Chattisgarh High Court
Smt.Kiran Devi Agrawal vs State Of Chhattisgarh And Ors. 62 ... on 9 January, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P. No.381 of 2005
1. Smt Kiran Devi Agrawal, W/o Ram Bhagat Agrawal, aged about 42 years,
R/o Gudhiyari, Raipur.
2. Smt Mitali Agrawal, W/o Deepak Agrawal, aged about 24 years, R/o
Gudhiyari, Raipur
(The present petitioners No.1 & 2 are filing the present petition through their
power of attorney holder Shri Deepak Agrwal, S/o Ram Bhagat Agrawal, aged
about 26 years, R/o Gudhiyari, Raipur)
3. Smt Kalpana Dholakia, W/o Rajendra Prasad Dholakia, aged about -
years, R/o Kharyar Road, Distt. Kalahandi (Orissa)
4. Smt Meena Dholakia, W/o Dilip Dholakia, aged about - years, R/o Kharyar
Road, Distt Kalahandi (Orissa)
(The present petitioners No.3 & 4 are filing the present petition through their
power of attorney holder Shri Ram Bhagat Agrawal, S/o Hazari Prasad
Agrawal, aged about 50 years, R/o Gudhiyari, Raipur)
---- Petitioners
Versus
1. State of Chhattisgarh through the Secretary, Revenue Department, DKS
Bhawan, Raipur
2. The Collector, Raipur, Distt. Raipur (CG)
3. The Chhattisgarh Housing Board having its office at Shankar Nagar, Raipur
(CG) The Executive Engineer, Chhattisgarh Housing Board, Shankar Nagar,
Raipur (CG)
4. The Executive Engineer, Chhattisgarh Housing Board, Shankar Nagar, Raipur
(CG)
---- Respondents
For Petitioners: None.
For Respondents/State: Shri Devendra Pratap Singh, Deputy
Advocate General.
Single Bench:Hon'ble Shri Sanjay Agrawal, J Order On Board 09.01.2019
1. None appeared for the Petitioners when the case was called earlier on two occasions i.e. 07.01.19 and 08.01.19. Today also, none appeared nor any 2 representation is made on behalf of the Petitioners, even when the case is called in the second round of hearing.
2. In view of above, this Court is left with no other option but to dismiss the Petition for want of prosecution.
3. Accordingly, the instant Writ Petition is dismissed for want of prosecution.
Sd/-
(Sanjay Agrawal) JUDGE Priya