Narayan Lal Tandon vs State Of Chhattisgarh
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Chattisgarh High Court

Narayan Lal Tandon vs State Of Chhattisgarh on 19 June, 2024

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               Order Sheet
                          WPS No. 3839 of 2021
             Narayan Lal Tandon Versus State Of Chhattisgarh



19/06/2024

Ms. Surya Kawalkar Dangi, Advocate for the Petitioner.

Mr. S.S. Baghel, Dy. GA for the State.

State shall examined the case of the petitioner in view of subsequent judgment passed by the Hon'ble Division Bench of this Court in the cases of S. Santosh Kumar vs. State of Chhattisgarh and others connected matters decided in WPPIL No. 91 of 2019 on 16.04.2024.

State is also directed to file affidavit explaining as to why the case of the petitioners for a such long time has not been considered for review DPC.

Let Secretary, General Administration Department Chhattisgarh shall file affidavit in this regard.

List this case on 07.08.2024.

Sd/-

(Narendra Kumar Vyas) Judge

santosh