Dharam Das Mahant vs State Of Chhattisgarh
2024 Latest Caselaw 22 Chatt

Chattisgarh High Court

Dharam Das Mahant vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                              Page 1 of 2

                                                                                    NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                   WPS No. 3122 of 2024
       1. Dharam Das Mahant S/o Karman Mahant Aged About 68 Years
          R/o I - 15, Sinchai Colony Kelo Vihar, Ward No. 29, Raigarh, District Raigarh,
          (C.G.) - 496401
       2. Rukmani Devi W/o Late Ram Manohar Darshan Aged About 51 Years
          R/o Gram Bhanta, Post - Faguram, Tehsil - Malkharauda, District Janjgir-
          Champa (C.G.) - 495695
                                                                          ---- Petitioners
                                            Versus
       1. State   Of Chhattisgarh Through Secretary, General Administration
          Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, Tehsil And District
          Raipur, Chhattisgarh - 492002
       2. State Of Chhattisgarh Through Secretary, Water Resource Department,
          Mahanadi Bhawan, Mantralaya, Naya Raipur, Tehsil And District Raipur,
          Chhattisgarh - 492002
       3. State Of Chhattisgarh Through Secretary, Finance Department, Mahanadi
          Bhawan, Mantralaya, Naya Raipur, Tehsil And District Raipur, Chhattisgarh -
          492002
       4. Joint Director Pension And Account Treasury Department, Bilaspur Division,
          District Bilaspur, Chhattisgarh
       5. Engineer In Chief Water Resources Department, Sihawa Bhawan, New
          Raipur, District Raipur, Chhattisgarh
       6. Chief Engineer Water Resource Department, Kelo Project Survey, Division -
          Raigarh, Tehsil And District Raigarh, Chhattisgasrh
       7. Executive Engineer Water Resource Department, Kelo Project Survey,
          Division - Raigarh, Tehsil And District Raigarh, Chhattisgarh
       8. Superintending Engineer Superintending Engineer, Kelo Project Dam Circle,
          Kharsia, District Raigarh, Chahttisgarh
       9. Executive Engineer Water Resources Survey And Barrage Construction
          Division No. 1, Kharsia, District Raigarh (C.G.)
                                                                --------RESPONDENTS

__________________________________________________________ For the Petitioners : Mr. Pushp Gupta, Advocate. For the Respondent/State : Mr. Sabyasachi Choubey, 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