Chattisgarh High Court
Ganesh Kumar Tiwari vs State Of Chhattisgarh And Ors. 42 ... on 23 October, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 13 OF 2011
Ganesh Kumar Tiwari, S/o Late Shri Lakhan Lal Tiwari, aged about 59
years, R/o In front of Telephone Exchange, Raipur Road, Sarangarh, District
Raigarh (CG)
... Petitioner
versus
1. State of Chhattisgarh, through the Secretary, Department of
Commercial Taxes (Excise), Mantralaya, DKS Bhawan, Raipur (CG)
2. Excise Commissioner, Government of Chhattisgarh, Shiv Bhawan,
Bayron Bazar, Raipur (CG)
3. Collector (Excise), Raigarh, District Raigarh (CG)
4. District Excise Officer, Raigarh, District Raigarh (CG)
... Respondents
• Mr. Surendra Dewangan, Advocate, for the Petitioner. • Mr. D.K. Wankhede, Govt. Advocate, for the State.
Hon'ble Shri Justice P. Sam Koshy Order on Board 23/10/2018
1. Counsel for the Petitioner submits that the Petitioner has expired and his family members are not contracting for further pursuing the matter.
2. The writ petition accordingly stands dismissed as having become abated.
Sd/-
(P. Sam Koshy)
/sharad/ Judge