Dr. Rakesh Gupta vs The State Of Chhattisgarh
2025 Latest Caselaw 1485 Chatt

Chattisgarh High Court

Dr. Rakesh Gupta vs The State Of Chhattisgarh on 28 January, 2025

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Digitally
signed by
GOPAL
SINGH
Date:
2025.01.28
20:07:36
+0530




                    HIGH COURT OF CHHATTISGARH AT BILASPUR



                                          WPS No. 773 of 2025


                          DR. RAKESH GUPTA versus THE STATE OF CHHATTISGARH



                                                Order Sheet




             28/01/2025           Shri Sandeep Dubey, Advocate for the Petitioner.
                                  Shri Vivek Sharma, Additional Advocate General for the State.
                                  Learned Additional Advocate General for the State/Respondents

has submitted that the petition filed by the Petitioner for issuance of a writ of quo warranto itself is not maintainable. He has placed reliance upon a judgment of this Court dated 15.9.2020 passed in WPS No.2401/2020 (Naresh Chandra Gupta v. State of Chhattisgarh).

On the other hand, Learned Counsel for the Petitioner submits that the writ petition is maintainable. He has placed reliance upon a judgment passed by a Division Bench of this Court in the matter of Nitin Sinha v. Union of India, 2014 Lab. I.C. (NOC) 437 (Chh.). He has further placed reliance in the matter of Kamlesh Shukla v. State of Chhattisgarh, 2016 Lab. I.C. 1927 and also in the matter of Central Electricity Supply Utility of Odisha v. Dhobei Sahoo, AIR 2014 SC

246. List the matter on 19.2.2025 to hear the parties on the question of maintainability of this petition.

Sd/-

(Amitendra Kishore Prasad) Judge

Gopal Singh