AI Structured Summary
Not yet generated for this judgment
Judgment
Per Narendra Kumar Vyas, J.
The petitioner has filed this writ petition under Article 226 of the Constitution of India against the inaction of the respondent No. 1/Appellate Authority in not hearing and deciding the interim application filed along with the statutory appeal under Section 9 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990.
Learned counsel for the petitioner would submit that the petitioner has preferred an appeal under Section 9 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990 before the Appellate Authority i.e. the Secretary, Home Department, Government of Chhattisgarh, against the order dated 03.09.2026 passed by the District Magistrate, Durg (C.G.) in Jilabadar Prakaran No. 01/2026. He would further submit that although the Appellate Authority called for the record on 24.09.2026, no date of hearing has been fixed yet. He would further submit that the interim application is still pending consideration, therefore, he would pray for a direction to the Appellate Authority to decide the main appeal as well as the application for interim relief expeditiously.
The prayer of the learned counsel for the petitioner is not opposed by the learned State counsel.
Considering the submission of the learned counsel for the petitioner, it is directed that the Appellate Authority shall make an endeavor to decide the appeal on its own merit within 30 days from the date of receipt of copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With aforesaid direction, the present writ petition (criminal) is disposed of.