Mahesh Kumar Tunde vs State Of Chhattisgarh
2026 Latest Caselaw 501 Chatt

Chattisgarh High Court

Mahesh Kumar Tunde vs State Of Chhattisgarh on 14 March, 2026

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                                     HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 NATIONAL LOK ADALAT

                        Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad

                                   Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate


                                                    WPS No. 6672 of 2018

                        1 - Mahesh Kumar Tunde S/o Shri Rambaks Tunde, Aged About 38

                        Years Forester, R/o. Village And P.O. Budhar, Tahsil Baikunthpur,

                        District     Koriya   Chhattisgarh,   District   :     Koriya      (Baikunthpur),

                        Chhattisgarh.

                                                                                       ... Petitioner(s)

                                                          versus

                        1 - State Of Chhattisgarh Through The Secretary, Forest Department,

                        Mantralaya,      Mahanadi     Bhawan,     Naya       Raipur,     District    Raipur

                        Chhattisgarh, District : Raipur, Chhattisgarh.

                        2 - Chief Conservator Of Forest, Forest Circle Sarguja, Ambikapur,

                        District Ambikapur Chhattisgarh., District : Surguja (Ambikapur),

                        Chhattisgarh.

                        3 - Divisional Forest Officer, Koriya Division, Baikunthpur, District Koriya

                        Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh.
                                         2

4 - Ranger, Range- Khadgawan, District Koriya Chhattisgarh., District :

Koriya (Baikunthpur), Chhattisgarh.

                                                               ... Respondent(s)

For Petitioner(s) : Mr. Mahesh Kumar Tunde, petitioner

in person appeared before this Court.

For Respondent(s)/State : Mr. Kanwaljeet Singh, Dy. G.A. along

with Mr. Akhilesh Mishra, Assistant

Divisional Forest Officer, Baikunthpur.

AWARD

(Passed on 14.3.2026)

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

the impugned order dated 14.9.2018 passed by the respondent No.

2.

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

petitioner is willing to arrive at a settlement. Hence both the parties

compromised the dispute amicably and as such nothing remains in

this petition for adjudication.

3. 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.

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

part of this record.

5. Accordingly, the instant petition is disposed of.

                Sd/-                                  Sd/-

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


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