Chattisgarh High Court
Meena Devi Dewangan vs State Of Chhattisgarh 76 Wps/7741/2018 ... on 28 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPT No. 231 of 2018
• Meena Devi Dewangan W/o Late Shri Ramgopal Dewangan Aged
About 62 Years R/o 102 R. S. Marg, Raniroad, Near Town School
Champa, District Janjgir Champa, Chhattisgarh. Through Its Power Of
Attorney Holder Kamal Kishore Dewangan S/o Late Shri Ramgopal
Dewangan, Aged About 33 Years. R/o 102 R. S. Marg, Raniroad, Near
Town School Champa, District Janjgir- Champa, Chhattisgarh.,
District : Janjgir-Champa, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary, Department Of Transport
Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
2. Regional Transport Officer/ Taxation Authority Raipur, District Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
---- Respondents
For Petitioner Shri S. K. Bajpai, Advocate For Respondent-State Shri Anand Dadariya, Dy. GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 28/11/2018
1. Learned counsel for the petitioner would submit that since the family of the petitioner has more than one vehicle, the papers of some other vehicle have been annexed to the writ petition, therefore, the petitioner may be permitted to withdraw the writ petition with liberty to prefer a duly constituted writ petition afresh.
2. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
Prashant Kumar Mishra Judge Nirala