Sandeep Dhruw vs State Of Chhattisgarh
2025 Latest Caselaw 3743 Chatt

Chattisgarh High Court

Sandeep Dhruw vs State Of Chhattisgarh on 26 August, 2025

                                                1




                                                                          2025:CGHC:43317
                                                                                           NAFR

                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      WPC No. 956 of 2025

   • Sandeep Dhruw S/o Late Shri Devendra Dhruw Aged About 32 Years
     R/o Village And Post Karandola, Police Station And Tehsil Bhanpuri,
     District Bastar (C.G.)
                                                        ... Petitioner(s)

                                                versus

     1 - State Of Chhattisgarh Through- The Secretary, Education
     Department Mantralaya, Naya Raipur, District Raipur (C.G.)

     2 - Secretary Chhattisgarh Madhyamik Shiksha Mandal Raipur, District
     Raipur (C.G.)
                                                                            ... Respondent(s)
     -----------------------------------------------------------------------------------------------

For Petitioner : Ms. Manisha Yadav, Advocate. For Respondent-State : Mr. Soumitra Kesharwani, PL. For Respondent No.2 : Mr. Pankaj Agrawal, Advocate.

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Hon'ble Shri Arvind Kumar Verma, Judge Order on Board

26.08.2025

1. This writ petition has been preferred under Article 226 of the

Constitution of India seeking following reliefs:

"10.1 That, this Hon'ble Court may kindly be pleased to

issue an appropriate writ(s)/order(s)/direction(s) and to the

suitable respondent authorities quashing/setting aside the

order dated 11.12.2024 (Annexure P/1), in the interest of

justice.

10.2 That, this Hon'ble Court may kindly be pleased to

allow this writ petition and direct the respondent authority to

change the name of the petitioner and his father name in

the mark-sheets of class 10th and 12th as prayed, in interest

of justice.

10.3 Any other relief (s) that this Hon'ble Court may deem

fit to grant in the interest of Justice."

2. Learned counsel for the respondents contended that the petitioner has

filed the civil suit (bearing No.57A/2022) for declaring

Godnama/Ikrarnama and the certificate issue by the Gram Panchayat in

this regard as null & void and declare him as son of Shri Dewendra

Dhruw (his natural father), which was allowed vide judgment and

decree dated 06.07.2023 (Annexure P-2), hence, petitioner is having

efficacious alternate remedy to execute said judgment and decree

dated 06.07.2023 (Annexure P-2) before the concerned Civil Court.

3. At this stage, learned counsel for the petitioner seeks permission of this

Court to withdraw this writ petition with liberty to execute the said

judgment and decree dated 06.07.2023 (Annexure P-2) before the

concerned Civil Court.

4. In view of above submissions, writ petition is dismissed as withdrawn

with liberty as prayed for.

Sd/-

(Arvind Kumar Verma) Judge J/-