Chattisgarh High Court
Nain Das Manikpuri vs State Of Chhattisgarh & Others on 17 September, 2015
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) No. 2188 OF 2009
Nain Das Manikpuri S/o Chandan Das, aged about 60 years, by caste
Panika, resident of Village Kurda, Tahsil - Malkharoda, District Janjgir-
Champa (C.G.)
... Petitioner
Versus
1. The State of Chhattisgarh, through the Secretary, Revenue
Department, Mantralaya at D.K.S. Bhawan, Raipur (C.G.)
2. The Collector, Janjgir-Champa, District Janjgir-Champa (C.G.)
3. Sub Divisional Officer (Revenue), Janjgir, District Janjgir-Champa
(C.G.)
4. Tahsildar, Malkharoda, District Janjgir-Champa (C.G.)
... Respondents
For Petitioner : Mrs. Mala Dubey, Advocate. For Respondent-State. : Mr. B. Gopa Kumar, Dy. A.G. Hon'ble Shri Justice P. Sam Koshy Order on Board 17/09/2015
1. Learned Counsel for the Petitioner submits that the claim of the Petitioner was to the post of Kotwar, Village Kurda, Tahsil Malkharoda, District Janjgir-Champa. Pending the present Writ Petition, the Petitioner died. In view of the same, the grievance of the Petitioner does not survive any further and the Petition may be dismissed as having abated.
2. However, she prays that if the legal representatives of the Petitioner have any right still surviving they may initiate appropriate proceedings in accordance with the rules.
3. With the aforesaid observation, the Writ Petition is dismissed as having abated.
Sd/-
(P. Sam Koshy) Judge /sharad/