Ramnath Sharma ( Dead ) Through Lrs vs State Of Chhattisgarh 9 Wpc/18/2014 I ... on 25 July, 2018

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Chattisgarh High Court

Ramnath Sharma ( Dead ) Through Lrs vs State Of Chhattisgarh 9 Wpc/18/2014 I ... on 25 July, 2018

Bench: Sanjay K. Agrawal

                                      1

                                                                         NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                           WPC No. 2207 of 2015

1. Ramnath           Sharma        (Dead)           Through        LR's :
   1.1 - (i) Smt. Priyambada Bala Sharma W/o Shri Ramnath Sharma Aged
   About 68 Years R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur
   Chhattisgarh,
   1.2 - (ii) Sameer Sharma D/o Shri Ramnath Sharma Aged About 49 Years
   R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur Chhattisgarh,
   1.3 - (iii) Sandeep Sharma D/o Shri Ramnath Sharma Aged About 54 Years
   R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur Chhattisgarh,

2. Devendra Sharma, S/o Late Shyam Lal Sharma, Aged About 68 Years R/o
   Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District Bilaspur
   Chhattisgarh.

3. Sanjay Sharma, S/o Late Tilak Ram Sharma, Aged About 44 Years R/o
   Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District :
   Bilaspur, Chhattisgarh

4. Rajesh Sharma, S/o Late Tilak Ram Sharma, Aged About 37 Years R/o
   Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District : Bilaspur,
   Chhattisgarh

5. Deleted (Manoj Sharma) Aged About 34 Years As Per Honble Court Order
   Dt. 06/07/2017., District : Bilaspur, Chhattisgarh   ---- Petitioners

                                   Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Revenue
   Mantralay, Mahanadi Bhawan, Naya Raipur Chhattsigarh, Chhattisgarh

2. The Collector, District Bilaspur Chhattisgarh.

3. The Sub Divisional Officer (R) Sub Division, Bilaspur District Bilaspur
   Chhattisgarh.

4. The Tahsildar, Tahsil Bilaspur District Bilaspur Chhattisgarh.

5. The Sarpanch, Gram Panchayat, Parsahi, Block Bilha, P.S. Sarkanda,
   District Bilaspur Chhattisgarh.              ---- Respondents

And WPC No. 18 of 2014

1. Ramnath Sharma (Dead) Through LR's :

1.1 - (i) Smt. Priyambada Bala Sharma W/o Shri Ramnath Sharma Aged About 68 Years R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur Chhattisgarh, 1.2 - (ii) Sameer Sharma D/o Shri Ramnath Sharma Aged About 49 Years 2 R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur Chhattisgarh, 1.3 - (iii) Sandeep Sharma D/o Shri Ramnath Sharma Aged About 54 Years R/o Kapil Nagar, Sarkanda, Bilaspur, District Bilaspur Chhattisgarh,

2. Devendra Sharma, S/o Late Shyam Lal Sharma, Aged About 68 Years R/o Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District Bilaspur Chhattisgarh.

3. Sanjay Sharma, S/o Late Tilak Ram Sharma, Aged About 44 Years R/o Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District :

Bilaspur, Chhattisgarh

4. Rajesh Sharma, S/o Late Tilak Ram Sharma, Aged About 37 Years R/o Kapil Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, Bilaspur, District : Bilaspur, Chhattisgarh

5. Deleted (Manoj Sharma) Aged About 34 Years As Per Honble Court Order Dt. 06/07/2017., District : Bilaspur, Chhattisgarh ---- Petitioners Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Revenue & Disaster Management, Mantralaya, Mahanadi Bhawan, Naya Raipur Chhattsigarh, Chhattisgarh

2. The Board of Revenue, Chhattisgarh, H.Q. Bilaspur (C.G.)

3. The Collector, District Bilaspur Chhattisgarh.

4. Additional Collector, District Bilaspur (C.G.)

5. Sub-Divisional Officer (R), Sub-Division, Bilaspur, District Bilaspur (C.G.)

6. The Tahsildar, Tahsil Bilaspur, District Bilaspur (C.G.)

7. Gram Panchayat, Parsahi, Block Bilha, District Bilaspur (C.G.)

---- Respondents For Petitioners : Mr. Anurag Dayal Shrivastava, Advocate.

For Respondents : Mr. Arun Sao, Dy. Advocate General.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 25/07/18

1. Learned counsel for the petitioners seeks permission of this Court to withdraw this writ petition with liberty to challenge the final order dated 02.01.2017 which has not been passed, in a separately constituted writ 3 petition.

2. The prayer appears to be fair and reasonable and is allowed.

3. Accordingly, the writ petitions are dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioners.

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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