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Shashikant Mahobiya vs State Of Chhattisgarh
2025 Latest Caselaw 4480 Chatt

Citation : 2025 Latest Caselaw 4480 Chatt
Judgement Date : 16 September, 2025

Chattisgarh High Court

Shashikant Mahobiya vs State Of Chhattisgarh on 16 September, 2025

Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
                                                                                              Page 1 of 2




                                                                                   2025:CGHC:47548
                                                                                              NAFR

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   WPS No. 10475 of 2025
                          Shashikant Mahobiya S/o Shree Bholanath Mahobiya Aged About 64
                          Years R/o House No. 22/4, Ward No. 04, Mahobiya Para, Chhuikhadan
                          District Khairagarh-Chhuikhadan-Gandai (C.G.)
                                                                                        ... Petitioner(s)
                                                           versus
                     1. State     Of    Chhattisgarh   Through      Secretary,    Water      Resources
                          Department Mahanadi Bhawan, Mantralaya, New Raipur District-
                          Raipur (C.G.)
                     2. Engineer In Chief Water Resources Department, New Raipur, District-
                          Raipur (C.G.)
                     3. Executive Engineer Water Resources Division Chhuikhadan District-
                          Khairagarh-Chhuikhadan-Gandai (C.G.)
                                                                                   ... Respondent(s)

For Petitioner(s) : Mr. B.L. Dembra, Advocate For Respondent(s) : Ms. Smita Jha, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 16.09.2025

1. The issue involved in this writ petition has already been decided by this Court in case of Faguvaram Patel & others Vs. State of Chhattisgarh [WPS No. 3870 of 2021 (decided on 30.09.2022].

2. In view of the above, the instant writ petition also deserves to be disposed of in terms of the judgment passed by this Court in case of Digitally signed by SANTOSH SANTOSH KUMAR KUMAR SHARMA SHARMA Date:

2025.09.17 10:39:56 +0530

Faguvaram Patel (supra).

3. Accordingly, the writ petition (s) stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge

Santosh

 
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