Chattisgarh High Court
Md. Nasir Memon vs State Of Chhattisgarh 64 Wpc/1299/2018 ... on 8 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 9 of 2019
• Md. Nasir Memon S/o Shri Md. Abdul Gaffar Aged About 54 Years
R/o Main Road Khairagarh, Tahsil Khairagarh District
Rajnandgaon Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Public Works
Department Mahanadi Bhavan, Naya Raipur, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2. Secretary, State Of Chhattisgarh, Urban Administration
Department, Mahanadi Bhavan, Naya Raipur, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
3. Collector Rajnandgaon, District Rajnandgaon Chhattisgarh.,
District : Rajnandgaon, Chhattisgarh
4. Chief Municipal Officer, Nagar Palika Parishad, Khairagarh,
District Rajnandgaon Chhattisgarh., District : Rajnandgaon,
Chhattisgarh
5. Sub Divisional Officer (Revenue) Khairagarh, District
Rajnandgaon Chhattisgarh., District : Rajnandgaon, Chhattisgarh
6. Tahsildar, Khairagarh, District Rajnandgaon Chhattisgarh., District
: Rajnandgaon, Chhattisgarh
---- Respondents
For Petitioner Shri F. S. Khare, Advocate For Respondent-State Shri Sudeep Verma, Dy. GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/01/2019
1. Learned counsel for the parties would submit that the matter in issue is squarely covered by the judgment rendered by this Court in WPC No.2771/2018 (Premraj Sharma vs State of Chhattisgarh and others) and other connected matters, decided on 08.10.2018.
2. In view of the statement made, the present writ petition is also disposed in terms of the order passed in WPC No.2771/2018.
Sd/-
Prashant Kumar Mishra Judge Nirala