Chattisgarh High Court
Rodney Mcleod vs State Of Chhattisgarh on 11 March, 2025
-1-
2025:CGHC:12022
NAFR
HIGH COURT of CHHATTISGARH AT BILASPUR
Digitally signed
by NADIM
MOHLE
WPC No. 2696 of 2020
Rodney Mcleod, S/o Late Lesli Mcleod, Aged About 59 Years R/o - D-53, Vinoba Nagar
Bilaspur, Police Station - Tarbahar, Tahsil And District Bilaspur Chhattisgarh. Mo. No. -
9644203333 ... Petitioner
versus
1 - State of Chhattisgarh, Through Secretary Department of Revenue, Mahanadi
Bhawan, Mantralaya Nava Raipur, Police Station Rakhi, Tahsil And District - Raipur
Chhattisgarh.
2 - Collector, Bilaspur, District - Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh.
3 - Nazul officer Bilaspur, District - Bilaspur Chhattisgarh.
4- District Registrar, Bilaspur, District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh.
5 - Ingrid Mcleod, W/o Rodney Mcleod, Aged About 51 Years R/o - Merry Villa,
Bandhwapara Hemunagar Bilaspur, Police Station - Torwa, Tahsil And District Bilaspur
Chhattisgarh.
6 - Crage Lesli Mcleod, S/o Rodney Mcleod, Aged About 31 Years R/o - Merry Villa,
Bandhwapara Hemunagar Bilaspur, Police Station - Torwa, Tahsil And District Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh
... Respondent(s)
For Petitioner : Mr. Ratnesh Kumar Agrawal, Advocate For State : Mr. Dashrath Prajapati, Panel Lawyer For Respondent No.6 : Ms. Shraddha Mishra, Advocate, holding the brief of -2- Mr. Prateek Sharma, Advocate Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 11.03.2025
1) At the very outset, learned counsel appearing for the petitioner would fairly submit that by efflux of time, this writ petition has become infructuous.
2) Not opposed by the other side.
3) Recording the submission made by learned counsel for the petitioner, this writ petition is dismissed being rendered infructuous.
Sd/-
(Rakesh Mohan Pandey) Judge Nadim