Chattisgarh High Court
Chatur Singh Chandra vs State Of Chhattisgarh on 5 August, 2025
1
2025:CGHC:38645
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4157 of 2025
1 - Chatur Singh Chandra S/o Shri Bhojraj Chandra Aged About 63 Years
R/o Village Kekarabhath Tahsil Jaijaipur, District Sakti C.G.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Revenue
And Disaster Management Mantralaya Mahanadi Bhawan, Atal Nagar, New
Raipur, District Raipur C.G.
2 - The Collector, Sakti Office Of The Collectorate, Sakti, District Sakti C.G.
3 - The Sub Divisional Officer (Revenue) Sakti, District Sakti C.G.
4 - The Tahsildar, Office Of The Tahsil Jaijaipur, District Sakti C.G.
5 - The Chhattisgarh- W R Transmission Limited Through Chief General
Manager House No. 5, Rukhmani Vihar Colony, Plot No. 32, Near Kotra
Road, Raigarh C.G., Pin Code 496001
6 - The Regional Manager, Power Grid Corporation Of India, Bilaspur, N.H.
130, Sendri Ratanpur Road, Bilaspur C.G. Pin Code 495442
---Respondents
(Cause-title taken from Case Information System)
For Petitioner : Mr. Ajaya Kumar Barik, Advocate
For Respondent-State : Mr. Anurag Tripathi, P.L.
Hon'ble Shri Arvind Kumar Verma, Judge
Order on Board
05/08/2025
1. The petitioner has filed this writ petition on the following
relief:-
"(i) That this Hon'ble Court may kindly be
pleased to call for the entire records pertaining
to the petitioner's case for perusal of this
Hon'ble Court.
(ii)That this Hon'ble Court may kindly be
pleased to issue a writ or writs/ order or orders
to pay the compensation as mentioned by the
& 6, in the interest of justice.
(iii) That this Hon'ble Court may kindly be
pleased to direct the respondent authority to
decide the pending representation which is
(iv) Any other relief this Hon'ble Court deem fit
and proper in the facts and circumstances of
the case may also be granted in favour of the
petitioner"
2. Counsel for the petitioner submits that the petitioner is not
Challenging any particular order, but inaction on part of the
respondent authorities whereby the petitioner has not
rendered the compensation by the respondent authorities in
lieu of erection of Tower Line by the Power Grid Corporation
of India and C.G. WR Transmission Limited. The petitioner
has obtained partly awarded amount whereas the rest part
of amount has been withheld by the respondent companies
and several correspondence has been done by the petitioner
but there is no use and it is fruitless. As per law established
by the Hon'ble Supreme Court in various judgment whereas
the need and necessity required for the interest of public at
large should be followed and protection may be given
towards petitioner who have lost crops during erection of
Tower Line. Therefore, the petitioner is seeking for
appropriate direction from the respondent authorities to
decide the application and the petitioner and compensation
be paid.
3. On the other hand, learned counsel for the State opposes the
relief sought by the petitioner.
4. Heard learned counsel for the respective parties and perused
the record with utmost circumspection.
5. Looking to the facts and circumstances of the case, this Court
is of the opinion that the petitioner has moved representation
before the respondent authorities on 04.07.2019 and
26.04.2023, at this stage, it would be appropriate to direct
the petitioner to file a fresh representation before the
respondents No. 2 & 3 along with all relevant documents and
copy of this order within a period of 15 days from the date of
receipt of copy of this order and in turn the respondent No. 2
& 3 shall decide the same in accordance with law as
expeditiously as possible in accordance with law.
6. With the aforesaid direction, the present petition is disposed
of.
Sd/-
(Arvind Kumar Verma)
Judge
Jyoti
