Annapurna Swa Sahayata Samooh, ... vs State Of Chhattisgarh
2022 Latest Caselaw 4843 Chatt

                                      1


                                                                     NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                      Writ Appeal No. 405 of 2022

1.   Annapurna Swa Sahayata Samooh, Nikum Through Its President
     Hemlata Sahu, W/o Bhekharam Sahu, Aged About 47 Years, R/o
     Ward No. 6, Nikum, District Durg (C.G.)

2.   Samudayik Vikas Samiti, Through its President, Smt. Nirmala Sahu,
     W/o Derha Ram Sahu Aged About 56 Years R/o Ward No. 18, Sakti
     Nagar, District : Durg (C.G.)

3.   Pragati Mahila Swa Sahayata Samooh, Through Its President Lila
     Bai Sinha, D/o Maihar Sinha, Aged About 44 Years, R/o 284/1,
     Borai, Durg, District Durg (C.G.)

                                                            ---- Appellants

                                  Versus

1.   State of Chhattisgarh, Secretary, Women & Child Development
     Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa
     Raipur, District : Raipur (C.G.).

2.   Union of India, Through The Secretary, Women and Child
     Development, Shastri Bhawan, New Delhi-110001.

3.   Collector, Durg, District Durg (C.G.).

4.   District Women and Child Development Officer, Durg, District : Durg
     (C.G.)

                                                          ---- Respondents

(Cause-title taken from Case Information System)

For Appellants : Mr. Rajeev Kumar Dubey, Advocate. For Respondents No. 1, 3&4: Mr. Trivikram Nayak, Panel Lawyer. For Respondent No. 2 : Mr. Ramakant Mishra, Assistant Solicitor General.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice Parth Prateem Sahu, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

28.07.2022

This writ appeal is presented against an order dated 28.04.2022

passed by the learned Single Judge in Writ Petition (C) Nos. 5475 of

2021, 5404 of 2021 and 83 of 2022.

2. Mr. Rajeev Kumar Dubey, learned counsel for the appellants

submits that as three writ petitioners of three different writ petitions have

filed this appeal, he may be permitted to withdraw this appeal with liberty

to the individual writ petitioners to file independent writ appeals.

3. Prayer is not opposed by Mr. Trivikram Nayak, learned Panel

Lawyer, appearing for respondents No. 1, 3 & 4 and Mr. Ramakant

Mishra, learned Assistant Solicitor General, appearing for respondent

No.2.

4. Accordingly, the writ appeal is disposed of granting liberty to the

appellants to file independent appeals, as prayed for.

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


Brijmohan