Kishorechand Banjare Vs Collector, Bemetara, District Bemetara And Ors

Chhattisgarh High Court 26 Jul 2018 Writ Petition (C) No. 2059 Of 2018 (2018) 07 CHH CK 0331
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 2059 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Punit Ruparel, Ashish Surana

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel appearing for the petitioner submits that against the order of removal, the Collector has granted interim order in favour of

respondent No. 3 and the case is now fixed for consideration on 17.08.2018 therefore, the Collector be directed to dispose of the pending appeal

expeditiously.

2. I have heard learned counsel for the petitioner.

3. The prayer is fair and reasonable and is allowed.

4. Be that as it may, the Collector, Bemetara is directed to conclude and decide the pending appeal expeditiously, on or before 30.08.2018.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

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