Chattisgarh High Court
Raipur Development Authority vs State Of Chhattisgarh 30 Wpc/2862/2018 ... on 22 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2821 of 2017
• Raipur Development Authority Through Chief Executive Officer,
Bhakt Mata Commercial Complex, Second Floor, New Rajendra
Nagar , Raipur Chhattisgarh. , Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Revenue, Mahanadi Bhawan Mantralaya, New Raipur , Raipur
Chhattisgarh. , Chhattisgarh
2. Collector Of Stamp And Registration, Collectorate, Raipur,
Chhattisgarh. , District : Raipur, Chhattisgarh
3. Preetam Singh S/o Saradar Singh President Of Preetam Villa,
Devendra Villa, C - 2 Devendra Nagar, Sector - 5 Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
---- Respondent
For Petitioner None Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 22/10/2018
1. Since there is no representation on behalf of the petitioner even in second round, this Court is left with no other option but to dismiss the writ petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Prashant Kumar Mishra Judge Nirala