Gram Panchayat Barduli vs State Of Chhattisgarh
2026 Latest Caselaw 505 Chatt

Chattisgarh High Court

Gram Panchayat Barduli vs State Of Chhattisgarh on 14 March, 2026

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signed by
SHAYNA
KADRI                                                                           NAFR

                      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


                                     WPC No. 5206 of 2024


            1 - Gram Panchayat Barduli, Janpad Panchayat-Kawardha, District-
            Kabirdham (C.G.) Through Sarpanch Nageshwar Vaishnav S/o Shri
            Kaushal Vaishnav, Aged About -42 Years, R/o Village-Barduli, Janpad
            Panchayat-Kawardha, District-Kabirdham, (C.G.)
                                                                      ... Petitioner(s)


                                             versus


            1 - State Of Chhattisgarh Through Secretary, Ministry Of Panchayat And
            Rural Development, Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa
            Raipur, District-Raipur (C.G.)
            2 - Director, Directorate Of Panchayat, Vikas Bhawan, Ground Floor,
            North Block, Sector-19, Atal Nagar, Nawa Raipur, District-Raipur (C.G.)
            3 - Collector, Kawardha, District-Kabirdham (C.G.)
            4 - Chief Executive Officer, Zila Panchayat, Kawardha, District-
            Kabirdham (C.G.)
            5 - Chief Executive Officer, Janpad Panchayat, Kawardha, District-
            Kabirdham (C.G.)
                                                                 ... Respondent(s)

(Cause-title taken from Case Information System)

For Petitioner : Mr. Nageshwar Vaishnav, Petitioner In-

person appeared before this Court For : Mr. Kanwaljeet Singh Saini, Dy. G. A., Mr. State/Respondents Jitendra Shrivastava, Advocate, Mr. Sandeep Shah Poyam, C.E.O., Janpad Panchayat, Kabirdham and Mr. Harishankar Chouhan, Deputy Commissioner, Bilaspur.

AWARD (Passed on 14/03/2026)

1. The present petition has been filed challenging the impugned

order dated 18.07.2024 issued by the respondent No. 3 / the

Collector, Kawardha, Distt. - Kabirdham and memo / letter dated

29.07.2024 issued by the respondent No. 5 / Chief Executive

Officer, Janpad Panchayat, Kawardha, Distt. - Kabirdham.

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

the cancelled construction work has been approved under other

schemes and the payment of said work has been made form the

office of Janpad Panchayat Kawardha. 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

Shayna