Chattisgarh High Court
Sunil Kumar Nagraj Anors vs State Of Chhattisgarh And Ors 10 ... on 20 July, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 997 OF 2013
1. Sunil Kumar Nagraj, S/o Shri Jiyalal Nagraj, aged about 30 years, by
caste Suryawansi, R/o Village Bodri, Post Office Chakerbhata (Camp), Police
Station Chakerbhata, Tahsil Bilha, District Bilaspur (C.G.)
2. Anshul Ahluwalia, S/o Shri Deshveer Singh Ahluwalia, aged about 21
years, R/o New Khursipar Bhilai, near Shani Mandir, Tahsil Durg, P.S. Bhatti
Thana, Power House Bhilai, District Durg (C.G.) ... Petitioners
versus
1. The State of Chhattisgarh, through: Secretary, Forest Department, New
Raipur, Mantralaya, Raipur, District Raipur (C.G.)
2. Sanchalanalay Udyaniki Avam Prachetra Vaniki, Raipur (C.G.)
3. Guru Ghasidas Vishwavidyalaya, Bilaspur, District Bilaspur (C.G.)
... Respondents
For Petitioners : Mr. Punit Ruparel, Advocate. For Respondent 1 & 2 : Mr. S.P. Kale, Dy. Advocate General. For Respondent 3 : Mr. Animesh Verma, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 20/07/2018
1. Counsel for the Petitioner prays for withdrawal of the present writ petition with liberty to ventilate his grievance by moving appropriate application with the State Government
2. With the aforesaid liberty, the writ petition accordingly stands dismissed as withdrawn.
Sd/-
(P. Sam Koshy)
/sharad/ Judge