SANTOSH PATEL vs STATE OF CHHATTISGARH

1

CGHC010285912022 2026:CGHC:45069
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 3929 of 2022
Santosh Patel S/o Kuswa Aged About 40 Years R/o Village Timarlaga,
Tehsil Sarangarh, District Raigarh, Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Department Of Revenue
Disaster Management, Mahanadi Bhawan, Mantralaya, Atal Nagar, New
Raipur, District Raipur (C.G.)
2 - Secretary Department Of Water Resource, Mantralaya Mahanadi
Bhawan, Atal Nagar, New Raipur, District Raipur, (C.G.)
3 - Collector District Raigarh (C.G.)
4 - Sub Divisional Officer (Revenue) Sarangarh, District Raigarh (C.G.)
... Respondent(s)
(Cause Title downloaded from CIS Periphery)
For Petitioner(s) : Mr. Hariom Rai, Advocate
Digitally
signed by
SHYNA
AJAY
Date:
2026.10.27
11:32:54
+0530
SHYNA
AJAY
For Respondent(s) : Dr. Arham Siddique, Panel Lawyer

2
SB: Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
26/10/2026
1. By way of this petition, the petitioner seeks the following reliefs :
10.1 That this Hon'ble court kindly be pleased to
direct the respondents for initiating acquisition
proceeding after verification of spot and further
direct the respondents for providing interest from
the date of dispossession within 60 days.
10.2 Any other relief, which this Hon'ble Court may
deem fit and proper, may also be passed in favour
of the petitioner.
2. Brief facts of the case, as projected by the petitioner, are that the
petitioner is an agriculturist and the owner of various parcels of
land bearing Khasra Nos. 62/1 kha, 503/1, 140/1, 1445/4, 1118/1
dha, 1387/2 kha, 1118/2 ka, 1317/5 ka and 1352/2, admeasuring
areas 0.016, 0.016, 0.114, 0.045, 0.012, 0.016, 0.052, 0.013 and
0.076 respectively situated at Village Timarlaga, Tehsil
Sarangarh, District Raigarh. The aforesaid lands are presently
coming under submergence on account of construction of the
Kalma Barrage, as a result of which, the petitioner is unable to
cultivate or take any crops from his land. Though compensation
and awards have been duly passed in respect of similarly situated

3
persons by the Land Acquisition Officer, Sarangarh, District
Raigarh, in Land Acquisition Case No. 12/A-82/2016-17, but no
compensation whatsoever has been paid to the petitioner. Despite
submitting representations to the competent authorities for the
initiation of acquisition proceedings and release of due
compensation, no action has been taken. Hence, this Petition.
3. Learned counsel for the petitioner submits that vide letter dated
11.08.2026 issued by the Executive Engineer, Water Resources
Department, Raigarh, it stands admitted that the subject land of
the petitioner has come under submergence due to the
construction of the Kalma Barrage. In light of the aforesaid
acknowledgment, learned counsel for the petitioner prays to direct
the concerned respondent authorities to consider and decide the
case of the petitioner for grant of due compensation in a time-
bound manner.
4. Learned counsel for the State would not oppose the said prayer.
5. I have heard learned counsel for the parties and also perused the
documents annexed with the petition carefully.
6. Considering the aforesaid aspect of the matter and in view of the
communication/letter dated 11.08.2026 issued by the Executive
Engineer, Water Resources Department, Raigarh, to the Collector-
cum-Land Acquisition Officer, Sarangarh-Bilaigarh, the
respondent authority, particularly the concerned Collector, is
directed to consider the case of the petitioner, initiate appropriate
acquisition proceedings and determine as well as disburse due

4
compensation in respect of the subject land of the petitioner,
within an outer limit of six months from the date of receipt of a
certified copy of this order.
7. With the aforesaid observations/directions, the Writ Petition is
finally disposed of. Sd/-
(Amitendra Kishore Prasad)
Judge
Shyna Ajay