Gram Panchayat Ghughrikala vs State Of Chhattisgarh
2026 Latest Caselaw 509 Chatt

Chattisgarh High Court

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

                                               1




Digitally
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. 5210 of 2024


            1 - Gram Panchayat Ghughrikala Janpad Panchayat - Kawardha,
            District- Kabirdham, C.G. Through Sarpanch, Rajkumar Jangde, S/o
            Shri Panchudas Jangde, Aged About- 37 Years, R/o Village- Khutu,
            Gram Panchayat, Ghughrikala, 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. Rajkumar Jangde, 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 the respondent No. 5 / Chief

Executive Officer, Janpad Panchayat, Kawardha and memo /

letter dated 13.09.2024 issued by the respondent No. 4 / Chief

Executive Officer, Zila Panchayat, Kabirdham.

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