Umendram vs State Of Chhattisgarh
2024 Latest Caselaw 124 Chatt

Chattisgarh High Court

Umendram vs State Of Chhattisgarh on 24 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

  Neutral Citation
  2024:CGHC:21062
                                                                Page 1 of 2


                                                                     NAFR


            HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPS No. 3257 of 2024
   1. Umendram Son Of Firantaram Sahu Aged About 63 Years R/o
      Ward No. 15 Village Sursabandha, Tahsil - Rajim, District -
      Gariyaband, Chhattisgarh.
   2. Raghunandan Son Of Beniram Yadav Aged About 63 Years R/o
      Navatariyapara, Ward No. 16, Lafandhi, District - Gariyaband,
      Chhattisgarh.
   3. Bhukhan Son Of Manku Sahu Aged About 63 Years Resident Of
      Abadi Para Ward No. 4, Semhartara, Post - Kirvai, Tahsil -
      Gariyaband, District - Gariyaband, Chhattisgarh.
   4. Sukshyam Sahu Son Of Ramcharan Aged About 67 Years
      Resident Of Village And Post - Pokhara, District - Gariyaband,
      Chhattisgarh.
   5. Likhanram Sahu Son Of Vaisakhu Sahu Aged About 71 Years
      Resident Of Village - Partewa, District - Gariyaband,
      Chhattisgarh.
   6. Budhram Sahu Son Of Suklal Sahu Aged About 70 Years
      Resident Of Village - Semhartara, Post - Kirvai, District -
      Gariyaband, Chhattisgarh.
   7. Smt. Ratni Wife Of Late Tejram Aged About 59 Years Resident
      Of Village - Semhartara, Post - Kirvai, District - Gariyaband,
      Chhattisgarh.
   8. Smt. Sukhiya Sahu Wife Of Late Kartikram Sahu Aged About 61
      Years Resident Of Bastipara, Ward No. 8, Post - Kirvai, District -
      Gariyaband, Chhattisgarh.
                                                             ---- Petitioner
                                  Versus
   1. State Of Chhattisgarh Through The Secretary, Water Resources
      Department, Mahanadi Bhawan, Atal Nagar, Naya Raipur,
      Chhattisgarh.
   2. The Executive Engineer Water Resources Division, Gariyaband,
      District - Gariyaband, Chhattisgarh.
   3. The Divisional Joint Director Treasury, Accounts And Pension,
      Raipur, District - Raipur, Chhattisgarh.
                                                        ---- Respondent

For Petitioner : Mr. Gaurav Singhal, Advocate For State : Mr. S.S. Baghel, Dy. Govt. Advocate Neutral Citation 2024:CGHC:21062

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 24.06.2024

1. The issue involved in this writ petition has already been decided

by this Court in case of Faguvaram Patel & others Vs. State of

Chhattisgarh [WPS No. 3870 of 2021 (decided on

30.09.2022)].

2. In view of the above, the instant writ petition also deserves to be

disposed of in terms of the judgment passed by this Court in

case of Faguvaram Patel (supra).

3. Accordingly, the writ petition (s) stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge Deshmukh