Chattisgarh High Court
Sunil Bansal vs State Of Chhattisgarh 41 Wps/8528/2018 ... on 7 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3475 of 2018
• Sunil Bansal S/o Omprakash Bansal Aged About 51 Years R/o Village
Sarlavilla Tahsil Pussor District Raigarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Revenue And Disaster Management Mahanadi Bhawan Naya Raipur,
Thana And District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
2. The Collector, Collectorate Raigarh, Thana And District Raigarh,
Chhattisgarh., District : Raigarh, Chhattisgarh
3. The Sub- Divisional Officer Pussor Sub Divisional Pussor District
Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh
---- Respondent
For Petitioner Shri N. K. Malaviya, Advocate For Respondent-State Shri Sanjay Agrawal, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 07/01/2019
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the writ petition with liberty to move for enhancement of compensation before the authority constituted under the Indian Telegraph Act, 1885.
2. Permission granted.
3. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
Prashant Kumar Mishra Judge Nirala