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                        WPS No. 1487 of 2021
      Sanjeet Banerjee S/o Late N. C. Banerjee Aged About 49 Years
      R/o Dharam Nagar, Near Pachpedi Naka, In Front of Surya Vihar
      Complex, Raipur (C.G.)
                                                     ---- Petitioner
                              Versus
1.    The District Collector, Raipur, Collectorate, District- Raipur (C.G.)
2.    The Naib Tahsildar, Raipur, District, Raipur (C.G.)
3.    Vaibhav Jain, S/o Vimal Chand Jain, Managing Director Messrs
      Vicon Authomobiles India Private Limited.
4.    Vimal Chand Jain, S/o Late Manik Lal Jain, Director Messrs
      Vicon Automobiles India Private Limited.
5.    Nidhi Jain, W/o Varun Jain, Director Messrs Vicon Automobiles
      India Private Limited.
      Respondents No. 3 to 5 are R/o House No. 22/B, South Avenue,

Choubey Colony, Raipur, District- Raipur (C.G.)

---- Respondents

For Petitioner : Mr. Akash Kumar Kundu, Advocate. For State : Mr. Anshuman Shrivastava, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 22.08.2022

1. The petitioner has filed the instant petition claiming for following reliefs:-

10.1 The Hon'ble Court may kindly be pleased to direct the respondent authorities to produce all the records pertaining to the petitioner's case. 10.2 The Hon'ble Court may kindly be pleased to issue writ/ direction/ order of appropriate nature commanding the respondent No. 1 & respondent No. 2 to recover the amount of gratuity due to the petitioner as per the Certificate issued along with the interest and penalty from the private respondents within a stipulated time period.

10.3 Cost of the petition may also be granted to the petitioner. 10.4 Any other relief which this Hon'ble Court deems fit and proper may also kindly be granted to the petitioner, in the interest of justice.

2. In pursuance of this Court's order dated 27.07.2022, Mr. Manish

Dev Sahu, Tahsildar, Raipur is present before this Court and has filed an affidavit contending that in pursuance of the recovery proceeding initiated by the Tahsildar, the entire amount has been paid by the judgment debtor and he has also given affidavit of the petitioner -Sanjeet Banerjee dated 08.08.2022.

3. Since the entire dues has been paid to the petitioner, nothing is required to be adjudicated by this Court in this petition.

4. With the aforesaid observations, the instant petition stands disposed of. Still the petitioner has some grievance, he is at liberty to file a fresh petition raising his grievances.

Sd/-

(Narendra Kumar Vyas) Judge

Arun