State Of Chhattisgarh vs Narayan Singh Chauhan
2022 Latest Caselaw 564 Chatt

                                       1

                  (Proceedings through video conferencing)
                                                                        NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                           Writ Appeal No. 2 of 2022


1.   State of Chhattisgarh Through Secretary, Government of
     Chhattisgarh, General Administration Department, Mantalaya,
     Mahanadi Bhawan, Atal Nagar, Nava Raipur, Chhattisgarh 492002
2.   The Collector      Bhatapara,     District   Balodabazar    Bhathapara,
     Chhattisgarh.
                                                                ---- Appellants
                                    Versus
1.   Narayan Singh Chauhan, S/o Dhur Singh Chouhan, aged about 72
     years, R/o Village Bodtara, Ward No. 01, P.O. Jarod, Balodabazar,
     Tahsil and District Balodabazar Bhathapara, Chhattisgarh.
2.   Accountant General, Chhattisgarh Zero Point Balodabazar Road,
     P.O. Vidhan Sabha, Atal Nagar, Raipur District Raipur,
     Chhattisgarh.
                                                             ---- Respondents

(Cause-title taken from Case Information System)

For Appellants : Mr. Jitendra Pali, Deputy Advocate General. For Respondents : Mr. Mahendra Dubey, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice Narendra Kumar Vyas, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

01.02.2022

Heard Mr. Jitendra Pali, learned Deputy Advocate General

appearing for the appellants. Also heard Mr. Mahendra Dubey, learned

counsel appearing for the respondents.

2. This appeal is accompanied by I.A. No. 1 of 2022, which is an

application for condoning the delay of 32 days.

3. Application for condonation of delay is not opposed by Mr.

Mahendra Dubey, learned counsel for the respondents.

4. We condone the delay of 32 days. I.A. No. 1 of 2022, stands

disposed of.

5. It is also submitted that by an order dated 25.01.2022 passed in

Writ Appeal No. 209 of 2021 and other connected cases, the writ appeals

filed by the State of Chhattisgarh against the order dated 26.05.2020

passed in Writ Petition (C) No. 1122 of 2019 and batch, which is also

assailed in the present appeal, were dismissed.

6. The writ appeal stands dismissed in terms of the judgment dated

25.01.2022 passed in Writ Appeal No. 209 of 2021 and batch.

                              Sd/-                                    Sd/-
                    (Arup Kumar Goswami)                      (Narendra Kumar Vyas)
                         Chief Justice                               Judge



Brijmohan