Madhya Pradesh High Court
Ramesh Chandra Rathore vs The State Of M.P.And Ors. on 26 September, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 26th OF SEPTEMBER, 2022
WRIT PETITION No. 1008 of 2005
BETWEEN:-
RAMESH CHANDRA RATHORE AGED 49 YEARS,
S/O LATE SHRI DHANIRAM RATHORE,
OCCUPATION GOVERNMENT SERVICE, NAGAR
PALIKA PARISHAD, GUNA (MADHYA PRADESH)
.....PETITIONER
(NONE FOR THE PETITIONER )
AND
1. THE STATE OF MADHYA PRADESH
THROUGH PRINCIPAL SECRETARY, NAGRIYA
PRASHASAN EVAM VIKAS VIBHAG, BHOPAL
(MADHYA PRADESH)
2. UP-SANCHALAK, NAGRIYA PRASHASAK
MADHYA PRADESH SAMBHAG GWALIOR
(MADHYA PRADESH).
3. NAGAR PANCHAYAT PICHHORE ZILA
SHIVPURI, (MADHYA APRADESH) THROUGH
MUKHYA NAGAR PALIKA ADHIKARI NAGAR
PANCHAYAT PICHHORE, ZILA SHIVPURI.
4. NAGAR PALIKA KOLARAS, ZILA SHIPVURI
MADHYA PRADESH THROUGH MUKHYA
NAGAR PALIKA ADHIKARI, NAGAR PALIKA
KOLARAS, ZILA SHIVPURI (MADHYA PRADESH).
5. NAGAR PALIKA PARISHAD, GUNA
(MADHYA PRADESH) THROUGH MUKHYA
NAGAR PALIKA, ADHIKARI, NAGAR PALIKA
PARISHAD, GUNA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI JITESH SHARMA - GOVERNMENT ADVOCATE)
Th is petition coming on for hearing this day, th e court passed the
following:
ORDER
On 8.3.2018 none had appeared for the petitioner. On 18.2018 also none 2 had appeared for the petitioner and, accordingly, SPC was issued. Today, neither the petitioner nor his counsel is present.
Accordingly, it appears that the petitioner has lost his interest in prosecuting this petition.
It is, accordingly, dismissed for want of prosecution.
(G.S. AHLUWALIA) JUDGE (alok) ALOK KUMAR 2022.09.26 17:58:07 +05'30'