Sushil Chand Kurre vs Ganesh Ram
2025 Latest Caselaw 1770 Chatt

Chattisgarh High Court

Sushil Chand Kurre vs Ganesh Ram on 5 February, 2025

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                                                                 2025:CGHC:6519
                                                                            NAFR

                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       WP227 No. 1019 of 2018

            1 - Sushil Chand Kurre S/o Late Jhadu Ram Aged About 66 Years
            Occupation - Farmer, R/o Village - Khisora, Tehsil Akaltara, P.S. Akaltara,
            P.S. Akaltara, District Janjgir Champa Chhattisgarh. (Plaintiff)
                                                                          ... Petitioner

                                              versus

            1 - Ganesh Ram S/o Late Jhadu Ram Aged About 56 Years R/o Village
            Khisora, Tehsil Akaltara, P.S. Akaltara, District Janjgir Champa
            Chhattisgarh.

            2 - Sushila Bai D/o Late Jhadu Ram Aged About 68 Years R/o Village -
            Khisora, Tehsil - Akaltara, P.S. Akaltara, District Janjgir Champa
            Chhattisgarh.

            3 - State Of Chhattisgarh Through Collector, District Janjgir Champa
            Chhattisgarh. (Defendents)
                                                                ---- Respondents

            For Petitioner            : None.
            For State                 : Mr. Vinay Pandey, Dy. A.G.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 05.02.2025

1. No one appears on behalf of the petitioner even when the case is

taken up for hearing in the second round.

2. The petitioner has filed this petition seeking for the following

reliefs:

"10.1 Hold that Impugned Order Dated 03.11.2018 (Annexure-P/7) passed by the Civil Judge Class-I,

Akaltara, District Janjgir-Champa (C.G) is absolutely Erroneous in Law & is therefore Set aside.

10.2 Kindly Directs the Court Below to Add Purchaser of

respectively for the Proper Adjudication of Issue No.3.

10.3 Any other relief, which this Hon'ble Court may deem fit and proper, may also be passed in the given facts and circumstances of the Case."

3. The petitioner has challenged the order dated 3.11.2018 passed in

Civil Suit No.120A of 2012, whereby an application moved by the

petitioner under Order 1 Rule 10(2) read with Section 151 of CPC

was rejected by the learned Civil Judge, Class-I, District Janjgir-

Champa, Chhattisgarh.

4. As per the report received from the concerned Court, the civil suit

has already been disposed of vide judgment and decree dated

18.2.2019.

5. Taking into consideration the subsequent developments, as

nothing survives for adjudication, the petition is dismissed.

6. Accordingly, this petition fails and is hereby dismissed.

Sd/-

(Rakesh Mohan Pandey) Judge Nimmi