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Judgment
Sanjay S. Agrawal, J
Heard on admission.
This petition has been filed by the Petitioner as Respondent No.3- Branch Manager, Seva Sahkari Samiti, who has not released the amount of
Rs.1,23,025/- for purchasing paddy for the year 2013-2014 despite the oder passed by Respondent No.2/Collector, Bilaspur on 12.02.2021 (annexure
P1) and has prayed for following reliefs:-
10.1 That, this Hon'ble Court may kindly be pleased to issue a writ in the nature of certiorari or appropriate writ, by which, direction to the respondent
authorities to pay the rest amount of Rs.1,23,025/- with interest @ 18% from the date of purchasing of paddy expeditiously in accordance with law, in
the interest of justice. 10.2 That, the Hon'ble Court be further pleased to grant such other relief as may be deemed fit and proper in the interest of
justice.
At the outset, it appears that immediately after passing of the order dated 12.02.2021 (annexure P1), the Petitioner has approached the said
authority while moving an application on 15.03.2021 (annexure P3) seeking issuance of direction against the said Samiti for the release of the said
amount and, immediately thereafter, the instant petition has been filed while seeking the same relief.
In view of above, I am not inclined to entertain this petition. The petition is accordingly dismissed. No order as to costs.