Satyanarayan Sharma vs Registrar
2025 Latest Caselaw 762 Chatt

Chattisgarh High Court

Satyanarayan Sharma vs Registrar on 25 July, 2025

                                                     1




                                                                 2025:CGHC:36032
                                                                                  NAFR

                     HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      WPC No. 3632 of 2025

             1 - Satyanarayan Sharma S/o Jagdish Aged About 84 Years Resident Bans
             Tall Raipur, District Raipur Chhattisgarh
                                                            ---- Petitioner(s)

                                                  versus

             1 - Registrar, Public Trust-Cum-Sub Divisional Officer (Revenue), G.E.
             Road, Raipur, District Raipur Chhattisgarh
                                                                  ----Respondents

(Cause-title taken from Case Information System) For Petitioner : Mr. Raghvendra Pradhan, Advocate For Respondent : Ms. Nupur Trivedi, P.L.

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

25/07/2025

1. With the consent of the parties, the matter is heard finally.

2. The present writ petition has been filed seeking following relief(s);-

(I) That, this Hon'ble Court may kindly be pleased to quash the impugned order dated 30.05.2025 (Annexure P-1) and direction may kindly be issued to the respondent to first to call for the meeting of the existing Trustee (the petitioner herein) and thereafter the name of new name may be considered along with the petitioner.

(ii) Any appropriate writ, direction or order may Digitally signed by also kindly be passed in favour of the JYOTI JHA

petitioners, which this Hon'ble Court deems fit Date:

2025.07.28 11:37:07 +0530

in the circumstances of the case.

3. Learned counsel for the petitioner submits that the petitioner is

challenging the proceeding initiated by the respondent, whereby

the order dated 30.05.2025 (Annexure P-1) has been passed for

appointment of new trustee for which the invitation has been called

for the application for appointment of new trustee contrary to the

judgment and decree dated 20.02.2018 and also against the order

dated 08.05.2025 passed by the High Court, therefore he prays for

quashment of the impugned order dated 30.05.2025.

4. Learned counsel for respondents opposed the submission made

by learned counsel for the petitioner and submits that the present

writ petition is not maintainable at the premature stage.

5. I have heard learned counsel for the parties and perused the

material available on record.

6. Considering the facts and circumstances of the case, this Court

has no hesitation in holding that, the present Writ Petition is too

pre-mature at this stage as the respondent has only invited

invitation for appointment of new trustee and there is also no

adverse order passed against the petitioner, therefore the present

writ petition is not maintainable at the pre-mature stage.

7. Accordingly, the present writ petition stands dismissed.

Sd/-

(Arvind Kumar Verma) Judge

Jyoti