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Jai Maa Chandi Machhua Sahkari Samiti Maryadit Singhra vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · Decided on 15 May 2026 · Citation: (2026) 05 CHH CK 0596

HON’BLE JUDGES
Amitendra Kishore Prasad, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition All Orders Civil Related To Other Matter No. 2537 Of 2026
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Judgment

10 paragraphs · 317 words

Amitendra Kishore Prasad, J

1.

By way of this petition, the petitioner has prayed for following reliefs:-

"10.1 That, this Hon'ble Court may kindly be pleased to issue a Suitable Writ (s), Order (s), Direction (S), by directing the Gram Panchayat Singhra (respondent No.6) for deciding the representation dated 11.03.2026 (Annexure P/6) within a time frame with regard to handing over of charge and possession of all four ponds (Bade Gadiyahi, Lodhiya Talab, Holha Talab & School Khaya Talab), as directed in order dated 23.11.2019 (Annexure P/2), passed by learned Upper Commissioner, Bilaspur Division.

10.2 That, this Hon'ble Court may kindly be pleased to call the entire records from the court below for its kind perusal.

10.3 Any other relief, which may be suitable in the facts and circumstances of the case, may also be granted."

2.

Learned counsel for the petitioner submits that the petitioner has submitted a representation dated 11.03.2026 before the competent authority ventilating his grievanceh however, despite lapse of considerable time, the said representation has not yet been considered and decided by the concerned authority.

3.

On the other hand, learned counsel appearing for the State submits that the representation submitted by the petitioner shall be duly considered and decided by the competent authority strictly in accordance with law within a reasonable period of time.

4.

I have heard learned counsel for the parties and perused the material available on record.

5.

Considering the facts and circumstances of the case, and further taking into account the limited grievance raised by the petitioner, this Court deems it appropriate to direct Respondent No.6 to consider and decide the petitioner's representation dated 11.03.2026 strictly in accordance with law, by passing a reasoned and speaking order, preferably within a period of three months from the date of receipt of a copy of this order.

6.

With the aforesaid observations and directions, the writ petition stands disposed of.