Chattisgarh High Court
Narendra Verma And Another vs Dhirendra Verma And Others 51 ... on 20 June, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
WPC No.6226 of 2007
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 6226 of 2007
1. Narendra Verma, S/o Haridev Verma, aged about 69 years.
2. Smt. Rajwati W/o Shri Haridev Verma,
Both R/o Kewramundapara, Jagdalpur, District - Bastar C.G.
---- Petitioner
Versus
1. Dhirendra Verma (Dead) through Legal Heirs
1A Smt. Vijaya Verma, W/o Dhirendra Verma
1B Bhaomik Verma, S/o Late Dhirendra Verma
1C Kumari Bhavna, D/o Late Dhirendra Verma
1D Kumari Saifali, D/o Dhirendra Verma
1E Kumari Deepali, D/o Dhirendra Verma
All are R/o village Bhairamgarh, Bijapur, Dist. Dantewada
(CG).
2. Ravindra Verma S/o Shri Haridev Verma, R/o
Kewramundapara, Jagdalpur, District - Bastar C.G.
3. Board Of Revenue, Bilaspur istrict - Bastar C.G.
4. Commissioner, Bastar Division, Jagdalpur, C.G.
5. Assistant Superintendent At Land Record Nazul. Jagdalpur,
District - Bastar C.G.
---- Respondent
For Petitioners Shri Saurabh Sharma, Advocate
For Respondent/State Shri Anmol Sharma, Panel Lawyer
2
WPC No.6226 of 2007
Order On Board
By
Prashant Kumar Mishra, J.
20/06/2019
1. Learned counsel appears and pleads no instructions in the matter. No other counsel appears on behalf of the petitioners to prosecute the case.
2. Since there is no representation on behalf of the petitioners, this Court is left with no option except to dismiss this petition for want of prosecution.
3. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge Prashant Kumar Mishra Gowri