JAGANNATH vs STATE OF CHHATTISGARH

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CGHC010425392026 2026:CGHC:46690
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 5552 of 2026
1 - Jagannath S/o Firturam Mahilange Aged About 65 Years
2 - Devlal S/o Firtu Aged About 60 Years
3 - Jagdish S/o Firtu Aged About 50 Years
4 - Anjorilal S/o Shri Devprasad Aged About 26 Years
5 - Mukesh Kumar S/o Devprasad Aged About 24 Years
6 - Dinesh Kumar S/o Devprasad Aged About 22 Years
7 - Vrinda Bai D/o Devprasad Aged About 32 Years
8 - Savitri D/o Devprasad Aged About 30 Years
9 - Brihaspati Bai D/o Devprasad Aged About 28 Years.
All are R/o Village Hardi Vishal, Tahsil Baloda, Distt. Janjgir Champa,
Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh The Secretary, Revenue And Disaster Management
Department, Mantralaya Mahanadi Bhawan, Atal Nagar, Naya Raipur, Distt.
Raipur, Chhattisgarh.
2 - Collector Janjgir, Distt. Janjgir Champa, Chhattisgarh.
3 - Sub Divisional Officer (Revenue)/ Land Acquisition Officer Janjgir, Distt.
Janjgir Champa, Chhattisgarh.
4 - The Project Manager Chhattisgarh Road Development Corporation
Raipur, Distt. Raipur, Chhattisgarh.

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5 - Tahsildar Tahsil Baloda, Distt. Janjgir Champa, Chhattisgarh.
6 - Lambardar S/o Late Ramlal Aged About 63 Years
7 – Tijmat aged about 80 years W/o Late Ramlal Caste Satnami,
Both are R/o Village Hardi Vishal, Tahsil Baloda, Distt. Janjgir Champa,
Chhattisgarh.
... Respondent(s)
For Petitioner(s) : Mr. Ravipal Maheswari, Advocate.
For State/respondent : Mr. Hariom Rai, PL.
Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
04/11/2026
1. Learned counsel for the petitioners submits that this Writ Petition has
been filed for a direction to the Collector, Janjgir District Janjgir
Champa to decide the application of Respondent No.6 under Section
64 of the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 {for short “the
Act of 2013”} for grant of compensation in lieu of petitioners’ land being
acquired by the respondent authorities bearing Khasra No.792/2k
situated at village Hardi Vishal, Tahsil Baloda, District Janjgir Champa,
for construction of Highway road from Bilaspur to Ugra.
2. Learned counsel for the petitioners submits that earlier, respondents
Nos.6 & 7 had approached this Court by filing WPC No.3158 of 2022
{Lambardar and Another vs. State of Chhattisgarh and others}. In the
said case, petitioners herein were made private respondents Nos.6 to
14.

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3. Learned counsel for the petitioners submits that petitioners and private
respondents Nos.6 & 7 herein disputed the entitlement of
compensation in that petition and this Court vide order dated
01.04.2024 disposed of the said petition and granted the petitioners
therein a liberty to file an application under Section 64 of the Act of
2013 before the Collector and the Collector was directed to decide the
application on such an application being filed.
4. Learned counsel for the petitioners submits that in compliance of
directions given in order dated 01.04.2024 passed in WPC No.3158 of
2022, Respondent No.6 approached the Collector under Section 64 of
the Act of 2013, in which, petitioners have also submitted their reply
and representation dated 19.03.2025 (Annexure P/7), however, till date
the application of Respondent No.6 under Section 64 of the Act of 2013
has not been decided, therefore, direction may be issued to Collector to
decide the said application under Section 64 of the Act of 2013.
5. On the other hand, learned State counsel submits that this Court vide
order dated 01.04.2024 had directed the Collector to decide the
application under Section 64 of the Act of 2013, expeditiously and if it
has not been decided till date, it will be decided within 45 days from the
date of receipt of a copy of this order.
6. Be that as it may, since the matter is pending since 2024 and this Writ
Petition has been filed for a limited direction, as such, this Writ Petition
is disposed of with a direction to Collector, Janjgir, District Janjgir

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Champa C.G. to decide the application under Section 64 of the Act of
2013 within a period of 45 days from the date of receipt of a copy of
this order, in an expeditious manner, in accordance with law.
7. It is made clear that nothing in this order shall be construed as an
opinion on the merits of the case and the Collector shall decide the
application on its own merits, in accordance with law.
Sd/-
(Amitendra Kishore Prasad)
Judge
Avinash