Jeevan Lal Rathiya vs State Of Chhattisgarh
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Chattisgarh High Court

Jeevan Lal Rathiya vs State Of Chhattisgarh on 28 April, 2025

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Digitally signed                                                          2025:CGHC:19188
by AJINKYA
PANSARE                                                                              NAFR
Date: 2025.04.28
17:40:37 +0530
                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               WPC No. 987 of 2021
                   1 - Jeevan Lal Rathiya S/o Shri Amar Singh Rathiya Aged About 29 Years R/o
                   Village Baihamuda,tahsil And Police Station Gharghoda, District Raigarh,
                   Chhattisgarh.,        District       :        Raigarh,        Chhattisgarh

                   2 - Tulsikrit Rathiya S/o Shri Amar Singh Rathiya Aged About 42 Years R/o
                   Village Baihamuda,tahsil And Police Station Gharghoda, District Raigarh,
                   Chhattisgarh.,          District      :       Raigarh,        Chhattisgarh

                   3 - Goverdhan Rathiya S/o Shri Amar Singh Rathiya Aged About 35 Years
                   R/o Village Baihamuda,tahsil And Police Station Gharghoda, District Raigarh,
                   Chhattisgarh.,       District        :         Raigarh,       Chhattisgarh

                   4 - Smt. Rasila Rathiya W/o Mahettar Rathiya Aged About 45 Years R/o
                   Village Baihamuda,tahsil And Police Station Gharghoda, District Raigarh,
                   Chhattisgarh., District : Raigarh, Chhattisgarh
                                                                       ... Petitioner(s)

                                                      versus

                   1 - State Of Chhattisgarh Through - The Secretary, Department Of Revenue
                   And Disaster Management, Mahanadi Bhawan, Atal Nagar, Naya Raipur,
                   District   Raipur,   Chhattisgarh.,  District  :    Raipur,  Chhattisgarh

                   2 - Secretary Department Of Water Resources, Mahandi Bhawan, Atal Nagar,
                   Naya Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

                   3 - Collector District Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

                   4 - Managing Director South Eastern Coalfields Limited, Raigarh, District
                   Raigarh,    Chhattisgarh.,   District   :     Raigarh,     Chhattisgarh

                   5 - Sub Divisional Officer (Revenue) Gharghoda District Raigarh,
                   Chhattisgarh., District : Raigarh, Chhattisgarh
                                                                   ... Respondent(s)

For Petitioner : Mr. Prabhu Lal, Advocate on behalf of Mr. Jeeta Patel, Advocate For State : Mr. Lav Sharma, P.L. For Respondent No. 4 : Ms. Nikita Dubey, Advocate on behalf of Mr. Vaibhav Shukla, Advocate

Hon'ble Shri Justice Rakesh Mohan Pandey Judgment On Board

28-04-2025

1) Learned counsel for the petitioners submits that petitioners have taken

back the brief from the office, therefore, he has no instruction in the

matter.

2) Consequently, instant writ petition stands dismissed on this count

alone.

Sd/-

(Rakesh Mohan Pandey) JUDGE Ajinkya