Chattisgarh High Court
M/S B S C P L Infrastructure Ltd vs State Of Chhattisgarh 30 Wa/568/2019 ... on 11 December, 2019
Bench: P. R. Ramachandra Menon, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 433 of 2019
{Arising out of order dated 27.08.2018 passed by the learned Single Judge in Writ
Petition (C) No. 2243 of 2018}
M/s BSCPL Infrastructure Ltd. Through Power of Attorney holder Shri M.
Nageshwara Rao, aged about 45 years, S/o Shri M. Jayarammaiah Registered
office M.No. 8-2/502/1/A, Jivi Tower, Road No. 7, Banjara Hills, Hyderabad,
Telengana Present Corporate Office Village - Ghodari, Tehsil and District
Mahasamund, Chhattisgarh
---- Appellant
Versus
1. State of Chhattisgarh Through Secretary, Department of Mineral Resources,
Mahanadi Bhavan, Naya Raipur, Chhattisgarh.
2. Director, Directorate of Geology & Mining, Indravati Bhawan, Naya Raipur,
Chhattisgarh.
3. Collector, District Mahasamund, Chhattisgarh.
---- Respondents
For Appellant : Shri B. Gopa Kumar, Advocate. For Respondents/State : Shri Ghanshyam Patel, Government Advocate.
Hon'ble Shri P. R. Ramachandra Menon, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu, Judge Judgment on Board Per P. R. Ramachandra Menon, Chief Justice 11.12.2019
1. It is brought to the notice of this Court that exactly similar matter has already been decided by this Court as per the common judgment dated 06.12.2019 passed in Writ Appeal No. 408 of 2019 and connected cases. 2
2. In the said circumstances, this appeal as well as the application for condonation of delay stand disposed of in terms of the judgment dated 06.12.2019 passed in Writ Appeal No. 408 of 2019 and connected cases.
Sd/- Sd/-
(P. R. Ramachandra Menon) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan