GRAM PANCHAYAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By filing this public interest litigation petition, the petitioner prays for setting aside the notification dtd. 20/10/2021 (Annexure P/1) issued by respondent No.1, whereby, a new District Sarangarh - Bilaigarh, is sought to be created by exercising the powers under sub-sec. (2) of Sec. 13 of the Chhattisgarh Land Revenue Code, 1959 by altering the limits of Raigarh and Baloda Bazar - Bhatapara.

(2.) Heard Mr. S.P. Kale, learned counsel for the petitioner.

(3.) 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.