Gram Panchayat Newarigudha vs State Of Chhattisgarh
2026 Latest Caselaw 506 Chatt

Chattisgarh High Court

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

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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. 5252 of 2024


            1 - Gram Panchayat Lalpur Kala, Janpad Panchayat-Kawardha, District-
            Kabirdham (C.G.) Through Sarpanch Dinesh Kumar Chandravanshi S/o
            Shri Falit Ram Chandravanshi, Aged About 47 Years, R/o Village-Lalpur
            Kala, Janpad Panchayat-Kawardha, District-Kabirdham (C.G.)
                                                                    ... Petitioner(s)
                                            versus


            1 - State Of Chhattisgarh, Through Secretary, Ministry Of Panchayat
            And Rural Development, Mantalaya, 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 Executiver 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. Dinesh Kumar Chandravanshi, Petitioner In-person appeared before this Court For : Mr. Sangharsh Pandey, G. A., Mr. Jitendra State/Respondents 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 19.03.2024 issued by respondent No. 5 directing the

petitioner to deposit the amount of the first installment allotted for

the construction of the CC Road on the ground that the work had

not been commenced. The petitioner has also assailed the letter

dated 13.09.2024 issued by respondent No. 4, Chief Executive

Officer, Zila Panchayat, Kabirdham, whereby directions have been

issued to respondent No. 5, Chief Executive Officer, Janpad

Panchayat, Kabirdham, as well as to the Chief Executive Officer,

Janpad Panchayat, Sahaspur.

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

the cancelled construction work has been approved under other

schemes and the payment for said work has been made from 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