Chattisgarh High Court
M/S Bastar Oil Mills And Ors vs State Of M.P. And Ors. 24 Wpc/1850/2018 ... on 29 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP No. 3177 of 1999
1. M/s Bastar Oil Mills & Industries Limited, a company duly incorporated
under the Indian Companies Act, 1956 having its registered office at
Kurandi Road, Jagdalpur, District Bastar
2. Prathvi Raj Agrawal, aged about 50 years, son of late Kundanlal
Agrawal, Managing Director and Share Holder M/s Bastar Oil Mills &
Industries Limited, R/o Brindavan Colony, Jagdalpur, District Bastar
(MP)
---- Petitioner
Versus
1. State Of Madhya Pradesh, through the Principal Secretary to the
Government of Madhya Pradesh, Department of Forest, Vallabh
Bhawan, Bhopal (MP)
2. The Additional Principal Chief Conservator of Forest (Production and
Industry) Government of Madhya Pradesh, Satpuda Bhawan, Bhopal
3. Conservator of Forest, Sarguja, Jagdalpur, Kanker
4. Madhya Pradesh Laghu Vanopaj Vyapar Avam Vikas Sahkari Sangh
Maryadit, through its Managing Director, 38/B, Vikas Bhawan,
Maharanapratap Nagar, Bhopal.
---- Respondent
For Petitioners : Shri Ashish Shrivastava, Advocate. For Respondent/State : Shri AS Kachhawaha, Additional AG.
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 29/08/2018
1. Learned counsel for the petitioner would submit that in view of the order passed by the Hon'ble Supreme Court in SLP(Civil) No.6/2000, nothing survives in this matter, as the cause of action has been 2 rendered infructuous.
2. Accordingly, the Writ Petition is dismissed as having become infructuous.
Sd/-
Judge (Prashant Kumar Mishra) Barve