NANDKUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ishan Verma, learned counsel, appearing for the petitioners in WPS No. 1081/2020, WPS No. 6864/2021, WPS No. 3005/2021, Mr. Sanjeev Kumar Sahu, learned counsel, appearing for the petitioners in WPPIL No. 29/2021, Mr. Ajay Shrivastava, learned counsel, appearing for the petitioners in WPS No. 4805/2020 and WPS No. 16/2021, Ms. Naushina Afrin Ali, learned counsel, appearing for the petitioners in WPS No. 143/2022, Mr. Jitendra Pali, learned Deputy Advocate General for the respondent State as well as Mr. Ajay Shrivastava, Mr. Parag Kotecha and Mr. C.J.K. Rao, learned counsel, appearing for the intervenors, in WPS No. 1081/2020, and Mr. Ishan Verma, learned counsel, appearing for the intervenors in WPS No. 16/2021.

(2.) The petitioners, in WP(S) No. 1081/2020, are residents of different districts falling under Bastar and Surguja Division and of District Korba of the State of Chattisgarh. The petitioner in WP(S) No. 6864/2021 is a resident of District Korba. The petitioners in WPS No. 3005/2021 are the residents of districts falling under Bastar and Surguja Division of the State of Chhattisgarh.

(3.) Bastar Division consists of Districts of Jagdalpur, Dantewada, Bijapur, Narayanpur, Sukma, Kondagaon and Kanker, and Surguja Division consists of Districts Koria, Surajpur, Balrampur, Ambikapur and Jashpur.