Guru Ghasidas Sahitya Avam ... vs State Of C.G. And Anr
2022 Latest Caselaw 4256 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                   WPC No. 591 of 2012
                 Guru Ghasidas Sahitya Avam Sanskriti Academy
                                               Versus
                                   State of C.G. and Anr.
                                             along with

     WPS/4240/2014, WPS/4049/2018, WPC/592/2012, WPC/594/2012,
     WPS/6083/2018, WPC/652/2012, WPC/1372/2012, WPS/5578/2012,
     WPC/4665/2019, WPC/653/2012, WPC/1121/2012, WPS/5290/2021,
     WPC/936/2012, WPC/2072/2014, WPC/1067/2012, WPC/1093/2012,
          WPS/2091/2018, WPS/7100/2021 and WPC/593/2012



06/07/2022        Hearing of these cases had commenced on 13.06.2022 and the

             cases were heard-in-part on that day. Thereafter, cases were heard

             on 15.06.2022, 28.06.2022 and 04.07.2022.

                  An application, being I.A. No. 14 of 2022, is filed in WPC

             No.591/2012 by the respondents/State on 05.07.2022, seeking leave

to produce certain documents. At paragraph 2 of the said I.A., it is

stated as follows :

"2. It is submitted that the answering

respondents have already filed its return on

28/04/2012. Thereafter, an additional return on

behalf of the State of Chhattisgarh was filed on

19/11/2012. Apart from the return to the writ

petition, the answering respondents/State have

also filed application for taking additional

submission on record and application for taking

documents on record on 03/05/2012 and

07/05/2015 respectfully to substantiate the

averments which were pleaded by the answering

respondents in the said return."

By this application, original note-sheets and records pertaining to

impugned amendments are sought to be produced.

On a query of the Court, Mr. Verma submits that there is no

pleading with regard to the note-sheets and records pertaining to the

impugned amendments.

In that view of the matter, we are not inclined to permit the

respondents to produce the records, as prayed for.

I.A. No. 14 of 2022 is dismissed.

Heard Mr. Satish Chandra Verma, learned Advocate General,

assisted by Mr. Vikram Sharma and Mr. Gagan Tiwari, learned Deputy

Government Advocates, appearing for the State/respondents, Dr. K.S.

Chauhan, Senior Advocate, assisted by Mr. Ajit Kumar Ekka, Mr. Lekh

Ram Dhruw and Mr. R.V. Rajwade, Advocates, appearing for the

intervenors in WPC No. 591/2012, Mr. Ashish Beck and Mr. Anand K.

Kujur, Advocates, appearing for the intervenors in WPC No. 591/2012,

Ms. Anmol Sharma, learned Central Government Counsel, appearing

for the UOI/respondent in WPC No. 936/2012, Mr. Abhishek Vinod

Deshmukh, learned counsel, appearing for respondent No.3 in WPS

No. 5578/2018, Ms. Surya Kawalkar Dangi, learned counsel,

appearing for respondent Nos.4 to 17 in WPS No. 5578/2018 and Mr.

Anand Mohan Tiwari, learned counsel, appearing for the

PSC/respondent in WPS Nos. 2091/2018, 4049/2018, 6083/2018,

5290/2021 and 7100/2021.

We have also heard the reply submission of Mr. Vinay Pandey,

learned counsel for the petitioners in WPC No.2072/2014 and WPS

Nos. 2091/2018, 4049/2018 & 6083/2018, Mr. Mateen Siddiqui,

learned counsel for the petitioners in WPC Nos. 1121/2012 &

1067/2012, Mr. N. Naha Roy, learned counsel for the petitioners in

WPS No. 5578/2012 and WPC No. 594/2012 and Mr. Sangharsh

Pandey, learned counsel for the petitioners in WPC No.4665/2019.

Hearing concluded.

Judgment reserved.

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




Chandra