Chattisgarh High Court
Shiv Prasad Prajapati vs State Of Chhattisgarh 119 Wpt/169/2018 ... on 9 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3516 of 2018
1. Shiv Prasad Prajapati S/o Shri Lalaram Prajapati, Aged About 45
Years R/o Village Gangapur, Gram Panchayat - Unchidih, P.S. And
Tahsil - Lundra, District Surguja Chhattisgarh.
2. Smt. Shyambai W/o Shri Shiv Prasad Prajapati Aged About 40
Years R/o Village Gangapur, Gram Panchayat, Unchidih, P.S. And
Tahsil Lundra, District Surguja Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of
Revenue And Disaster Management Mantralaya, Mahanadi
Bhawan, Capital Complex, Naya Raipur, District Raipur
Chhattisgarh
2. Commissioner Surguja Division, Surguja Chhattisgarh
3. Collector Ambikapur, District Surguja Chhattisgarh.
4. Tahsildar Lundra, District Surguja Chhattisgarh.
5. Sarpanch, Gram Panchayat, Unchidih, P.S. And Tahsil Lundra,
District Surguja Chhattisgarh
---- Respondent
For Petitioner Mr. Sunil Sahu, Advocate For Respondent /State Mr. Rajesh Singh, Dy. GA Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 9/1/2019
1. Heard.
2. Learned counsel for the petitioner seeks permission of the 2 Court to withdraw this petition with liberty to pursue the representations-Annexure P/5 & P/6.
3. Permission granted.
4. Accordingly, the writ petition is dismissed, as withdrawn with the aforesaid liberty granted in favour of the petitioner.
Sd/-
(Prashant Kumar Mishra) Judge Shyna