Chattisgarh High Court
State Of Chhattisgarh vs M/S Shri Natural Estate 92, Shahid ... on 6 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 35 of 2018
(Arising out of W.P.C. No. 3131/2008)
1. State Of Chhattisgarh Through The Secretary Department Of Urban
Development, Mantralaya, Raipur, Chhattisgarh, District : Raipur,
Chhattisgarh
2. The Secretary Department Of Panchayat And Rural Development,
Mantralaya, Raipur, Chhattisgarh
3. The Collector Raipur, Chhattisgarh
4. The Sub Divisional Officer Cum Competent Authority Raipur,
Chhattisgarh
---- Petitioners
Versus
1. M/s Shri Natural Estate 92, Shahid Smarak Complex Rajbandha
Maidan, Raipur, Through Its Partner D.P.Gandhi, M/s Shri Natural
Estates, 92 Shahid Smarak Complex, Rajbandha Maidan, Raipur,
Chhattisgarh, District : Raipur, Chhattisgarh
2. The Municipal Corporation Raipur, Through Its Commissioner,
Municipal Corporation, Raipur, Chhattisgarh, District : Raipur,
Chhattisgarh
---- Respondents
For Petitioners : Mr. R. N. Pusty, Govt. Advocate. For Respondents : Mr. Jitendra Pali, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/02/18
1. This MCC has been filed by the petitioner for modification of the order dated 25.07.2017 passed in W.P. (C) No. 3131/2008 for substituting the name of respondent No. 4 with respondent No. 5.
2. After hearing learned counsel for the petitioner, I do not find any good ground for modification in the order.
3. Accordingly, the MCC stands disposed of. No cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka