Chattisgarh High Court
Kusum Sharma vs State Of Chhattisgarh 5 Wp227/707/2018 ... on 1 October, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P. (227) No. 627 of 2018
Kusum Sharma W/o Dr. P. Sharma, aged about 50 years, R/o H. No. MIG
80, Post Tatibandh, Raipur, District Raipur (C.G.) ---- Petitioner
Versus
1. State of Chhattisgarh, through Collector, Raipur, District Raipur (C.G.)
2. Executive Engineer, Chhattisgarh Housing Board, Division-I, Raipur,
District Raipur (C.G.)
3. Smt. Vandana Sharma, W/o Dharmendra Sharma, aged about 45 years,
R/o H.No. MIG 80, Post Tatibandha, Raipur, District Raipur (C.G.)
4. Devshri Sharma D/o Purushottam Sharma, aged about 43 years, R/o H.No.
MIG 80, Post Tatibandha, Raipur, District Raipur (C.G.)
5. Archana Sharma, D/o Purushottam Sharma, aged about 40 years, R/o
H.No. MIG 80, Post Tatibandha, Raipur, District Raipur (C.G.)
---- Respondents
For Petitioner : Mr. Pawan Agrawal, Advocate. For Respondent No. 1 : Mr. Adhiraj Surana, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/10/2018
1. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file afresh in accordance with law.
2. The prayer appears to be fair and reasonable.
3. The writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioner.
4. Certified copy of the impugned order be returned to counsel for the petitioner on furnishing attested copy thereof.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka