Chattisgarh High Court
Kanhaiya Lal vs State Of Chhattisgarh 63 Mcc/958/2018 ... on 11 December, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 919 of 2018
Kanhaiya Lal, Son of Vijay Lal Darwan, aged about 22 years, Student of B.Sc.
Nursing, R/o Village Taparanga, P.S. Tamnar, Civil and Revenue District
Raigarh (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, Through: The Secretary, Mineral Resources Department,
Mahanadi Bhawan, Mantralya Raipur (C.G.)
2. Collector, Raigarh, District Raigarh (C.G.)
3. Sub Divisional Officer, Gharghora, District Raigarh (C.G.)
4. Tahsildar Tamnar, District Raigarh (C.G.)
5. Mining Officer, Office of Collector (Minerals) Raigarh, District Raigarh (C.G.)
6. Jindal Power and Steel, Donga Mauha, Tamnar, District Raigarh (C.G.)
7. Coal India Limited, Through: Chief Executive Office, Kolkata (W.B.)
8. South Eastern Coalfield Limited, Through: Senior Manager (Personnel), Seepat
Road, Bilaspur, District Bilaspur (C.G.)
---- Respondents
For Petitioner : Ms. Hamida Siddiqui, Advocate. For Respondent Nos.1 to 5/State: Shr Prasun Bhaduri, Government Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 11.12.2018
1. Heard counsel for the Petitioner and learned Government Advocate for the State.
2. For the reasons indicated in the petition for restoration, W.P. (PIL) No. 61 of 2013 is restored to its original number.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan