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High CourtsSingle Bench(2026) 10 CHH CK 1329

Ramprasad vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 5 October 2026

HON’BLE JUDGES
Amitendra Kishore Prasad, J
RESULT
Disposed Of
CASE NUMBER
WPC No. 5038 of 2026

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Judgment

8 paragraphs · 347 words
1.

The petitioner, in this Writ Petition, has prayed for the following reliefs:-

“10.1

That, this Hon'ble Court may kindly be pleased to issue an appropriate writ by directing the respondent authorities to direct the respondent no. 3/Collector Raigarh to consider and decide the representation dated 21.07.2026 in accordance with law within stipulated time period.

10.2

Any other relief, which may be suitable in the facts and circumstances of the case, may also be granted.”

2.

Learned counsel for the petitioner submits that the land of the petitioner, which was recorded in the name of the mother of the petitioner, has been acquired; however, till date, compensation has not been paid. He further submits that the petitioner has filed a representation before the concerned Collector, Raigarh, District Raigarh (C.G.), seeking consideration of his claim for grant of acquisition compensation in respect of the land belonging to his mother, which was filed on 21.07.2026 and is still pending. He also submits that the present petition has been filed with a limited prayer that the said application/representation be directed to be decided within a stipulated period.

3.

Learned counsel for the respondent/State submits that since the application has been filed before the concerned Collector, the same shall be decided in accordance with law within a stipulated period.

4.

Having considered the submissions made by learned counsel for the parties and particularly considering the facts and circumstances of the case and the fact that the petitioner has moved an application stating that his land has been taken over, but compensation has not been paid, the concerned Collector, Raigarh, is directed to consider the said application/representation and decide the same, preferably within a period of 45 days from the date of receipt of a copy of this order, in accordance with law.

5.

It is made clear that this Court has not expressed any opinion on the merits of the case and the concerned authority shall be at liberty to pass an appropriate order in accordance with law.

6.

With the aforesaid observations and directions, the present petition stands disposed of.