Chattisgarh High Court
Rajesh Kumar Sharma(Now Deceased) S/O ... vs State Of Chattisgarh 42 Cont/148/2017 ... on 9 March, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 156 of 2018
• Rajesh Kumar Sharma (Now Deceased) S/o Late Shri Tirth
Kumar Sharma Through his Legal Representative:
1. Shailendra Kumar Sharma (Brother) S/o Late Shri Tirth Kumar
Sharma Aged About 34 Years
2. Smt. Sunita Sharma (Mother) W/o Late Shri Tirth Kumar Sharma
Aged About 58 Years
Both R/o Near Balaji Temple, Anand Nagar, Raipur, District
Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chattisgarh Through Secretary, Department of Forest,
DKS Bhawan, Mantralaya, New Raipur, District Raipur,
Chhattisgarh
2. Conservator of Forest, Durg, District Durg, Chhattisgarh
3. Divisional Forest Officer (General) Rajnandgaon, District
Rajnandgaon, Chhattisgarh
4. State Of Madhya Pradesh Through Secretary, Department Of
Forest, Valabh Bhawan, District Bhopal (M.P.)
5. Union Of India Through Secretary, Ministry of Personnel, Public
Grievance and Pension (State Re-Organisation Cell), III Floor,
Lok Nayak Bhawan, Khan Market, New Delhi
---- Respondents
For Applicant Shri P. Acharya, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 09/03/2018 This is an application for restoration of WP No.2803/2004, which was dismissed for non-compliance of Court order dated 04.03.2016.
On due consideration and for the reasons mentioned in the restoration application, it is allowed and WP No.2803/2004 is directed to be restored to its original number, subject, however, on payment of cost of Rs.1000/- to the High Court of Chhattisgarh Middle Income Group Legal Aid Society within a period of one week.
It is made clear, if the cost is not paid within a period of one week from today, this order shall lose its efficacy.
Sd/-
Judge Prashant Kumar Mishra Nirala