[Cites 2, Cited by 0]
Chattisgarh High Court
Shivlal vs State Of Chhattisgarh on 20 March, 2026
1
2026:CGHC:13427
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 1212 of 2026
Shivlal S/o Kheduram Aged About 55 Years R/o Village- Charpara Tehsil-
Malkharouda, District- Sakti (C.G.)
... Petitioner.
Digitally signed by
AJAY KUMAR
DWIVEDI
Versus
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
1 - State Of Chhattisgarh Through - Its Secretary, Department Of Revenue And
st=Chhattisgarh,
c=IN
Date: 2026.03.20
17:22:03 +0530 Disaster Management, Mantralaya, Capital Complex, Mahanadi Bhawan, Atal
Nagar, Raipur, District- Raipur (C.G.)
2 - Collector Office Of The Collector, District- Sakti (C.G.)
3 - The Sub- Divisional Officer Land Acquisition Officer, Sub Division
Malkharouda, District- Sakti (C.G.)
4 - Tahsildar Office Of The Tahsildar, Malkharouda, District- Sakti (C.G.)
5 - Halka Patwari No. 25 Inspector Of Revenue Division / Tahsil Malkharouda,
Office Of The Tahsildar, Malkharouda, District- Sakti (C.G.)
6 - The Executive Engineer Public Works Department (Pwd), District- Sakti,
Chhattisgarh.
7 - C.G. State Road Development Authority Project Manager (A.D.B. Project)
Public Works Department, District- Bilaspur, (C.G.)
... Respondents.
For Petitioner : Mr. Preetam Kumar Khuntey & Mr. Kaushal Yadav,
Advocates.
For Res/State : Mr. Abhishek Gupta, PL.
(Hon'ble Shri Justice Naresh Kumar Chandravanshi)
Order on Board
20/03/2026
1. Heard.
2. The petitioner has preferred this petition under Article 226 of the
Constitution of India, seeking issuance of direction to respondent
No.2/Collector, Distt. Sakti (CG) to decide pending representation of the
petitioner.
3. Learned counsel for the petitioner submits that the petitioner is resident of
Village Charpara, Tahsil Malkharouda, District Sakti (CG) and his land has
been acquired for the purpose of construction of Jaijaipur-Malkharouda-
Gobarbhantha road and the same has been constructed under Chhattisgarh
State Road Development Project (ADB Project). The land has been acquired
under Mutual Consent Rules, 2016, but no compensation/other benefits has
been given to the petitioners. He further submits that the petitioner has filed
representation on 11.02.2025 before respondent No.2, but the same has not
been decided yet, therefore, it is prayed that this petition may be disposed of
directing respondent No.2 to decide the representation of the petitioner
within the period specified by this Court.
4. Learned counsel for the State has no objection in allowing the limited prayer
of the petitioner.
5. As per submission of petitioner, his land has been utilized for construction of
road, but no compensation has been given, which is against Article 300 A of
the Constitution of India, as no person can be deprived from his property
without following due process of law and acquisition proceedings can be
completed after giving compensation to the affected villagers, which has not
been done in the instant case. Therefore, having considered the limited
prayer of the petitioner, this petition is disposed of directing respondent
No.2/Collector, District Sakti (CG) to decide the representation of the
petitioner (Annexure-P/5), within 45 days from the date of
receipt/submission of a copy of this order.
6. With the aforesaid observation and direction, this petition stands disposed of.
Sd/-
(Naresh Kumar Chandravanshi)
Judge
Ajay
