Chattisgarh High Court
Narendra Kumar Chandravanshi vs The Commissioner 18 Sa/645/2003 Sumeri ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 746 of 2018
• Narendra Kumar Chandravanshi S/o Shri Suraj Chandravanshi,
Aged About 38 Years R/o Village Gandaikala, Tehsil Bodla,
District Kabirdham Chhattisgarh
---- Petitioner
Versus
1. The Commissioner Division Durg, District Durg, Chhattisgarh
2. The Collector, District Kabirdham Chhattisgarh.,
3. The Sub Divisional Officer (R), Bodla, Kabirdham Chhattisgarh
4. Chief Executive Officer, Janpad Panchayat Bodla, Kabirdham,
Chhattisgarh
5. Sub Divisional Officer, Rural Engineering Services, Sub-Division-
Bodla, District Kabirdham Chhattisgarh
6. Komal Chandravanshi, In-Charge Society Coordinator, Bodla,
Kabirdham, Chhattisgarh
7. Chetanlal Hirwani, Sub Engineer, Janpad Panchayat, Bodla
Kabirdham Chhattisgarh
8. Naresh Verma, Sub Engineer, Janpad Panchayat, Bodla
Kabirdham Chhattisgarh
9. Ganeshram Chandravanshi, S/o Ramji Chandravanshi, R/o Ward
No.1, Village- Gandaikala, Tehsil Bodla, District Kabirdham,
Chhattisgarh
---- Respondents
For Applicant Shri S. K. Dewangan, Advocate For Respondent-State Shri Anand Dadariya, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/10/2018
1. This is an application for restoration of WPC No.1674/2018, which was dismissed for want of prosecution on 24.09.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.1674/2018 is directed to be restored to its original number.
Sd/-
Prashant Kumar Mishra Judge Nirala