Sahas Das Mahant vs State Of Chhattisgarh
2026 Latest Caselaw 510 Chatt

Chattisgarh High Court

Sahas Das Mahant vs State Of Chhattisgarh on 14 March, 2026

                                                            1




                                                                                         NAFR

        Digitally
        signed by
                                    HIGH COURT OF CHHATTISGARH AT BILASPUR
        AVINASH
AVINASH SHARMA
SHARMA Date:
        2026.03.16
        10:39:41
        +0530
                                               NATIONAL LOK ADALAT
                          Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                                 Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.

                                                 WPS No. 10241 of 2025

                     1 - Sahas Das Mahant S/o Shri Radhe Das Mahant Aged About 34 Years Working
                     As Forest Beat Pachra, Forest Range Ratanpur Division Bilaspur Police Station
                     Ratanpur District- Bilaspur (C.G.)
                                                                                    ... Petitioner.

                                                         versus

                     1 - State Of Chhattisgarh Through Secretary, Department Of Forest Mantralaya,
                     Atal      Nagar,       Nava      Raipur       District-    Raipur      (C.G.)

                     2 - Principal Chief Conservator Of Forest Aranya Bhawan Sector 19 North Block
                     Atal       Nagar,      Nava        Raipur      District-  Raipur       (C.G.)

                     3 - Chief Conservator Of Forest Bilaspur District- Bilaspur (C.G.)

                     4 - Divisional Forest Officer Division Bilaspur District- Bilaspur (C.G.)

                     5 - Amarveer Singh Markam Forest Guard Forest Range Kawardha Forest
                     Division Rajnandgaon District- Kabirdham (C.G.).
                                                                         ... Respondents.

(Cause-title taken from Case Information System)

For Petitioner(s) : Shri Sahas Das Mahant, petitioner in person before this Court.

For State/Respondent(s) : Shri Ghansyam Kashyap, Dy GA and Shri TR Maravi, SDO (Forest) Bilaspur.

AWARD (Passed on 14/03/2026)

1. The present petition has been filed against the impugned order dated

23.07.2025 (Annexure P/1) whereby Respondent No.5 has been posted in

the place where the petitioner is working i.e. Forest Guard, Parisar Pathra

Range Ratanpur, Forest Division Bilaspur.

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

petitioner is willing to withdraw this petition as he is willing to serve in

Kathghora Forest Division.

3. In that view of the matter that contesting parties to this petition have

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

terms and conditions of the 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

      Avinash