AI Structured Summary
Not yet generated for this judgment
Judgment
By filing this public interest litigation petition, the petitioner prays for setting aside the notification dated 20.10.2021 (Annexure P/1) issued by
 respondent No.1, whereby, a new District Sarangarh â€" Bilaigarh, is sought to be created by exercising the powers under sub-section (2) of
Section 13 of the Chhattisgarh Land Revenue Code, 1959 by altering the limits of Raigarh and Baloda Bazar â€" Bhatapara.
Heard Mr. S.P. Kale, learned counsel for the petitioner.
Ms. Meena Shastri, learned Additional Advocate General appearing for the respondents submits that already four public interest litigation petitions,
being WPPIL Nos. 5 of 2022, 7 of 2022, 10 of 2022 and 11 of 2022 are pending, and therefore, there is no justification for entertaining another public
interest litigation on the same subject matter. She has submitted that, however, the petitioner had made an averment in the petition that to the best of
his knowledge, no other public interest litigation is pending on the same subject matter.
Rule 79 (1) of the High Court of Chhattisgarh Rules, 2007 requires that the petition shall contain the statement of the petitioner whether any petition
was filed in this Court relating to the same cause and the result thereof.
At this juncture, Mr. Kale submits that he may be permitted to withdraw this application with liberty to file an appropriate application in a pending
public interest litigation petition.
Considering the above submission, this public interest litigation is not entertained and accordingly, the petition is dismissed on withdrawal.
Liberty is granted to the petitioner to file an application, as prayed for. In the event of filing of such application, the same shall be considered in
accordance with law.