Chattisgarh High Court
Deenbandhu Dadsena And Others vs State Of Chhattisgarh And Ors. 22 ... on 8 October, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P.(C) No.6173 of 2011
1. Deenbandhu Dadsen, S/o Deenbandhu Dadsena R/o Village Kosampali
Tah. And Distt. Raigarh Cg
2. Gopal Prasad S/o Deenbandhu Dadsena R/o Village Kosampali Tah. And
Distt. Raigarh Cg
3. Sevak Ram S/o Deenbandhu Dadsena R/o Village Kosampali Tah. And
Distt. Raigarh Cg
---- Petitioners
Versus
1. State Of Chhattisgarh through the Secretary, Deptt of Industries, Govt. of
Chhattisgarh, DKS Bhawan, Raipur (CG)
2. Managing Director Cg State Industrial Development Corporation Jeevan
Bima Parisar Pendri Raipur Cg
3. Collector Raigarh Cg
4. Land Acquisition Officer Cum Sub Divisional Officer Raigarh Cg
5. General Manager Distt. Trade And Industries Centre Raigarh Cg
6. General Manager Jindal Steel And Power Limited Patarapali Distt. Raigarh
Cg
------Respondents
For Petitioners: Smt Hamida Siddiqui, Advocate. Respondents/State: Shri RK Gupta, Dy. Advocate General.
Single Bench:Hon'ble Shri Sanjay Agrawal, J Order On Board 08.10.2018
1. Smt Siddiqui seeks permission of this Court to withdraw this Petition.
2. Accordingly, the instant Petition is dismissed withdrawn.
Sd/-
(Sanjay Agrawal) JUDGE Priya