Chattisgarh High Court
Anup Kumar Sahu vs State Of Chhattisgarh 21 Wp/1811/2002 ... on 14 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1445 of 2015
Anup Kumar Sahu, S/o Shambhu Ram Sahu, aged about 39 years,
R/o Village and Post Semra, P.S. Sihawa, Thana and Tahsil Nagri,
Civil & Revenue District Dhamtari (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary, Home Department,
Mantralaya, Mahanadi Bhawan, Capital Complex, New Raipur, District
Raipur (C.G.)
2. Collector, Dhamtari, District Dhamtari (C.G.)
3. Sub Divisional Officer (Forest), Sitanadi, Sihawa, District
Dhamtari(C.G.)
4. Regional Officer Sitanadi, Udanti-Sitanadi Tiger Reserve, Gariyaband,
District Gariyaband (C.G.)
5. Superintendent of Police, Dhamtari, District Dhamtari (C.G.)
6. Regional Transport Officer, Dhamtari, District Dhamtari (C.G.)
7. Station House Officer, Police Station Sihawa, District Dhamtari (C.G.)
---- Respondents
-----------------------------------------------------------------------------------------------------
For Petitioner: Mr. Sunil Sahu, Advocate. For Respondents/State: Mr. Arun Sao, Deputy Advocate General.
-----------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 14/08/2018
1. Learned counsel for the petitioner seeks to withdraw this petition.
2. The writ petition is dismissed as withdrawn. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma