Asha Bai vs State Of Chhattisgarh 8 Wpc/123/2018 ... on 17 January, 2018

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Chattisgarh High Court

Asha Bai vs State Of Chhattisgarh 8 Wpc/123/2018 ... on 17 January, 2018

Bench: Sanjay K. Agrawal

                                            1

                                                                                NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                 WPC No. 121 of 2018

        Asha Bai W/o Shri Najir Singh, Aged About 54 Years R/o Anurag Nagar,
        Mahatama Gandhi Ward No. 25, Pandri Tarai, District Raipur Chhattisgarh.,
        District : Raipur, Chhattisgarh

                                                                        ---- Petitioner

                                        Versus

     1. State Of Chhattisgarh Through The Secretary, Department Of Urban
        Administration, Mantralaya, D.K.S. Bhawan, Raipur Chhattisgarh, Presently
        Indravati Bhavan, New Raipur., District : Raipur, Chhattisgarh

     2. The Commissioner, Municipal Corporation, Raipur Chhattisgarh., District :
        Raipur, Chhattisgarh

     3. The Collector District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

     4. Shri Dev Ji Bhai Patel R/o Timber Market, Devendra Nagar, Raipur
        Chhattisgarh., District : Raipur, Chhattisgarh

     5. Shri Shrichand Sundrani, Presently MLA R/o Katora Talab, Raipur
        Chhattisgarh., District : Raipur, Chhattisgarh

                                                                     ---- Respondents

For Petitioners : Mr. Devershi Thakur, Advocate. For Respondents/ State : Mr. Shashank Thakur, Govt. Advocate. For Respondents : Mr. Pankaj Agrawal, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 17/01/2018

1. This writ petition has been filed by the petitioner challenging the notice dated 02.01.2018 (Annexure - P/5) issued by respondent - Municipal Corporation, Raipur.

2. Learned counsel appearing for respondent - Municipal Corporation submits that he may be permitted to withdraw the notice dated 02.01.2018 2 (Annexure - P/5) with liberty to issue afresh in accordance with law.

3. The prayer appears to be fair and reasonable and is allowed.

4. Accordingly, learned counsel for the Municipal Corporation is permitted to withdraw the notice dated 02.01.2018 with above stated liberty and is also directed to inform this to the Corporation authorities.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

Certified Copy, today.

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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