Chattisgarh High Court
Anand Das vs Union Of India 9 Wpc/2477/2018 Mannu Lal ... on 10 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2466 of 2018
Anand Das S/o Garjan Das Aged About 37 Years R/o Village -
Pali, Post Office - Padaniya Tehsil Katghora, Police Station And
District Korba Chhattisgarh
---- Petitioner
Versus
1. Union Of India Through Secretary, Ministry Of Coal, New Delhi
2. South Eastern Coalfields Limited, Through Chairman-cum-
Managing Director, South Eastern Coalfields Limited, Seepat
Road, Bilaspur, Chhattisgarh
3. Chief General Manager, South Eastern Coalfields Limited,
Kusmunda Area, District Korba Chhattisgarh
4. Collector, Koba, District Korba, Chhattisgarh
5. Sub - Divisional Officer (Revenue), Katghora, District Korba
Chhattisgarh
---- Respondents
For Petitioner None Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 10/09/2018
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