Chattisgarh High Court
Rajendra Shankar Shukla vs State Of Chhattisgarh 32 Wpc/665/2008 ... on 29 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1395 of 2008
Rajendra Shankar Shukla, aged about 66 years, S/o Shri Ramawatar
Shukla, R/o 23/56, Malviya Road, Raipur (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Collector, Distt. Raipur (C.G.)
2. The Land Acquisition Officer, Raipur, Distt. Raipur (C.G.)
3. Municipal Corporation, Raipur, through its Commissioner, Distt.
Raipur (C.G.)
---- Respondents
For Petitioner: None present. For Respondents No.1 and 2 / State:
Mr. Ashish Surana, Panel Lawyer. For Respondent No.3: Mr. Pankaj Agrawal, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/01/2018
1. When the matter is called for hearing, none present for the petitioner.
No representation is made.
2. The petition is dismissed for want of prosecution. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma