Dammu Ram vs Smt. Shobha Bai
2022 Latest Caselaw 3866 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet

                                     WPC No. 2626 of 2022
      1. Dammu Ram S/o Late Ramchand Turiya, Aged About 60 Years R/o
         Kantiprakashpur, P.S. Ambikapur, District : Surguja (Ambikapur), Chhattisgarh

      2. Gondi Bai W/o Shri Chalitar Ram Aged About 57 Years R/o Kantiprakashpur, P.S.
         Ambikapur, District : Surguja (Ambikapur), Chhattisgarh

      3. Lallu Ram S/o Late Ramchand Turiya, Aged About 51 Years R/o Kantiprakashpur,
         P.S. Ambikapur, District : Surguja (Ambikapur), Chhattisgarh

                                                                               ---- Petitioners

                                             Versus

      1. Smt. Shobha Bai W/o Ramdas Aged About 58 Years R/o Kantiprakashpur, P.S.
         Ambikapur, District : Surguja (Ambikapur), Chhattisgarh

      2. State Of Chhattisgarh Through Collector Surguja, Ambikapur, District : Surguja
         (Ambikapur), Chhattisgarh

      3. Sub Divisional Officer Ambikapur, Sub Division Ambikapur, District : Surguja
         (Ambikapur), Chhattisgarh

                                                                            ---- Respondents

17/06/2022 Mr. Bhupendra Singh, Counsel for the petitioner.

Mr. Pawan Kesharwani, PL for the State.

Petition is admitted for hearing.

Issue notice to respondent no.1 on payment of PF as per rules.

State counsel accepts notice for respondent no.2 & 3.

Considering the judgment that have been passed by the Civil Court in favour of the petitioners vide Civil Suit no.110A of 2007 decided on 23.02.2010 which also stood affirmed by the First Appellate Court in Civil Appeal No. 119A/ 11 decided on 12.04.2012, prima facie a strong case for grant of interim relief has been made out.

Accordingly, till the next date of hearing, further proceedings before Sub Divisional Officer under Section 170 B of the Chhattisgarh Land Revenue Code pertaining to the property situated at Khasra No.175/5 measuring 0.668 Hectares shall remain stayed until further orders.

Certified Copy Today.

List this case on 01.08.2022.

Sd/-

(P. Sam Koshy) Judge

Rohit