SHADHANA KASAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel appearing for petitioner contended that on 25/2/2025, the petitioner has submitted a representation Sec. 187(5) of the Municipality Act 1961, before the respondent No.6 for compounding of some excess construction area (which is situated within the ownership land of the petitioner bearing khasra No.1653/4 and 1652/4, area 4036 sqft) (Annexure P-1). He further contended that in compliance of the order dtd. 14/2/2025 (Annexure P-2) passed in WPC No.889/2025, in which the petitioner withdraw the said writ petition with liberty to approach before the Office of the Chief Municipal Council for compounding of some excess construction made by the petitioner. The representation submitted by the petitioner is still pending and not decided yet.

(3.) Learned State counsel not opposes the submission made by learned counsel for the State.