Chattisgarh High Court
Zahoor Mohammad Khan vs State Of Chhattisgarh And Ors. 17 ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1890 of 2013
• Zahoor Mohammad Khan S/o Late Noor Mohammad Khan Aged
About 76 Years Retd Principal, R/o Harra Padav, PS Keshkal,
Civil And Revenue Distt Kondagaon, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Revenue And
Disaster Management Department, Mahanadi Bhawan, Raipur,
Distt Raipur, Chhattisgarh
2. Collector, Kondagaon, Distt. Kondagaon, C.G.
3. Sub Divisional Magistrate, Keshkal, District Kondagaon, C.G.
4. Tahsildar, Tahsil Keshkal, District Kondagaon C.G.
---- Respondents
For Petitioner None Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/10/2018
1. Since there is no representation on behalf of the petitioner even in second round, this Court is left with no other option but to dismiss the writ petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Prashant Kumar Mishra Judge Nirala