Chattisgarh High Court
Raipur Development Authority vs State Of Chhattisgarh 12 Wpc/448/2019 ... on 18 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 136 of 2019
Raipur Development Authority, Through Chief Executive
Officer, Bhakt Mata Commercial Complex, Second Floor,
New Rajendra Nagar, Raipur, District Raipur Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department
Of Revenue, Mahanadi Bhawan Mantralaya, New Raipur,
Raipur Chhattisgarh.
2. Collector Of Stamp And Registration, Collectorate Raipur,
Chhattisgarh, District Raipur Chhattisgarh.
3. Preetam Singh S/o Sardar Singh, President Of Preetam
Villa, Devendra Villa, C-2 Devendra Nagar, Sector-5 Raipur,
District Raipur Chhattisgarh.
---- Respondents
For Petitioner :- Shri Kishore Bhaduri, Advocate For Respondent-State :- Shri Avinash Singh, PL Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 18/02/2019
1. This is an application for restoration of WPC No.2821/2017, which was dismissed for non compliance of the Court order dated 10.12.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.2821/2017 is directed to be restored to its original number, subject however on payment of cost of Rs.2,000/- to the Chhattisgarh High Court Bar Association Library Fund within a period of one week from today.
3. It is made clear that if the cost is not paid within a week, this order shall lose its efficacy.
Sd/-
Prashant Kumar Mishra Judge Ankit