Guru Amardas Jan Kalyan Sewa Samiti Baradera Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 12 Feb 2018 Writ Petition (C) No. 2285 Of 2017 (2018) 02 CHH CK 0220
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 2285 Of 2017

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Kamlesh Kumar Pandey, B. Gopa Kumar

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. This writ petition has been preferred by the petitioner being aggrieved by the order dated 26.09.2016 passed by respondent No. 2 dismissing the

revision filed by the petitioner.

2. Learned counsel appearing on behalf of petitioner would submit that petitioner may be allowed to prefer an appeal / revision before the Appellate

Authority against the order of revision dated 26.09.2016 (Annexure - P/7).

3. I have heard learned counsel for the petitioner.

4. The prayer appears to be fair and reasonable and is accordingly allowed.

5. Be that as it may, the petitioner is at liberty to file an appeal / revision before the appropriate Appellate Authority in accordance with law who shall

consider and decide the same expeditiously.

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

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