Nanhe Singh Maravi vs State Of Chhattisgarh
2024 Latest Caselaw 27 Chatt

Chattisgarh High Court

Nanhe Singh Maravi 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. 3146 of 2024
       1. Nanhe Singh Maravi S/o Late Bhawar Singh Maravi Aged About 68 Years
             Retired Chowkidar, R/o Village Chapora Tahsil Ratanpur, District - Bilaspur,
             Chhattisgarh.

       2. Jawahar Lal Sahu S/o Late Manohar Lal Sahu Aged About 74 Years R/o
             Village Chapora Tahsil Ratanpur, District - Bilaspur, Chhattisgarh.

                                                                            ---- Petitioners

                                                  Versus

       1. State Of Chhattisgarh Through - The Secretary, Water Resources
             Department, Mahanadi Bhawan, Mantralaya Nava Raipur, District - Raipur,
             Chhattisgarh.

       2. Engineer In Chief Water Resources Department, Mahanadi Bhawan,
             Mantralaya Nava Raipur, District - Raipur, Chhattisgarh.

       3. Chief Engineer Hasdev Kacchar, Water Resources Department Bilaspur,
             District - Bilaspur, Chhattisgarh.

       4. Executive Engineer Water Resources Division Janjgir, District - Janjgir-
             Champa, Chhattisgarh.

       5. Executive Engineer Water Resources Division Pendra Road, District -
             Gaurela-Pendra-Marwahi, 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