Catholic Society vs State Of Chhattisgarh
2022 Latest Caselaw 5900 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                              WPC No. 4038 of 2022

             Catholic Society Versus State of Chhattisgarh and Others




20.09.2022          Ms. Binu Sharma, Counsel for the petitioner.

                    Mr. P. Acharya, P.L. for the State/respondent No. 1, 2 and 3.

Heard on admission.

Issue notice to respondent Nos. 4, 5 and 6.

PF within a week.

It is submitted by learned counsel for the petitioner that the

impugned judgment has been passed by the Commissioner, Sarguja

Division, on the basis of the judgment passed by this Court in case

of Ramkunwar Vs. Banshilal and Ors. which has already been

overruled, therefore, the impugned judgment is not sustainable.

Thus, it is prayed by the learned counsel for the petitioner that the

effect and operation of the impugned judgment shall remain

stayed.

Perused the impugned judgment dated 22.07.2022. Looking to the submissions made by learned counsel for the

petitioner and also after perusal of the impugned judgment, purely

as an interim measure, it is directed that the effect and operation of

the impugned order dated 22.07.2022 shall remain stayed till the

next date of hearing.

List this case along with WPC No. 3508 of 2022.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh