Chattisgarh High Court
Rajasthan Rajya Vidyut Utpadan Nigam ... vs State Of Chhattisgarh 11 Wa/261/2017 ... on 29 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 65 of 2017
• Rajasthan Rajya Vidyut Utpadan Nigam Limited Having Its
Registered and Corporate Office At 120, Vidyut Bhawan, Janpath
Jyoti Nagar, Jaipur 302005 Rajsthan Represented By Shri
Prakash Israni, S/o Late Shri M.S. Israni Shri, Aged About 56
Years, Working As Dy. Chief Engineer (Fuel)/Special Power Of
Attorney, Rajasthan, Rajya Vidyut Utpadan Nigam Limited, Vidyut
Bhawan, Jyoti Nagar, Jaipur 302005
---- Petitioner
Versus
1. State Of Chhattisgarh Through Chief Secretary, Government Of
Chhattisgarh, Raipur, Chhattisgarh
2. Collector, Surguja, Office Of The District Collector (Mining
Departmen)t, Surguja, District Surguja Chhattisgarh
3. Secretary, Commercial Taxes And Registration Department,
Mantralaya, Mahanadi Bhawan, New Raipur, Chhattisgarh
4. Inspector General, Office Of Inspector General Of Stamp And
Registration, Old Mantralaya, Near D K S Bhawan, Raipur,
Chhattisgarh
5. Secretary, Department Of Mineral Resources, Mantralaya,
Mahanadi Bhawan, New Raipur 492002, Chhattisgarh
6. District Registrar, Ambikapur, Sarguja, Chhattisgarh
7. Union Of India, Through Secretary, Nominated Authority, Ministry
Of Coal, 131, Ground Floor, World Trade Center, Babar Road,
New Delhi 110001
---- Respondents
For Petitioner Dr. N. K. Shukla, Senior Advocate with Shri Salil Sinha, Rajesh Kumar and Shri Shailendra Shukla, Advocates For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 29/10/2018
1. Learned counsel for the petitioner is permitted to withdraw the writ petition with liberty to move before the IG (Stamp) under Section 49 of the Indian Stamp Act, 1899.
2. Learned counsel is permitted to withdraw the writ petition with the liberty aforesaid.
3. Accordingly, the writ petition is dismissed as withdrawn.
4. If the application is moved within a period of 15 days from today, the IG (Stamp) shall consider the same without raising plea of limitation. The IG (Stamp) shall decide the application expeditiously, within a reasonable time, strictly in accordance with law.
Sd/-
Prashant Kumar Mishra Judge Nirala