Chattisgarh High Court
Dhamtaria @ Laxman vs The State Of C.G.& Ors on 3 May, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP No.827 of 2002
Dhamtaria @ Laxman Sinha aged about 50 years, S/o Sukhram Sinha,
R/o Village Dodhra, R.I. Circle Mainpur, Tehsil Gariabandh, Distt.Raipur
(CG)
---Petitioner
Versus
1. State of Chhattisgarh through Principal Secretary, Land Revenue,
Mantralaya, D.K.S. Bhawan, Raipur (CG)
2. Commissioner, Raipur Division, Raipur (CG)
3. Collector, Raipur (CG)
4A. Amir, aged about 50 years, S/o Late Mukund, R/o village Adi-pathar,
R.I. Circle Mainpur, P.S. Devbhog, District Gariabandh (CG)
4B. Konda, aged about 40 years, S/o Late Mukund, R/o village Adi-
pathar, R.I. Circle Mainpur, P.S. Devbhog, District Gariabandh (CG)
4C. Jaiman, aged about 30 years, S/o Late Mukund, R/o village Adi-
pathar, R.I. Circle Mainpur, P.S. Devbhog, District Gariabandh (CG)
4D. Kushal, aged about 25 years, S/o Late Mukund, R/o village Adi-
pathar, R.I. Circle Mainpur, P.S. Devbhog, District Gariabandh (CG)
4E. Dhanu, aged about 20 years, S/o Late Mukund, R/o village Adi-
pathar, R.I. Circle Mainpur, P.S. Devbhog, District Gariabandh (CG)
---Respondents
For Petitioner : None present For State : Mr.U.N.S. Deo, G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 03/05/2017
1. When the passed over case is called out for hearing second time, none present for the petitioner. No representation is made.
2. In view of above, the writ petition is dismissed for want of prosecution. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) JUDGE B/-