Sewa Sahkari Samiti Maryadit Baihatola, vs State Of Chhattisgarh

Since common question of law and fact is involved in all the writ petitions, they were clubbed together and heard together and are being disposed off by this common order.

Learned counsel for the parties would submit that the issue involved in the batch of writ petitions is fully covered by the decision rendered by this Court in WPC No.1757/2022 (Adim Jati Sewa Sahkari Society Maryadit vs. State of Chhattisgarh & Ors.) on 13.04.2022 in which this Court in paragraph No.5 held as under:­

“5.Taking into consideration this clause, this petition is disposed off. The petitioner is granted liberty to file representation before the Collector invoking Clause 14 of the agreement and then in turn the Collector shall adjudicate the issue after taking evidence of the parties concerned and take decision in accordance with law. The representation be made by the petitioner within a time limit of 15 days. The Collector who is respondent No.2 shall be obliged to comply with this order at the earliest. The petitioner is at liberty to move application for interim relief before the Collector who shall consider and decide the same at the earliest. It is ordered that no coercive steps be taken against the petitioner until a period of 30 days during which the petitioner shall file the representation and seek interim relief.”

Considering the submission of learned counsel for the parties these writ petitions stand disposed off in terms of paragraph No.5 mentioned herein above and petitioners are at liberty to make representation before the Collector within 15 days. It is directed that no coercive steps be taken against the petitioners until a period of 30 days during which the petitioners shall file the representation and seek interim relief.