Devendra Kumar Singh Bais vs State Of Chhattisgarh
2026 Latest Caselaw 491 Chatt

Chattisgarh High Court

Devendra Kumar Singh Bais vs State Of Chhattisgarh on 14 March, 2026

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                                                                                                         NAFR
         Digitally
VISHAKHA signed by
BEOHAR   VISHAKHA
         BEOHAR
                                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  NATIONAL- LOK ADALAT

                      Judge - Lok Adalat : Hon'ble Shri Justice Amitendra Kishore
                                           Prasad
                     Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate


                                                     WPC No. 5331 of 2024

                     1 - Devendra Kumar Singh Bais S/o Bhagat Singh Aged About 50 Years
                     R/o Plot No. 89, Street No. 6, Vardhaman Nagar, Rajnandgaon, District-
                     Rajnandgaon, C.G.                                                      ... Petitioner(s)
                                                                versus
                     1 - State Of Chhattisgarh Through Secretary Commerce And Industry
                     Department, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District
                     Raipur,                                                                                  C.G.
                     2 - Joint Secretary Commerce And Industry Department, Mahanadi
                     Bhawan,        Atal     Nagar,       Naya          Raipur,    District      Raipur,      C.G.
                     3 - Registrar Firms And Societies, Chhattisgarh, Raipur, Block A, Third
                     Floor, Indrawati Bhawan, Atal Nagar Naya Raipur, District Raipur, C.G.
                     4 - President Shri Bajrang Bais, Rajpur Kshatriya Mahasabha
                     Rahtadah, Registration No. 1282, Post Office Dhamda, District
                     Rajnandgaon,                                                                             C.G.
                     5 - Secretary Shri Vishnu Baghel, Rajpur Kshatriya Mahasabha
                     Rahtadah, Registration No. 1282, Post Office Dhamda, District
                     Rajnandgaon, C.G.                                                     ---- Respondents
                     -----------------------------------------------------------------------------------------------
                             Petitioner in person is present before the Court.
                             For State :-Mr. Amit Buxy, Dy.G.A.
                     -----------------------------------------------------------------------------------------------
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                                  ORDER

(Passed on 14th March, 2026)

1. Heard

2. The present petition has been filed seeking direction to set-aside

the impugned orders dated 27.09.2024 and 14.10.2024.

3. Today, both the parties filed compromise application stating that

the grievance of the petitioner has been redressed. Hence both

the parties compromised the dispute amicably and as such

nothing remains in this petition for adjudication.

4. The contesting parties to this petition have amicably

settled/compromised the dispute. We have also found that the

terms and conditions of compromise/settlement arrived at

between the contesting parties are just, proper and legal and

hence are acceptable. We accordingly accept the compromise/

settlement, proposed by the parties.

5. A copy of this compromise/docket arrived at by the parties be

made part of this record.

6. Accordingly, the instant petition is disposed of on the basis of said

compromise deed.

                Sd/-                                        Sd/-

  (Amitendra Kishore Prasad)                    (Apoorva Tripathi)
        Judge -Lok Adalat                     Member - Lok Adalat
    High Court of Chhattisgarh            High Court of Chhattisgarh
           Bilaspur                                Bilaspur

Vishakha