Chattisgarh High Court
Amisha In Sky Creation Pvt. Ltd vs State Of Chhattisgarh 15 Cont/71/2018 ... on 7 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 334 of 2018
Amisha In Sky Creation Pvt. Ltd., Through Director Akhilesh Agrawal, Aged
About 53 Years, S/o Late R.L. Agrawal, R/o Awanti Vihar, Raipur
Chhattisgarh. ---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Housing And
Environment, Mahanadi Bhawan, Mantralaya, Post And PS Mandir Hasaud,
Raipur Chhattisgarh., District : Raipur, Chhattisgarh
2. Raipur Development Authority, Through Its Chief Executive Officer, Second
Floor, Bhakt Matakarma Commercial Complex, New Rajendra Nagar, Raipur
Chhattisgarh., District : Raipur, Chhattisgarh ---- Respondents
For Petitioners : Mr. Varun Sharma, Advocate. For Respondent No. 2 : Mr. Pankaj Agrawal, Advocate. For State : Mr. Arun Sao, Dy. Advocate General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 07/02/18 Heard.
2. Mr. Pankaj Agrawal, learned counsel appearing for the respondent No.2- Raipur Development Authority, relying upon the order of this Court dated 13.10.2017 passed in WPC No. 2655 of 2016, would submit that the present case is identical to that of WPC No. 2655 of 2016 and final allotment letter will be issued to the petitioners within one year from today.
3. The aforesaid statement is taken on record.
4. In view of the above submission made by learned counsel for the respondent, the writ petition is disposed of. No cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka