State Of Chhattisgarh vs Md. Imran Khan
2022 Latest Caselaw 797 Chatt

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                       (Proceedings through video conferencing)
                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet

                             Writ Appeal No. 80 of 2022

1.   State of Chhattisgarh Through Secretary, Water Resource Department,
     Mahanadi Bhawan, Mantralaya, Naya Raipur, Tahsil and District Raipur,
     Chhattisgarh, Pin 492002.


2.   Chief Engineer Mahanadi Pariyojana, Water Resource Department, Tahsil and
     District Raipur, Chhattisgarh.


3.   Superintending Engineer, Mahanadi Mandal, Water Resource Department,
     Tahsil and District Raipur, Chhattisgarh.


4.   Executive Engineer, Mahanadi Jalashay, Water Resource Department, Tahsil
     and District Raipur, Chhattisgarh.


                                                                     ---- Appellants


                                          Versus


     Md. Imran Khan S/o Late Md. Ayyub Khan, aged about 32 years, R/o Santoshi
     Nagar, Chaurasiya Colony in front of Navrang Public School, Raipur, Tahsil and
     District Raipur, Chhattisgarh.


                                                                    ---- Respondent

(Cause-title taken from Case Information System)

15/02/2022 Heard Mr. Gagan Tiwari, learned Deputy Government

Advocate for the appellants.

Issue notice to the respondent, returnable on 05.04.2022.

Steps by registered post with A/D.

Till then, the effect and operation of the impugned judgment

dated 19.10.2020 passed by the learned Single Judge in Writ

Petition (S) No. 4146 of 2020, shall remain suspended.

                        Sd/-                             Sd/-
                (Arup Kumar Goswami)             (N.K. Chandravanshi)
                    Chief Justice                      Judge




Brijmohan