Samaru vs Smt. Pramila
2025 Latest Caselaw 733 Chatt

Chattisgarh High Court

Samaru vs Smt. Pramila on 24 July, 2025

                                                                                     NAFR

                    HIGH COURT OF CHHATTISGARH AT BILASPUR


                                       WP227 No. 336 of 2021

 REKHA
 SINGH   1 - Samaru, S/o Dukhit Sahu, Aged About 26 Years Agriculturist R/o Village
         Banraka, Post Tipani, Tahsil Khamahriya, District Bemetara Chhattisgarh., District :
         Bemetara, Chhattisgarh

         2 - Mahesh, S/o Dukhit Sahu, Aged About 20 Years Agriculturist R/o Village
         Banraka, Post Tipani, Tahsil Khamahriya, District Bemetara Chhattisgarh., District :
         Bemetara, Chhattisgarh
                                                                ... Petitioner(s)

                                                versus

         1 - Smt. Pramila, D/o Dukhit Sahu, W/o Santosh Sahu, Aged About 30 Years
         Agriculturist And Labour, Village Singhauri (Gorakhpur), Tahsil Lohara, District
         Kabeerdham Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh

         2 - State Of Chhattisgarh Through The Collector Tahsil And District Bemetara
         Chhattisgarh., District : Bemetara, Chhattisgarh                  ---- Respondents

For Petitioners : Mr. Viprasen Agrawal, Advocate For respective respondents : Ms.Neelima Singh Thakur, PL and Mr.Vivek Kumar Agrawal, Advocate

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 24.07.2025

1. As per office report, Civil Suit No.04-A/2014 has already been disposed

of by the learned Trial Court vide judgment dated 30.10.2022 and thus,

this petition has become infructuous and is accordingly dismissed.

Sd/-

(Rakesh Mohan Pandey) Judge Rekha