Kusawa Ram Suryawanshi vs State Of Chhattisgarh
2024 Latest Caselaw 19 Chatt

Chattisgarh High Court

Kusawa Ram Suryawanshi vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                                        NAFR
                             HIGH COURT OF CHHATTISGARH, BILASPUR
                                           WPS No. 3110 of 2024
                       Kusawa Ram Suryawanshi S/o Bhaiyaram Suryawanshi Aged About 66
                       Years Retired Chowkidar, Village - Ganiyari Tahsil - Skari, District -
                       Bilaspur, Chhattisgarh.
                                                                              ---- PETITIONER
                                                   Versus
                 1. State Of Chhattisgarh Through The Secretary, Water Resources
                    Department, Mahanadi Bhawan, Mantrlaya Nava Raipur, District -
                    Raipur, Chhattisgarh.
                 2. Engineer In Chief Water Resources Department, Mahandi Bhawan,
                    Mantralaya Nava Raipur, District - Raipur, Chhattisgarh.
                 3. Chief Engineer Minimata (Hasdev) Bango Project Water Resources
                    Department Bilaspur, District - Bilaspur, Chhattisgarh.
                 4. Executive Engineer Hasdev Canal Water Management Division Janjgir,
                    District - Janjgir-Champa, Chhattisgarh.
                 5. District Treasury Officer Janjgir, District - Janjgir-Champa, Chhattisgarh.
                                                                       --------RESPONDENTS

__________________________________________________________ For the Petitioner : Ms. Vikeshveri, Advocate. For the Respondent/State : Ms. Anuja Sharma, PL _________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 19/06/2024.

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