Chattisgarh High Court
Mannu Lal Sahu vs State Of Chhattisgarh 10 Wpc/990/2014 ... on 10 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2477 of 2018
• Mannu Lal Sahu S/o Shri Hem Rai Sahu Aged About 50 Years
R/o Village Katro, Tahsil And District- Durg, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary Revenue
Department, Mahanadi Bhawan Mantralaya, New Raipur,
Chhattisgarh
2. The Collector, Durg, District- Durg, Chhattisgarh
3. Padam Singh Gajpal S/o Yashwant Singh Aged About 48 Years
4. Hirde Ram Sahu S/o Alakh Ram Sahu Aged About 45 Years
5. Lakhan Lal Sahu S/o not known to the petitioner, Aged About 46
Years
6. Mahendra Kumar S/o Bodhi Ram Sahu Aged About 44 Years
7. Vijay Kumar S/o Awadh Ram Dubey Aged About 49 Years
All are R/o Village Katro, Tahsil And District- Durg, 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