Chattisgarh High Court
Smt. Phool Bai vs State Of Chhattisgarh 36 Wa/541/2019 ... on 6 March, 2020
Author: Pr Ramachandra Menon
Bench: Pr Ramachandra Menon, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 252 of 2020
• Smt. Phool Bai W/o Shri Sanjay Kumar Sahu Aged About 51 Years R/o
Irrigation Rampur Korba, Police Station- Rampur, Tahsil And District
Korba, Chhattisgarh, District : Korba, Chhattisgarh ---- Applicant
Versus
1. State of Chhattisgarh Through-Secretary, Water Resources Department,
Mahanadi Bhawan, Naya Mantralaya, Naya Raipur, District- Raipur,
Chhattisgarh
2. Executive Engineer Hasdeo Baraj Jal Prabandhan Division, Rampur,
Korba, District- Korba, Chhattisgarh
3. Sub- Divisional Officer Hasdeo Barraj Jal Prabandh Sub- Division, Darri,
Korba, District- Korba, Chhattisgarh -----Respondents
---------------------------------------------------------------------------------------------------
For Applicant : Shri Vinod Deshmukh, Advocate For Respondents/State : Shri Amit Buxi, Panel Lawyer
---------------------------------------------------------------------------------------------------
Hon'ble Shri PR Ramachandra Menon, Chief Justice & Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per PR Ramachandra Menon,CJ 06.03.2020
1. Heard.
2. This is an application for restoration of Writ Appeal-751 of 2018 which came to be dismissed by this Court vide order dated 11.03.2019 for want of prosecution.
3. Considering the facts and circumstances, MCC stands allowed and the Writ Appeal stands resored to its original number, subject to payment of a cost of Rs.1,000/- to the Legal Aid Committee within a week.
Sd/- Sd/-
(PR Ramachandra Menon) (Parth Prateem Sahu)
Chief Justice Judge
padma