Chattisgarh High Court
M/S Bscpl Infrastructure Ltd vs State Of Chhattisgarh 20 Wpc/2957/2018 ... on 14 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 773 of 2018
{Arising out of order dated 27.08.2018 passed by learned Single Judge in Writ Petition
(C) No. 2234 of 2018}
M/s BSCPL INFRASTRUCTURE LTD Through Power of Attorney Holder Shri
M. Nageshwara Rao, aged about 45 years, S/o Shri M. Jayarammaiah
Registered Office M.No.8-2/502/1/A, Jivi Tower, Road No.7, Banjara Hills,
Hyderabad, Telengana Present Corporate Office Village - Ghodari, Tehsil &
District - Mahasamund, Chhattisgarh
---- Appellant
Versus
1. State of Chhattisgarh, Through Secretary, Department of Mineral Resources,
Mahanadi Bhavan, Naya Raipur, Chhattisgarh.
2. Director, Directorate of Geology & Mining, Indravati Bhawan, Naya Raipur,
Chhattisgarh.
3. Collector, District - Mahasamund, Chhattisgarh.
---- Respondents
For Appellant : Shri B. Gopa Kumar, Advocate. For Respondents/State : Shri Prasun Bhaduri, Government Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Judgment on Board Per Ajay Kumar Tripathi, Chief Justice 14.11.2018
1. The Appellant feels that certain factual error has kept into the decision of the learned Single Judge and a mistake happened because two different issues got mixed up together and decided together. If it is so the same can be pointed out in a review jurisdiction, so that the error apparent on the face of record if true can be corrected.
2. Appeal is dismissed with liberty as above.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan