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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing for the petitioners would submit that the petitioners are investors and they have been cheated by respondents No.5 to 9.
Learned counsel appearing for the State would submit that the effective remedy is available to the petitioners under the provision of Chhattisgarh Ke Nikshepako Ke Hito Ka Sanrakshan Adhiniyam, 2005.
I have heard learned counsel for the parties.
Be that as it may, the petitioners are allowed to prefer an appeal duly constituted under the provisions of the Chhattisgarh Ke Nikshepako Ke Hito Ka Sanrakshan Adhiniyam, 2005 before the respective Collector. If such an appeal is preferred by the petitioners before the respective Collector within 15 days from today, then the Collector shall do well and dispose of the appeal expeditiously.
With the aforesaid observations, the writ petition stands finally disposed of. No order as to cost(s).