Chattisgarh High Court
Kanta Ram Ramteke vs State Of Chhattisgarh And Ors on 16 September, 2021
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4207 of 2013
Kanta Ram Ramteke S/o Late Shri Ramanand
Ramteke Aged About 58 Years Presently
Working As Forest Ranger Forest Division
Kanker R/o Village Dargahan Post, Tehsil And
P.S. Charama District Kanker C.G. 494337.
Petitioner
Versus
1. State of Chhattisgarh Through The Secretary,
Department Of Forest Mahanadi Capital
Complex New Raipur C.G.
2. The Principal Chief Conservator Of Forest
Government Of Chhattisgarh Raipur C.G.
3. The Divisional Forest Officer, Cum Enquiry
Officer, Narayanpur Forest Division,
Narayanapur C.G.
Respondents
For Petitioner : Mr. Praveen Das, Advocate. For State/Respondents : Mr. Siddharth Dubey, Dy. G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 16/09/2021
1. At the very outset, Mr. Praveen Das, learned 2 counsel for the petitioner, submits that he has no instruction on behalf of the petitioner to prosecute the instant writ petition.
2. Accordingly, the instant writ petition is dismissed as having no instruction to learned counsel.
Sd/ (Sanjay K. Agrawal) Judge Ankit