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Chattisgarh High Court

Durjanram Patel vs Municipal Corporation Raipur And Ors on 20 March, 2024

                                1

                                                                 NAFR
       HIGH COURT OF CHHATTISGARH, BILASPUR
                     WPC No. 7951of 2011
Balluram Yadav, S/o Shri Pusau Ram, aged 58 years, resident of
Dagania, Deendayal Upadhyay Ward, Tehsil and District Raipur (CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.-5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents
                        WPC No. 7953 of 2011
Diwan Yadav, S/o Shri Dhunaram Yadav, aged 59 years, resident of
Dagania,Thakur Pyarelal Ward, Tehsil and District Raipur (CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents
                        WPC No. 7955 of 2011
Dev Singh Patel, S/o Shri Nandlal Patel, aged 65 years, resident of
Dagania, Deen Dayal Upadhyay Ward, Tehsil and District Raipur (CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents
                                 2

                     WPC No. 7957 of 2011
Durjanram Patel, S/o Shri Dasruram Patel, aged 52 years, resident of
Dagania, Deen Dayal Upadhyay Ward, Tehsil and District Raipur (CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents
                        WPC No. 7970 of 2011
Bhaskar Rao Dumbre, S/o Rambhaoo Dumbre, aged 45 years, resident
of Near Bamleshwari Mandir Dangania,Tehsil and District Raipur (CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents


                        WPC No. 7974 of 2011


Kamlesh Kishore Dubey, S/o late Ram Ratan Dubey, aged 63 years,
resident of MIG II- 31 Maharana Pratap Nagar, Korba, District Korba
(CG)
                                                          ---- Petitioner
                             Versus
1 - Municipal Corporation, Raipur, a body constituted under the relevant
provisions of the Chhattisgarh Municipal Corporation Act, 1956, having
its office at Byron Bazar, Raipur (CG)
2- Commissioner, Municipal Corporation, Raipur
3- Zone Commissioner, Zone No.5, Municipal Corporation, Raipur (CG)


                                                      ---- Respondents
                                                             3

         _____________________________________________________________________
                 For Petitioners                                       :None

                  For Respondents                                      :None
         --------------------------------------------------------------------------------------------------------

Single Bench:Hon'ble Shri Sanjay S. Agrawal, J Order On Board 20.03.2024

1. No one appears nor any representation is made on behalf of the parties, even when the case is called out in second round of hearing.

2. In the above circumstances, this court has no other option, but to dismiss these petitions for want of prosecution.

3. Accordingly, the above petitions are dismissed for want of prosecution.

Sd/-

(Sanjay S. Agrawal) JUDGE sunita