ANJANA PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. S.B. Pandey, learned counsel for the petitioner. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.

(2.) By this public interest litigation, the petitioner prays for the following reliefs:

(3.) In support of this application, the petitioner relies on a representation, which was received by the Collector, Bilaspur on 3/8/2019. For the purpose of framing of rule, etc. no representation has been made to the State Government.