RAMCHANDRA PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) By way of this petition filed under Sec. 226 of the Constitution of India petitioners have sought for the following reliefs:-

(3.) The grievance of the petitioners in instant case is inaction of the respondent authorities for not taking any action in deciding the representation of the villagers in bifurcating the village Jhipatola from Gram Panchayat Khairkheda, Tehsil Charama, District Kanker (C.G.).