Chhattisgarh Christian Forum And Ors. v. State Of Chhattisgarh And Ors.

NAFR

HIGH COURT OF CHHATTISGARH, BILASPUR

WPC No. 1759 of 2014

1. Chhattisgarh Christian Forum, 1 Nilanchal Vihar, Kachna Road, Khamhardih, Raipur, 492001, a Registered Society Having Registration No. CG State-4547 Through Its General Secretary, Mr. Arun Pannalal, S/o Late Henery Robert Pannalal, Age 64 Yrs, Nilanchal Vihar, Khamhardih Shankar Nagar, Raipur, Dist Raipur, Cg

2. Shiboram Mandavi S/o Sukdo Mandavi Aged About 36 Years Caste Madiya, R/0 Kandkipara, Village Sirisguda, Post Badanji, Distt Bastar Cg

3. Ramadhar Mandavi S/o Gana Mandavi Aged About 36 Years Caste Madiya, R/o Denggudapara, Village Sirisguda, Post Badanji, Distt Bastar, Cg

4. Bodka Kunjam S/o Massu Kunjam Aged About 24 Years Caste Madiya, R/o Kandkipara, Village Sirisguda, Post Badanji, Distt Bastar, Cg

5. Budhram S/o Madda Aged About 37 Years Caste Madiya, R/o Kandkipara, Village Sirisguda, Post Badanji, Distt Bastar, Cg

6. Sampat S/o Bhaimaram Aged About 23 Years Caste Madiya, R/o Denggudapara, Village Sirisguda, Post Badanji, Distt Bastar, Cg

---- Petitioners Versus

1. State Of Chhattisgarh Through Principal Secretary, Department Of Home, Mahanadi Bhawan, Naya Raipur, Ps Rakhi, Dist Raipur, Cg

2. Principle Secretary Govt. Of Chhattisgarh, Department Of Panchayat And Rural Development, Mahanadi Bhawan, Naya Raipur, Ps Rakhi, Dist Raipur, Cg

3. Gram Panchayat Sirsiguda, Village Sirsiguda, Block Lohandiguda, Distt Bastar, Cg. Through Its Sarpanch

4. Collector Bastar, Distt Bastar, Cg

---- Respondents

For Petitioners Shri N. L. Soni, counsel with Shri Alok Bakshi, counsel

For Respondent/State Shri Arun Sao, Dy. AG

For Respondent No.3 Shri R. K. Gupta, counsel

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Hon'ble Shri Justice Prashant Kumar Mishra Order On Board By

11/01/2016

1. Learned counsel for the respondents would submit that the writ petition has been rendered infructuous.

2. Learned counsel for the petitioners would submit that the petitioners may be granted liberty to move afresh, if any cause of action still survives.

3. In view of the above, the writ petition is dismissed as infructuous with liberty prayed for by the petitioners.

Sd/-

JUDGE

PRASHANT KUMAR MISHRA

Nirala

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