Labhansh Chandrakar vs Smt. Anusuiya Kashyap
2023 Latest Caselaw 496 Chatt

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                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                                          Order Sheet
                                      WPC No. 419 of 2023

1.    Labhansh Chandrakar, S/o Shri Mahendra Chandrakar, aged about 32 years,
2.    Shubham Chandrakar, S/o Shri Mahendra Chandrakar, aged about 32 years,
      Both are residing at Village Bavankera, Tahsil Jhalap, District Mahasamund (C.G.). Through-
Smt. Bhanurambha Chandrakar, W/o Shri Mahendra Chandrakar, aged about 56 years, R/o-
Ravigram, informant of Post Office, Telibandha, Tahsil & District Raipur (C.G.)
                                                                                   ... Petitioners
                                             versus
1.      Smt. Anusuiya Kashyap, W/o. Bhanu Kashyap, R/o Station Road, Ward No.14,
Mahasamund, Tahsil & District Mahasamund (C.G.)
2.      Smt. Keshari Chandrakar, W/o Devsharan Chandrakar, R/o Village-Khopli, Tahsil-
Bagwahara, District-Mahasamund (C.G.)
3.      Smt. Rekha Chandrakar, W/o-Yogesh Chandrakar, R/o-Khaamtarai, District-Raipur (C.G.)
4.      Basant Chandrakar, S/o-Ramdhan Chandrakar, R/o-Khaamtarai, District-Raipur (C.G.)
5.      Smt. Omkumari Chandrakar, W/o Baldau Chandrakar, R/o Ganjar, Tahsil-Bagwahara,
District-Mahasamund (C.G.)
6.      Smt. Chanchal Chandrakar, W/o-Chandraprakash Chandrakar, R/o-Bhilai, Tahsil & District-
Durg (C.G.)
7.      Vijay Kumar Chandrakar, S/o-Ramdhan Chandrakar, R/o-Bhanpuri, Tahsil & District-Raipur
(C.G.)
        Respondents No.1 to 7 are residing at - Village Bavankera, Tahsil Jhalap, District

Mahasamund (C.G.)

8. Commissioner, Revenue, Raipur Division, the Office of the Commissioner, Revenue, Raipur, District Raipur (C.G.)

9. State of Chhattisgarh, through: Collector, Mahasamund, District Mahasamund (C.G.) ... Respondents

24/01/2023 Mr. Neeraj Choubey, Advocate, for Petitioners.

Mr. Pragyaditya Acharya, Panel Lawyer, for Respondents No.8 & 9, on advance copy.

Learned State Counsel accepts Notice for Respondents No.8 & 9. Let Notice be issued to Respondents No.1 to 7 on payment of process fee by ordinary as well as registered mode, to be paid within a period of 10 days.

Heard on I.A. No.1 - Application for grant of Interim Relief. Issue Notice on I.A. No.1 as well.

Taking into consideration the Judgment and Decree passed by the First Civil Judge, Class-I, Mahasamund in Civil Suit No.51-A/2009, prima facie, a strong case for grant of Interim Relief is made out.

Let status quo as it exists today, in respect of the subject land which stands in the name of Ahilya Bai, be maintained till the next date of hearing.

List after the Reply is filed by the Respondents.

Sd/-

(P. Sam Koshy) JUDGE

sharad