Chattisgarh High Court
Mahesh Gupta And Others vs State Of Chhattisgarh And Others 12 ... on 10 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2539 of 2011
1. Mahesh Gupta S/o Shri Shriniwas Gupta, aged about 31 years, R/o Village
Kukurda Tah. Raigarh Distt. Raigarh C.G.
2. Videshi Lal S/o Shri Shoukilal, aged about 55 years, R/o Village Kukurda
Tah. Raigarh Distt. Raigarh C.G.
3. Sadhuram Lal S/o Shri Dukhuram, aged about 55 years, R/o Village
Kukurda Tah. Raigarh Distt. Raigarh C.G.
4. Budheshwar S/o Shri Bhokhal, aged about 35 years, R/o Village Kukurda
Tah. Raigarh Distt. Raigarh C.G.
5. Sanjay Kumar S/o Shri Dinanath, aged about 43 years, R/o Village Kukurda
Tah. Raigarh Distt. Raigarh C.G.
6. Gajendra Kumar S/o Shri Banshidhar, aged about 65 years, R/o Village
Kukurda Tah. Raigarh Distt. Raigarh C.G.
7. Shriniwas Gupta S/o Shri Munudau, aged about 60 years, R/o Village
Kukurda Tah. Raigarh Distt. Raigarh C.G.
8. Prmanand S/o Shri Ishwar, aged about 70 years, R/o Village Kukurda Tah.
Raigarh Distt. Raigarh C.G.
9. Jairam S/o Shri Narsingh, aged about 48 years, R/o Village Kukurda Tah.
Raigarh Distt. Raigarh C.G.
10. Duryoghan S/o Shri Purnchandra, aged about 71 years, R/o Village Kukurda
Tah. Raigarh Distt. Raigarh C.G. ---- Petitioners
Versus
1. State Of Chhattisgarh, through the Secretary, Department of Revenue
D.K.S. Bhawan, Raipur (C.G.)
4. Collector, Raigarh, Exercise Officeo Joint Secretary Government Of C.G.
Department Of Revenue Raigarh Distt. Raigarh C.G.
5. Sub-Divisional Officer Revenue/ Land Acquisition Officer Raigarh Distt.
Raigarh C.G.
3. M/s JSW Energy Ltd. Through Managing Director Raigarh Dist. Raigarh
C.G.
4. General Manager, District and Trade Industries Centre, Raigarh, District
Raigarh, (C.G.)
5. Chhattisgarh State Industrial Development Corporation, Through Managing
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Director, LIC Compound, Pandri, Raipur (C.G.) ---- Respondents
For Petitioners : Mr. Vinay Pandey, Advocate. For Respondents : Mr. Anand Dadariya, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/07/18
1. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition.
2. The prayer appears to be fair and reasonable and is allowed.
3. Accordingly, the writ petition is dismissed as withdrawn.
SD/-
(Sanjay K. Agrawal) Judge Priyanka