Smt. Manmati Singh vs State Of Chhattisgarh
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Chattisgarh High Court

Smt. Manmati Singh vs State Of Chhattisgarh on 18 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                              1




                                                                              2025:CGHC:48143
                                                                                              NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                  WPS No. 10855 of 2025
                      1 - Smt. Manmati Singh W/o Late Lakhan Ram Aged About 65 Years R/o Village
                      Bhawanipur, Tehsil Ramanujganj, District- Balrampur-Ramanujganj, C.G.
                      2 - Smt. Foolkunvar Soyam W/o Late Ram Briksh Aged About 60 Years R/o
                      Village Chandanpur, Tehsil Ramanujganj, District- Balrampur-Ramanujganj, C.G.
                      3 - Smt. Raj Kumari W/o Late Jairam Singh Aged About 66 Years R/o Village
                      Kapasiya, Post Rajpur, P.S. Narsing Ganj, District Rohtas, Bihar
                                                                                       ... Petitioner(s)
                                                          versus

                      1 - State Of Chhattisgarh Through The Secretary, Water Resource Department,
                      Mahanadi Bhawan, Mantralaya, Nawa Raipur, District Raipur, C.G.
                      2 - Engineer In Chief Water Resource Department Shivnath Mandal, North
                      Block, Sector-19, Atal Nagar, Naya Raipur, District Raipur, C.G.
                      3 - Chief Engineer Hasdev Ganga Kachhar Water Resource Department
                      Ambikapur, District Sarguja, C.G.
                      4 - Executive Engineer Water Resource Division Ramanujganj, District-
                      Balrampur-Ramanujganj, C.G.
                      5 - Executive Engineer Water Resource Division Ambikapur, District - Sarguja,
                      C.G.
                                                                                       ... Respondents

For Petitioner : Mr. Swapnil Keshari, Advocate. For State : Mr. Sabyasachi Choubey, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 18/09/2025

1. The issue involved in this writ petition has already been decided by this Court in case of Faguvaram Patel & Ohers 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 Faguvaram Patel (supra).

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

Sd/-

(Narendra Kumar Vyas) Judge Arun

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.09.19 11:26:26 +0530