Chattisgarh High Court
Chhattisgarh Chamber Of Commerce And ... vs State Of Chhattisgarh 61 ... on 12 December, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 85 of 2017
• Chhattisgarh Chamber Of Commerce And Industries Seth Banshidhar Kedia
Complex, Sadar Road, Balodabazar, Through Secretary Shyam Sundar
Kesharwani, Aged About 61 Years Son Of Late Shri Pitambar Prasad
Kesharwani Businessman, R/o Nehru Chowk Balodabazar, District Baloda
Bazar- Bhatapara Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Urban Administration And
Development Department, Mantralaya, Mahanadi Bhawan, New Raipur,
District Raipur Chhattisgarh
2. Director, Directorate, Urban Administration And Development Department,
Indrawati Bhawan, New Raipur, District Raipur Chhattisgarh
3. Collector, Balodabazar, District Balodabazar, Chhattisgarh 493332
4. Municipal Council, Through Chief Municipal Officer, Municipal Council,
Balodabazar, District Balodabazar Bhatapara Chhattisgarh 493332
---- Respondents
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For Petitioner : Shri PKC Tiwari, Senior Advocate with Shri Ashutosh Trivedi, Advocate For Respondents/State : Shri AS Kachhawaha, Additional Advocate General
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Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 12.12.2018
1. This PIL is disposed off with liberty to the petitioner to bring it to the notice of the new Government as to the grievance raised therein since it relates to implementation of certain resolutions and decisions which are stated to be in the interest of the residents of that area, if not of the State of Chhattisgarh.
wppil 85 of 2017 2
2. We are sure, the overwhelming trust which has been put by the people of Chhattisgarh in the new Government will surely be not belied by them.
3. Writ application stands disposed off with observation as above.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
padma