Upendra Kumar Rana And Ors Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 30 Aug 2018 Writ Petition (PIL) No. 15 Of 2013 (2018) 08 CHH CK 0373
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (PIL) No. 15 Of 2013

Hon'ble Bench

Ajay Kumar Tripathi, CJ; Sanjay Agrawal,, J

Advocates

Surfaraj Khan, YS. Thakur, Manoj Paranjpe

Final Decision

Disposed Of

Judgement Text

Translate:

Ajay Kumar Tripathi, CJ

1. Heard Learned Counsel for the Petitioners and learned Counsel for the Respondents.

2. The issue raised by the Petitioners in the present Public Interest Litigation would be examined by the Collector, District Janjgir-Champa, if adequate

materials and inputs are provided with regard to aberrations committed by the Company beyond the allotment of land, which was made by the

competent authority.

3. If such materials and inputs are provided, then the Collector will pass an appropriate order within a reasonable time limit.

4. The instant Public Interest Litigation stands disposed of with the above observation.

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