Chattisgarh High Court
Smt. Rana Khan vs State Of Chhattisgarh 13 Wpc/1576/2018 ... on 9 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2844 of 2018
1. Smt. Rana Khan W/o Shabbir Khan Aged About 55 Years R/o 17
Chandra Nagar, Kohka, Tehsil And District Durg Chhattisgarh
2. Mustaq Khan S/o Faqir Mohammad Khan Aged About 42 Years
R/o 17 Chandra Nagar, Kohka, Tehsil And District Durg
Chhattisgarh
3. Balwindar Kour W/o Suchchain Singh Aged About 53 Years
Transport Nagar, Bhilai, Tehsil And District Durg Chhattisgarh
4. Suchchain Singh S/o Karnail Singh Aged About 50 Years
Transport Nagar, Bhilai, Tehsil And District Durg Chhattisgarh
5. Dilip Kumar Sahu S/o Gaitram Sahu Aged About 45 Years Nandu
Kirana Store, Son Darshan Mandir Camp, Tehsil And District
Durg Chhattisgarh
6. Baljindar Singh S/o Gurudayal Aged About 51 Years Transport
Nagar, Bhilai, Tehsil And District Durg Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Urban Development, Mahanadi Bhawan, Naya Raipur, District
Raipur Chhattisgarh
2. Municipal Corporation, Bhilai, Through Its Commissioner,
Municipal Corporation Bhilai, Durg, District Durg Chhattisgarh
---- Respondents
For Petitioners Shri Mahendra Dubey, Advocate For Respondent-State Shri Anand Dadariya, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018
1. Learned counsel for the petitioners would submit that since there are many defects in the writ petition, he may be permitted to withdraw the same with liberty to prefer a duly constituted writ petition afresh.
2. Prayer allowed.
3. Accordingly, the writ petition is dismissed as withdrawn with the liberty prayed for.
Sd/-
Prashant Kumar Mishra Judge Nirala