Ghasi Ram Suryawanshi vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The grievance of the petitioner seems to be the non-releasing of the money payable to the petitioner on the selling of the paddy for the paddy

procurement season 2013-14.

Present is a second round of litigation. Earlier the petitioner had preferred WPC No. 2332/2014 (Shankar Lal Dubey & Ors. v. State of

Chhattisgarh & Ors.), which was disposed of on 12.01.2015. Vide the said writ petition, the High Court had directed the District Collector, Bilaspur to

examine the matter through a senior officer and to take appropriate decision. Subsequently, it appears that the petitioner seems to have moved a fresh

application before the Collector and the Collector in turn has vide Annexure P/1 dated 15.03.2021 passed an order directing the respondent No.3-

Society to release the payment payable to the petitioner. However, the order of the Collector does not seem to have been complied with, which has

led to the filing of the present writ petition.

The petitioner thereafter has moved another application before the District Collector on 13.04.2021, which still seems to be pending consideration

before the District Collector. The only grievance of the petitioner is that for quite sometime, the petitioner's genuine claim is unnecessary being

delayed for no fault of his.

The learned Additional A.G. at this juncture submits that since the respondent No.2 has already passed an order vide Annexure P/1 necessary

compliance has to be done at the end of respondent No.3.

Given the said submission by the counsel for the parties, this Court is of the opinion that no fruitful purpose would be served in keeping the petition

pending, rather ends of justice would meet if the writ petition is disposed of at this juncture directing the respondents No.2 to ensure that the

representation Annexure P/4 dated 13.04.2021 made by the petitioner is considered and decided at the earliest ensuring due compliance of the order

dated 15.03.2021, passed by the respondent No.2 unless the same is challenged or subsequently superseded by any other order passed by any other

higher authorities. Let an appropriate decision be taken by the respondent No.2 within a period of 45 days from the date of receipt of the copy of this

order.

With the aforesaid observations, the present writ petition stands disposed of.