Chattisgarh High Court
Hasan Khan vs State Of Chhattisgarh 8 Wpc/2466/2018 ... on 10 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2463 of 2018
• Hasan Khan, S/o Amanisha Khan, Caste Muslim, Aged About 56
Years, R/o Saraipali, Ward No. 11, Police Station and Tahsil Saraipali,
District Mahasamund, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Tribal Welfare
Department Mantralaya, Mahanadi Bhawan, New Raipur, District
Raipur, Chhattisgarh
2. The Commissioner, Tribal Welfare Department, New Raipur,
Chhattisgarh
3. The Collector, Mahasamund, District Mahasamund, Chhattisgarh
4. The Sub Divisional Officer (Revenue), District Mahasamund,
Chhattisgarh
5. The Tahsildar, Saraipali, District Mahasamund, 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