Nagar Panchayat, Rajim vs Smt. Tarabai
2025 Latest Caselaw 641 Chatt

Chattisgarh High Court

Nagar Panchayat, Rajim vs Smt. Tarabai on 21 July, 2025

                                                         1/1




                                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                  SA No. 2 of 2016

                                       Nagar Panchayat, Rajim versus Smt. Tarabai

                                                     Order Sheet


                      21/07/2025         Mr. B.P. Gupta & Mr. Vivek Verma, counsel for the
                                   appellants.
                                         Mr. Ravikar Patel, counsel for respondents No. 1 to 4.

Mr. Kalpesh Ruparel, Panel Lawyer for the State. After hearing the parties, an additional substantial question of law is required to frame by this Court, which is as under:-

"Whether without issuing notice to the Nagar Panchayat, the suit filed by the plaintiff was maintainable in view of rider contained in Section 319 of the Chhattisgarh Municipality Act, 1961?"

Arguments heard.

Reserved for judgment.

The parties may submit their written synopsis within

10 days.

Sd/-

                                                                   (Narendra Kumar Vyas)
                         Arun                                              Judge

ARUN
KUMAR
DEWANGAN