Chattisgarh High Court
Khuman Singh Verma vs State Of Chhattisgarh on 21 August, 2025
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3497 of 2025
PRATIMA PANDEY versus STATE OF CHHATTISGARH
WPS/6768/2025,WPS/6106/2025,WPS/6876/2025,WPS/6792/2025,
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Order Sheet
21.08.2025 Shri Manoj Paranjpe, Senior Advocate along with Shri
Devashish Tiwari, Shri Shiv Sewak, & Shri Ashok Patil, Ms Seema
Verma, Shri Pramod Ramteke, Ms Shraddha Mishra, Shri RK Verma,
Wps 3497 of 2025 and connected cases
4
and Shri Govind Dewangan, Advocates for the respective
petitioners.
Shri YS Thakur, Addl AG, Shri Vinay Pandey, Dy AG, Shri S
Choubey, PL, Shri Animesh Tiwari, and Ms Priyanka Rai, on behalf
of Shri Shashank Thakur, Advocates for the respective respondents.
Shri YS Thakur, learned Addl AG would submit that there is
difficulty in the present petition for hearing by this Court, as the
petitioners rely upon the judgment passed by the Division Bench of
this Court in the matter of Smt Sona Sahu Vs State of
Chhattisgarh and others in WA-261 of 2023, in which, Hon'ble
Justice Shri Ravindra Agrawal is one of the member of the Bench,
and also in Review petition No.147 of 2024.
Learned Additional AG would also submit that in some of the
petitions, reply has been filed by the State, and in other petitions,
reply has not been filed yet, though the State required to file reply in
all the petitions. Therefore, he prays for 15 days' time to file reply in
all the matters.
When specific query has been made to the learned Additional
AG as to in how many matters reply is yet to be filed, he is unable to
give reply, as there is no data with him with respect to filing of reply
Wps 3497 of 2025 and connected cases
in how many cases. It is very sorry state of affairs from the State
side, that there is no data available as to in how many files reply has
been filed, despite the matters are being listed regularly for clubbing
together with WPS-3497 of 2025, and such an objection has never
been raised by the State counsel, who are appearing regularly in the
writ petitions.
However, learned Additional AG appearing for the State
assures that within 15 days, they will file reply in all the matters,
which have been listed today.
Though this Court is willing to hear all these cases today, yet,
on the above request made by the learned State counsel, grant one
opportunity to file reply in all these matters listed today.
List this case along with connected cases in the week
commencing 15th September, 2025.
It is made clear that if reply has not been filed by the next date
of hearing, appropriate orders may be passed. It is also made clear
that after filing of reply by the State, respective petitioners may file
rejoinder, on or before the next date of hearing.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
