Deena Ram Devdas vs State Of Chhattisgarh
2024 Latest Caselaw 167 Chatt

Chattisgarh High Court

Deena Ram Devdas vs State Of Chhattisgarh on 25 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                          Page 1 of 2

                                                                               NAFR
                                                                                  1.
                HIGH COURT OF CHHATTISGARH, BILASPUR
                                  WPS No. 3304 of 2024
       1. Deena Ram Devdas S/o Lt. Shri Mahaveer, Aged About 66 Years
             R/o House No. 44/54 Ward No. 59, Hari Nagar, Durg (C.G.)
       2. Nikahat Jaha W/o Lt Shri Ibrahim Mohammad Qureshi Aged About 63
             Years R/o Ward No.7, Lutki Para, Durg (C.G.)
                                                                   ---- PETITIONERS
                                          Versus
       1. State of Chhattisgarh Through Secretary, Water Resource Department,
             Mantralaya Mahanadi Bhawan, Naya Raipur, Atal Nagar, District Raipur
             (C.G.)
       2. Secretary-Finance Department, Mantralaya, Mahanadi Bhawan, Naya
             Raipur, Atal Nagar, District Raipur (C.G.)
       3. Divisional Joint Director, Treasury, Accounts and Pension, Raipur
             Division, Raipur (C.G.)
       4. Executive Engineer, Water Resource Department, Shivnath Bhawan,
             North Block, Sector-19, Nava Raipur, Atal Nagar, District Raipur (C.G.)
       5. Chief Engineer, E And M Circle, Mahanadi Pariyojana Raipur (C.G.)
       6. Executive Engineer, E And M Heavy Earth Moving Machinery Division,
             District Raipur (C.G.)
                                                               --------RESPONDENTS

__________________________________________________________ For the Petitioners : Mr. Abdul Moin Khan, Advocate. For the Respondent/State : Mr. Rishabh Bisen, PL _________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

25/06/2024.

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

Santosh