Gangeshwari Kaushik vs State Of Chhattisgarh
2025 Latest Caselaw 3360 Chatt

Chattisgarh High Court

Gangeshwari Kaushik vs State Of Chhattisgarh on 30 June, 2025

                                                   1




                                                                  2025:CGHC:29088
                                                                                    NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         WPC No. 4506 of 2019

     1 - Gangeshwari Kaushik D/o Jivanlal Kaushik Aged About 37 Years R/o Village
       Digitally
REKHA signed by
     Mirmitti,
SINGH REKHA
      SINGH    Block Kawardha, District Kabirdham, Chhattisgarh., District : Kawardha
     (Kabirdham), Chhattisgarh
                                                                ... Petitioner(s)


                                                 versus


     1 - State Of Chhattisgarh Through Secretary, Department Of Panchayat,
     Mantralaya, Naya Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
     2 - Commissioner Durg Division, District Durg, Chhattisgarh., District : Durg,
     Chhattisgarh
     3 - Collector Kabirdham, District Kabirdham, Chhattisgarh., District : Kawardha
     (Kabirdham), Chhattisgarh
     4 - S.D.O. Sub Divisional Officer (Revenue) Kawardha, District Kabirdham,
     Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh
     5 - Deputy Director Panchayat, District Kabirdham, Chhattisgarh., District :
     Kawardha (Kabirdham), Chhattisgarh
     6 - Chief Executive Officer Janpad Panchayat, Kabirdham, District Kabirdham,
     Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh
     7 - Gauri Bai Dhruw W/o Late Shyam Lal Dhruw, Sarpanch Gram Panchayat
     Mirmitti, R/o Gram Panchayat Mirmitti Janpad Panchayat Kawardha, Tahsil
     Kawardha, District Kabirdham, Chhattisgarh., District : Kawardha (Kabirdham),
     Chhattisgarh
                                                                         ... Respondent(s)

For Petitioner/Plaintiff : None appears even in two rounds For State : Mr.Lav Sharma, Panel Lawyer

Hon'ble Shri Justice Rakesh Mohan Pandey

Judgment On Board

30/06/2025

1) The petitioner has filed this petition seeking the following relief(s) :

"(i) Pass an order setting aside order dated 18.06.2019 passed by the court of the Commissioner, Durg Division, Durg (C.G.), in Appeal Case No. 195/A-89/2017-2018.

(ii) Pass any other order the Hon'ble Court may deem fit in the interest of justice."

2) It appears that the Commissioner, Durg Division, Distrct Durg (C.G.)

vide order dated 18.06.2019 remitted back the matter to the Sub-

Divisional Officer(Revenue), Kawardha to decide afresh.

3) Taking into consideration the fact that the matter is remitted back to the

Sub-Divisional Officer (Revenue) and no interim order was passed, no

case is made out for interference. This petition fails and is dismissed

accordingly.

Sd/-

(Rakesh Mohan Pandey) JUDGE Rekha