Chattisgarh High Court
Vikas Patley vs State Of Chhattisgarh 29 Wps/4539/2018 ... on 17 July, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1110 of 2018
Vikas Patley S/o C.B.Patley, Aged About 36 Years Presently Posted
And Working As Chief Municipal Officer, Nagar Palika Parishad, Gobra,
Nawapara, District Raipur CG
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Urban
Administration And Development, Mahanadi Mantralaya, Naya Raipur,
Post Office And Police Station Naya Raipur, District Raipur CG
2. Under Secretary, Department Of Urban Administration And
Development, Mahanadi Mantralaya, Naya Raipur, Post Office And
Police Station Naya Raipur, District Raipur CG
3. Director, Directorate of Urban Administration And Development,
Indrawati Bhawan, Naya Raipur, Post Office And Police Station Naya
Raipur, District Raipur CG
---- Respondents
For petitioner None.
For Respondent/State Mr. R.K. Gupta, Dy. Adv. General.
Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 17-7-2018
1. The case is called twice even then none appears for the petitioner. It is 4.30 pm.
2. In these circumstances, this Court has no option except to dismiss the case for want of prosecution.
3. Accordingly, the case is dismissed for want of prosecution.
Sd/-
(Sharad Kumar Gupta) Judge pathak