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SHARAD DEWANGAN vs CHHATTISGARH RAJYA SUCHANA AAYOG

Chhattisgarh High Court · Decided on 5 March 2018 · Citation: (2018) 03 CHH CK 0092

HON’BLE JUDGES
SANJAY K. AGRAWAL
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 571, 580, 587, of 2018
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Judgment

8 paragraphs · 143 words
1.

The petitioner appearing in person would submit that the Chief Executive Officer, District Panchayat, Raigarh has not complied with the order

dated 27.11.2017 passed by respondent No. 1, against which this writ petition has been preferred by him.

2.

On the other hand, learned counsel appearing for the Commission would submit that the petitioner has not approached to the Chief Executive

Officer, District Panchayat, Raigarh for compliance of the order dated 27.11.2017.

3.

I have heard learned counsel for the parties, considered their rival submissions and gone through the records with utmost circumspection.

4.

Be that as it may, the petitioner is at liberty to make an application / representation before the Chief Executive Officer District Panchayat, Raigarh

to comply with order dated 27.11.2017 passed by the Commission.

5.

With the aforesaid observation, the writ petitions stand finally disposed of. No cost(s).