Chattisgarh High Court
Ashok Pali vs State Of Chhattisgarh And Ors. 45 ... on 26 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP No. 1758 of 2004
Ashok Pali, Aged about 44 years, S/O Late Shri Laxman
Gajadhar Prasad Pali, Proprietor of Sharda
Hotel/Restaurant, Opposite Railway Station, Deepak Nagar,
Durg (Chhattisgarh)
---- Petitioner
Versus
1. State Of Chhattisgarh, Through the Secretary, Department
of Local Self Government of Urban Administration, D.K.S.
Bhawan, Mantralaya, Raipur (Chhattisgarh).
2. Municipal Corporation, through the Municipal Commissioner,
Durg (Chhattisgarh).
3. B.P. Mishra, Sub Engineer, Municipal Corporation, Durg
(Chhattisgarh).
4. Superintendent of Police, District Durg (Chhattisgarh).
5. Mohannagar Police Station, through Town-Inspector, Durg
(Chhattisgarh).
---- Respondents
For Petitioner None Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 2 26/02/2019
1. Since there is no representation on behalf of the petitioner even in second round, this Court is left with no other option but to dismiss the writ petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Prashant Kumar Mishra Judge Ankit