KESHAV VAISHNAV vs STATE OF CHHATTISGARH

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CGHC010313262026 2026:CGHC:37910
NAFR
Digitally
signed by
RAGHVENDRA
JAT
RAGHVENDRA
JAT
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4200 of 2026
1 - Keshav Vaishnav S/o Late Manharan Das Vaishnav Aged About 38
Years R/o Ward No. 17, Ambedkar Chowk, Tilda Neora, District Raipur,
Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of
Energy, Mahanadi Bhawan, Mantralaya, Nava Raipur, Atal Nagar,
Chhattisgarh.
2 - The Managing Director Chhattisgarh State Power Distribution
Company Limited (C.S.P.D.C.L.), Vidyut Sewa Bhawan, Danganiya,
Raipur.
3 - Junior Engineer C.S.P.D.C.L., Village Tulsi, Post Tilda Neora, District
Raipur, Chhattisgarh.
4 - Smt. Subhashini Sahu @ Subhash Tandon W/o Manoj Sahu, R/o
Village Tilda, Post Tilda Neora, District Raipur, Chhattisgarh.
... Respondent(s)
For Petitioner(s) : Mr. Manoj Kumar Yadav, Advocate.
For Respondent(s)/State : Mr. Amit Nayak, Panel Lawyer.
For Respondents No. 2 &
: Mr. Mayank Chandrakar, Advocate.
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Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board

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24/08/2026
1. By way of this petition, the petitioner has prayed for following
reliefs:-
“i. Issue a Writ of Mandamus or any other appropriate writ,
directing Respondent Nos. 2 and 3 to immediately
disconnect and remove the temporary electricity connection
granted to Respondent No. 4 situated on the encroached
premises at Khasra No. 577/2 and Khasra No. 469/1;
ii. Direct the Respondent Authorities to ensure strict
compliance with the status quo order dated 15.10.2025
passed in MCA No. 44/24 by the Ld. Third District Judge,
Raipur;
iii. Pass any other order(s) or grant such other relief(s) as
this Hon'ble Court may deem just and proper in the facts
and circumstances of the case.
iv. Award the costs of this petition in favour of the Petitioners
and against the Respondents.”
2. Learned counsel for the petitioner submits that the present writ
petition has been filed under Article 226 of the Constitution of
India seeking issuance of an appropriate writ, particularly a writ of
mandamus, directing the respondent authorities, more particularly
the Chhattisgarh State Power Distribution Company Limited
(CSPDCL), to immediately disconnect and remove the temporary
electricity connection provided to respondent No. 4, namely, Mrs.
Subhashini Sahu @ Subhash Tandon. It is submitted that
respondent No. 4 is a habitual encroacher upon the petitioners’
private land bearing Khasra No. 577/2 and, as reflected from the
official revenue records, has also encroached upon an area
admeasuring 440 sq. ft. of Government grass land (Ghas Bhumi)

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bearing Khasra No. 469/1. Learned counsel further submits that in
MCA No. 44/2024, the learned Third District Judge, Raipur, vide
order dated 15.10.2025, has specifically directed all the parties to
maintain status quo with regard to the disputed property till final
disposal of the pending civil suit. It is further submitted that the
revision preferred against the order dated 22.08.2025 passed by
the learned Trial Court, whereby the closure report (khatma kharji)
in FIR No. 74/2024 was accepted, has already been allowed and
the said order accepting the closure report has been set aside.
Learned counsel, therefore, submits that providing or continuing
electricity connection to respondent No. 4, who is alleged to be an
illegal encroacher, particularly during subsistence of the judicial
order directing maintenance of status quo, would amount to
permitting and effectively legitimising the alleged illegal
occupation and would confer an undue advantage upon
respondent No. 4 despite the subsisting judicial directions.
3. Learned counsel appearing for respondents No. 2 and 3 submits
that the temporary electricity connection provided to respondent
No. 4, namely, Smt. Subhashini Sahu @ Subhash Tandon, has
already been disconnected by the competent authority. It is further
submitted that the said disconnection has been duly carried out
and, consequently, the grievance raised by the petitioner with
regard to the temporary electricity connection no longer survives
for consideration. Learned counsel, therefore, submits that no
further action remains to be taken by respondents No. 2 and 3 in

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respect of the relief sought by the petitioner in the present writ
petition.
4. I have heard learned counsel appearing for the parties and have
perused the material available on record.
5. Considering the facts and circumstances of the case, and
particularly taking into consideration the submission made by
learned counsel appearing for respondents No. 2 and 3 as well as
the documents placed on record demonstrating that the temporary
electricity connection provided to respondent No. 4, namely, Smt.
Subhashini Sahu @ Subhash Tandon, has already been
disconnected, this Court is of the considered view that the
grievance raised by the petitioner no longer survives for
consideration.
6. Consequently, nothing remains to be adjudicated in the present
writ petition.
7. It is made clear that this Court has not expressed any opinion on
the merits of the case or on the rights and contentions of the
parties in respect of the disputed property.
8. Accordingly, the writ petition is hereby dismissed as having
become infructuous.
Sd/-
(Amitendra Kishore Prasad)
Judge
Raghu Jat