RAJENDRAPURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Anshul Tiwari, learned counsel for the petitioner as well as Ms. Madhunisha Singh, learned Deputy Advocate General, appearing for the State/respondents.

(2.) This writ petition has been filed by the petitioner with the following reliefs :

(3.) Learned counsel for the petitioner states that he had filed a writ petition earlier before this Court, which was dismissed on the ground of alternative remedy lies under Sec. 9 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990 (for short 'Adhiniyam, 1990'). Thereafter, he has preferred an appeal before the respondent No. 2 on 16/3/2023, which is pending consideration. Hence, he prayed for a direction to respondent No. 2 to decide the appeal as early as possible.