Chamru Ram vs State Of Chhattisgarh
2024 Latest Caselaw 642 Chatt

Chattisgarh High Court

Chamru Ram vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

Neutral Citation
2024:CGHC:22623




                                                         Page 1 of 2

                                                              NAFR
         HIGH COURT OF CHHATTISGARH, BILASPUR
                      WPS No. 3508 of 2024
1.   Chamru Ram S/o Baihu Ram, Aged about 79 years, R/o 264
     Pujari Para Kuakonda, District : South Bastar Danewada, (C.G.)
2.   Jay Singh S/o Budhu, Aged about 67 years, R/o Vill Chhote
     Kumhari Sulenga, District : Narayanpur, (C.G.)
3.   Sitaram S/o Sondhar Yadav, Aged about 63 years, R/o H.No. 35
     Bade Para Bade Kameli, District : South Bastar Dantewada
     (C.G.)
4.   Sundari D/o Jamu Nag, Aged about 63 years, R/o Ward No. 12
     Gadhpara Barsur, District : South Bastar Dantewada (C.G.)
5.   Sukhram S/o Pardeshi Thakur, Aged about 68 years, R/o
     Schoolpara Ronje, Tahsil Geedam, District : South Bastar
     Dantewada (C.G.).
6.   Baidhnath Prasad Chaturvedi S/o Indrajeet Chaturvedi, Aged
     about 63 years, R/o 62 PWD Para Geedam, District : South
     Bastar Dantewada (C.G.)
7.   Ashok Yadav S/o Kamlu Ram Yadav, Aged about 68 years, R/o
     Ward No. 8 Geedam, District : South Bastar Dantewada (C.G.)
8.   Sondhar Sethiya S/o Ramdhar Sethiya, Aged about 66 years,
     R/o H.No. 377 Bazar Para, Vill. Pondum, District : South Bastar
     Dantewada (C.G.)
9.   Gagru S/o Arjun, Aged about 65 years, R/o H.No. 228 Naya
     Kumhar Para Karngenar Kumharras, District : South Bastar
     Dantewada (C.G.)
10. Naval S/o Sudhru, Aged about 63 years, R/o Mahara Para
    Hitawar, District : South Bastar Dantewada (C.G.)
11. Dayalu S/o Sadhu Ram Nag, Aged about 63 years, R/o Panara
    Para Kumharras, District : South Bastar Dantewada (C.G.)
12. Samlu Ram Yadav S/o Late Cham Singh, Aged about 66 years,
    R/o Thotha Para Ghotpal Hiranpur, District : South Bastar
    Dantewada (C.G.)
13. Ramu S/o Bhimsen, Aged about 66 years, R/o H. No. 89 Pujari
    Para Kuakonda, District : South Bastar Dantewada (C.G.)
14. Bomda S/o Sukulu Atara, Aged about 66 years, R/o School Para
    Masenar, District : South Bastar Dantewada (C.G.)
15. Ramdai W/o Jaya Swlai, Aged about 64 years, R/o Chitalanka
    Teknar, District : South Bastar Dantewada, (C.G.).
               Neutral Citation
              2024:CGHC:22623




                                                                             Page 2 of 2

                                                                         ---- Petitioner
                                              Versus
              1.   State of Chhattisgarh Through The Secretary, Public Works
                   Department, Mahanadi Bhawan Mantralaya, New Raipur, Atal
                   Nagar, District : Raipur (C.G.)
              2.   The Engineer in Chief, Public Works Department, District :
                   Raipur (C.G.)
              3.   The Chief Engineer (Administration), Public Works Department,
                   District : Raipur (C.G.)
              4.   The Chief Engineer, Public Works Department, Jagdalpur,
                   District : Bastar (C.G.)
              5.   The Superintendent Engineer,         Public   Works      Department,
                   Jagalpur, District : Bastar (C.G.)
              6.   The Executive Engineer, Public Works Department, District :
                   South Bastar Dantewada (C.G.)
                                                                    ---- Respondents

For Petitioners : Mr. Vikash A. Shrivastava, Advocate For State : Mr. Abhishek Gupta, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 27.06.2024

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 Manish