Chattisgarh High Court
Balak Ram Rathiya And Ors vs State Of Chhattisgarh And Ors. 16 ... on 29 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 43 of 2013
1. Balak Ram Rathiya S/o Parwal Sai Aged About 60 Years, Caste Kanwar,
Residence of Vill. Sakalo, PS Kapu, Tah. Dharamjaigarh, Dist. Raigarh
Chhattisgarh
2. Lal Bahadur Baburam S/o Jheetu Ram Aged About 40 Years,Caste Uraon,
R/o Vill. Jantatikra (Sakalo), Police Station Kapu, Tah. Dharamjaigarh, Dist.
Raigarh Chhattisgarh
3. Ramdev Lakda S/o Ghur Sai Aged About 40 Years, Case Uraon, Residence
of Vill. Jantatikra (Sakalo), PS Kapu, Tah. Dharamjaigarh, Dist. Raigarh
Chhattisgarh
4. Smt. Dhanmati Rathiya W/o Sadhram, Aged About 72 Years, Caste
Kanwar, Residence of Vill. Indfalo (Alola) PS Kapu, Tah. Dharamjaigarh,
Dist. Raigarh Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary., Water Resources Deptt.,
Mantrlaya, PS Rakhi, Tah. Aarang Naya Raipur District Raipur,
Chhattisgarh
2. Collector Raigarh C.G., District : Raigarh, PS Raigarh Chhattisgarh
3. Sub Divisional Officer (Revenue) Dharamjaigarh, PS Dharamjaigarh, Dist.
Raigarh Chhattisgarh
---- Respondent
For Petitioners None
For Respondent/State Mr. Shashank Thakur, Govt. Advocate
Order On Board By
Hon'ble Mr. Justice Prashant Kumar Mishra 29/8/2018
1. Since there is no representation on behalf of the petitioners, even in two rounds, this Court is left with no other option except to dismiss this petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
(Prashant Kumar Mishra) Judge Shyna Shyna