Melan Singh Chouhan vs State Of Chhattisgarh
2025 Latest Caselaw 3497 Chatt

Chattisgarh High Court

Melan Singh Chouhan vs State Of Chhattisgarh on 4 April, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                           1




                                                                            2025:CGHC:15851

                                                                                          NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                WPS No. 2264 of 2025

                         •   Melan Singh Chouhan S/o Shri Keju Singh Chouhan Aged About 63
                             Years R/o Ward No.4, Kachchahari Para, Irrigation Colony,
                             Bemetara District Bemetara (C.G.)
                                                                                 ... Petitioner(s)

                                                        versus

                         1. State Of Chhattisgarh Through Secretary, Water Resources
                            Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, New
                            Raipur, District Raipur (C.G.)
                         2. The Executive Engineer Water Resources Department Raipur
                            Division District Raipur (C.G.)
                         3. The Joint Director Treasury Accounts And Pension Durg Division,
                            District Durg (C.G.)
                         4. The District Treasury Officer Treasury Office Bemetara, District
                            Bemetara (C.G.)
                                                                              ... Respondent(s)

For Petitioner(s) : Ms. Harneet Kaur Khanuja, Advocate

For State : Mr. Saumitra Kesharwani, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 04.04.2025

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].

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.04.04 18:10:02 +0530

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