Shailendra Kumar Bajpai (Peti. In ... vs Smt. Shailja Dixit
2022 Latest Caselaw 1455 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                      WP227 No. 168 of 2022
 Shailendra Kumar Bajpai (Peti. In Person) Versus Smt. Shailja Dixit




21/03/2022         Shri Shailendra Kumar Bajpai, petitioner in person.
                   Shri Sandeep Dubey, Dy. A.G. for the State.
                   Heard.
                   Petitioner submits that in view of judgment passed by
             coordinate Bench of this Court in WP227 No.914 of 2015, writ petition
             filed under Article 227 of the Constitution of India challenging the
             order of the revenue authority is maintainable.
                   In view of submission of the petitioner, defects pointed out by
             the Registry is overruled.
                   Shri Sandeep Dubey, Dy. AG accepts notice for respondent

No.10/State. Hence, process fee is not required to be paid.

Issue notice to respondents No. 1 to 9 on payment of PF as per rules.

List this case immediately after receipt of service report.

Sd/----/--/-

(Parth Prateem Sahu) Judge

Praveen