Rahesh Ram vs State Of Chhattisgarh
2024 Latest Caselaw 644 Chatt

Chattisgarh High Court

Rahesh Ram vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:22628




                                                            Page 1 of 2

                                                                 NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                         WPS No. 3527 of 2024
1.      Rahesh Ram S/o Budhram Aged About 65 Years R/o Village And
        Post Gangrel, Tahsil And District Dhamtari, Chhattisgarh
2.      Leela Ram Sahu S/o Dhanaji Sahu Aged About 62 Years R/o
        Village Sankara, Tahsil Nagari, District Dhamtari, Chhattisgarh
3.      Salik Ram S/o Laxman Aged About 63 Years R/o Village Mudpar,
        Post Achhota, Tahsil And District Dhamtari, Chhattisgarh
4.      Kala Bai Vishwakarma W/o Sukhdev Veshwakarma Aged About
        63 Years R/o Village Dumkasa, Post Dokla, Tahsil Charama,
        District Kanker Chhattisgarh
5.      Jagannath S/o Milaoo Mandavi Aged About 63 Years R/o Village
        Amethi, Post Kharenga, Tahsil And District Dhamtari,
        Chhattisgarh
6.      Dau Lal Sahu S/o Hinchha Ram Sahu Aged About 64 Years R/o
        Village Chandan Birbi, District Balod, Chhattisgarh
7.      Mahesh Kumar Gangir S/o Brij Lal Ganjir Aged About 68 Years
        R/o Village And Post Gangrel, Tahsil And District Dhamtari,
        Chhattisgarh
8.      Janak Ram Mandavi S/o Shivchandra Mandavi Aged About 68
        Years R/o M. G. Ward Kanker, District Uttar Bastar, Kanker,
        Chhattisgarh
9.      Chandra Prakash S/o Rambahadur Aged About 68 Years R/o
        Village Vishrampuri, District Kondagaon, Chhattisgarh
                                                         ---- Petitioner
                                Versus
1.      State Of Chhattisgarh Through The Secretary, Department Of
        Water Resources, Mahanadi Bhawan, Atal Nagar, New Raipur,
        District Raipur, Chhattisgarh
2.      Engineer In Chief Department Of Water Resources Shivnath
        Bhawan Atal Nagar Raipur, District Raipur, Chhattisgarh
3.      Chief Engineer Mahanadi Reservoir Project Water Resources
        Department Raipur, District Raipur Chhattisgarh
4.      Superintending Engineer Department Of Water Resources (E/m)
        New Civil Line, Raipur, District Raipur, Chhattisgarh
5.      Superintending Engineer, Department Of Water Resources Dam
        Circle Rudri, District Dhamtari, Chhattisgarh
6.      Executive Engineer, (Electric/mechanic) Department Of Water
        Resources Rudri, District Dhamtari, Chhattisgarh
7.      Executive Engineer, Water Managment Division Code No. 38,
        Rudri, District Dhamtari, Chhattisgarh
                                                       ---- Respondents

Neutral Citation 2024:CGHC:22628

For Petitioners : Mr. V.K. Sharma, Advocate. For State : Ms. Nupur Trivedi, 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 & 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