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Engineering College Ambikapur vs Sukh Vishwas
2022 Latest Caselaw 6471 Chatt

Citation : 2022 Latest Caselaw 6471 Chatt
Judgement Date : 21 October, 2022

Chattisgarh High Court
Engineering College Ambikapur vs Sukh Vishwas on 21 October, 2022
                                       1




                                                                         NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR
                  Writ Petition (227) No.652 of 2022
    Engineering College Ambikapur, Through Its Principal, Dr. R.N.
      Khare, S/o Late Shri Devi Dayal Khare, Aged About 52 Years,
      Working As Principal, Vishwavidyalaya Engineering College,
      Lakhanpur, Ambikapur, District- Sarguja, Chhattisgarh
                                                                 ----Petitioner
                                 Versus
   1. Sukh Vishwas S/o Late Sharad Vishwas, Aged About 38 Years,
      R/o Village Nehru Nagar (Digma) Tahsil Ambikapur, District
      Sarguja, Chhattisgarh.
   2. State Of Chhattisgarh, Through Collector, District- Sarguja,
      Chhattisgarh.
   3. Tahsildar Ambikapur, Office Of The Tahsildar Ambikapur, District-
      Sarguja, Chhattisgarh.
                                                          ----Respondents

For Petitioner : Mr. Neeraj Choubey, Advocate. For State : Mr. Lalit Jangde, Dy. Govt. Advocate.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board

21-10-2022

1. learned counsel for the petitioner submits that the Civil Suit was

filed by the respondent No.1 for declaration of title and permanent

injunction on 15.05.2014 but still it is pending before the

concerned Court. He prays for a direction to the concerned trial

Court to decide the Civil Suit within a stipulated time.

2. Considering the limited grievance of the petitioner and particularly

considering the fact that the Civil Suit is pending since 15.05.2014,

the learned 3rd Civil Judge, Class- II, Ambikapur, District- Surguja,

C.G. is directed to conclude the proceeding and pass appropriate

judgment on its own merits within outer limit of 06 months from the

date of receipt of copy of this order.

3. With the aforesaid observation(s)/direction(s), this petition is

disposed off.

Sd/-

(Rakesh Mohan Pandey) Judge Monika

 
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