Chattisgarh High Court
Rajesh Jain vs State Of Chhattisgarh 66 Taxc/58/2018 ... on 1 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 231 of 2019
1. Rajesh Jain, S/o Shri Lalchand Jain, Aged About 48 Years
2. Smt. Chanchal Jain W/o Shri Rajesh Jain Aged About 45 Years
3. Kritika Jain D/o Shri Rajesh Jain Aged About 19 Years (Incorrectly Mentioned In
Impugned Order As W/o D. Prashant)
All three R/o Rajesh Vastra Bhandar, Jalebi Chowk, Camp-1, Bhilai, Tehsil and
District Durg, Chhattisgarh.
---- Petitioners
Versus
1. State of Chhattisgarh Through The Collector, Durg, District Durg Chhattisgarh.
(Though State Is Not Party Before The Court Below But For Adjudication Of The
Dispute State Is necessary party and Thus Impleaded As Respondent In The
Present Petition)
2. D. Prashant S/o D. Shakti, Aged About 22 Years R/o Camp 1, Jalebi Chowk, Pragati Nagar, Quarter No. 82/C, Police Staion - Chawani, Bhilai, Tehsil And District Durg, Chhattisgarh.
---- Respondents For Petitioners : Shri Ankit Borket, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 01.05.2019
1. Learned counsel for the Petitioners seeks permission of this Court to withdraw this writ petition with liberty to file a fresh petition.
1. Permission granted.
2. The petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
(Sanjay K. Agrawal) Judge Brijmohan