[Cites 5, Cited by 0]
Chattisgarh High Court
Dhankumar vs State Of Chhattisgarh on 25 February, 2026
Digitally signed by
V PADMAVATHI
Date: 2026.02.27
19:14:57 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 204 of 2026
DHANKUMAR AND OTHERS versus STATE OF CHHATTISGARH AND ANOTHER
Order Sheet
25.02.2026 Heard Shri Premshankar Yadav, learned counsel for the
petitioners as well as Shri Shashank Thakur, learned Addl AG
for the State, and Shri Pankaj Agrawal, learned counsel for
respondent-2.
In compliance of the Court order dated 29.01.2026, an
affidavit has been filed by the Director, Directorate of Urban
Administration and Development, Indrawati Bhawan, Nawa
Raipur, Atal Nagar(CG), which has been taken on record.
Relevant part of the affidavit reads as under:
"3. That, the subject case again came up for
hearing before the Hon'ble Court on 29.01.2026
Crmp204 of 2026
and after hearing of this matter, the Hon'ble Court
has been pleased to direct the Director,
Directorate of Urban Administration &
Development, Indravati Bhawan, Nava Raipur,
Atal Nagar, District Raipur (C.G.) to file a fresh
affidavit in the matter on or before the next date
of hearing. Therefore, in compliance whereof, the
instant affidavit is being filed before this Hon'ble
Court for its kind perusal and consideration.
4. That, in compliance of the Hon'ble Court's
order, the Deponent most respectfully submits
that, vide his affidavit dated 28.01.2026, it was
respectfully informed to the Hon'ble Court that,
total 44 FIRs have been registered under Section
292-C of the Chhattisgarh Municipal Corporation
Act, 1956 in various urban bodies of the State of
Chhattisgarh and the details of the same were
also submitted for kind perusal of this Hon'ble
Court.
5. That, the Deponent further most respectfully
submits that, after scrutiny of the cases, five
Building Officers posted in various Municipal
Corporations of the State, who had directly
lodged the First Information Reports against the
Crmp204 of 2026
erring persons for violating the provisions of the
Section 292-C of the Chhattisgarh Municipal
Corporation Act, 1956 in the concerned Police
Stations, have been identified and the show
cause notices have been issued to them by the
Department of Urban Administration and
Development on 23.02.2026. They have been
called upon to submit their response as to why
the disciplinary action should not be initiated
against them for not acting in accordance with the
relevant provisions and for lodging the FIRs
instead of preferring a complaint. Prima facie, the
act of the concerned officials has been found to
be in contravention of the provisions of the
Chhattisgarh Civil Services (Conduct) Rules,
1965. Copy of the show cause notice dated
23.02.2026, issued to the concerned Building
Officers of the various Municipal Corporations of
the State, is being annexed herewith as
ANNEXURE R/A for kind perusal of this Hon'ble
Court.
6. That, the Deponent most respectfully submits
that, the Department of Urban Administration and
Development, Government of Chhattisgarh, has
issued general directions to all the
Crmp204 of 2026
Commissioners of the various Municipal
Corporations of the State of Chhattisgarh with
respect to the procedure to be adopted in case of
lodging report in violation of the Section 292 (C)
(3) of the Municipal Corporation Act, 1956. Copy
of the general directions issued to the
Commissioners of the various Municipal
Corporations of the State of Chhattisgarh, is
being annexed herewith as ANNEXURE R/B for
kind perusal of this Hon'ble Court.
7. That, similarly, the Department of Urban
Administration and Development, Government of
Chhattisgarh, has issued general directions to all
the Chief Municipal Officers of the various
Municipal Councils/Nagar Panchayats of the
State of Chhattisgarh with respect to the
procedure to be adopted in case of lodging report
in violation of the Section 339 (C) of the
Chhattisgarh Municipalities Act, 1961. Copy of
the general directions issued to the Chief
Municipal Officers of the various Municipal
Councils/Nagar Panchayats of the State of
annexed herewith Chhattisgarh, is being
ANNEXURE R/C for kind perusal of this Hon'ble
Crmp204 of 2026
Court.
8. That, the Deponent respectfully submits that,
apart from the above directions, the concerned
officials have been directed to act strictly as per
the provisions contained in the Chhattisgarh
Municipal Corporation Act, 1956 and the
Chhattisgarh Municipalities Act, 1961 in the cases
with respect to illegal plotting.
9. That, the Deponent herein is duty bound to
adhere and comply with the direction issued by
this Hon'ble Court from time to time and it shall
be his most sincere endeavour to ensure
implement action with the coordination of the
Officials of the Department of Urban
Administration & Development as early as
possible.
10. That, the Deponent has highest regards to the
orders & directions passed by the Hon'ble Court
from time to time and as & when, any further
direction be made by Hon'ble Court, the same will
be complied with in its true spirit.
11. That, the contents of the attached Affidavit at
Paragraphs No. 01 to 10, have been drafted
Crmp204 of 2026
under my instruction and the contents thereof are
true and correct on the basis of the records,
available in the office."
Learned counsel further submits that it would require
some time to take action against the erring officials.
In view of above, let the matter be listed again on
8th April, 2026. In the meanwhile, action taken against the erring
officials by the State shall be communicated to this Court
through an affidavit by the competent authority.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
padma
