Jawa Bai vs State Of Chhattisgarh
2024 Latest Caselaw 61 Chatt

Chattisgarh High Court

Jawa Bai vs State Of Chhattisgarh on 20 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

            Neutral Citation
            2024:CGHC:20517




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                                                                             NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                               WPS No. 3175 of 2024
               Jawa Bai W/o Late Shri Kirit Ram Sahu, Aged About 66 Years
               R/o Ward No. 12, Nawa Kharve, Kasdol, Tahsil Kasdol, District
               Balodabazar Bhatapara Chhattisgarh.
                                                             ---- Petitioner
                                      Versus
       1.      State Of Chhattisgarh Through The Secretary, Water Resources
               Department, Mantralaya, Atal Nagar, New Raipur Chhattisgarh.
       2.      The Chief Engineer, Mahanadi Godawari Kachhar, Water
               Resources Division, Raipur District Raipur Chhattisgarh.
       3.      The Executive Engineer, Water Resources Division, Kasdol,
               District Balodabazar Bhatapara Chhattigarh.
       4.      The Sub Divisional Officer, Balar Nahar Water Resources Sub -
               Division,   Kasdol,    District   :   Balodabazar-Bhathapara,
               Chhattisgarh
       5.      The Joint Director, Treasury, Accounts And Pension, Raipur,
               District : Raipur, Chhattisgarh
                                                                   ---- Respondents

For Petitioner : Mr. K.P. Sahu , Advocate. For State : Mr. Abhishek Gupta, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 20.06.2024

1. The issue involved in this writ petition has already been decided by this Court in case of Faguvaram Patel & Ohers 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 Arun