SULOVE SARKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel appearing for the petitioners would submit that the petitioners have made an application under the provisions of Chhattisgarh Rajya Upcharyagrah Tatha Rogopchar Sambandhi Stapnaye Anugyapan Adhiniyam, 2013 (henceforth 'Adhiniyam, 2013') for registration but the same has not been considered and decided till date and, therefore, they may be permitted to file fresh application for registration and the same may be directed to be decided expeditiously.

(2.) Per contra, learned counsel appearing for the State would submit that the application filed by the petitioners for registration under Adhiniyam, 2013 has been decided.

(3.) I have heard learned counsel appearing for the parties.