Chattisgarh High Court
Ram Lakhan Singh vs Union Of India on 10 August, 2016
Bench: Deepak Gupta, P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (PIL) No. 29 of 2015
Ram Lakhan Singh S/o Late Shri S.N.Singh, Aged about 68 years, R/o village
and Post Kelhari, Tehsil Manendragarh, District Koriya, Chhattisgarh.
---- Petitioner
Versus
1. Union of India, Through Secretary, Ministry of Environment and Forest, New
Delhi.
2. State of Chhattisgarh, Through Secretary, Public Works Department,
Mantralaya, Mahanadi Bhavan, Naya Raipur, District Raipur, Chhattisgarh.
3. Secretary, Environment and Urban Development, Mantralaya, Mahanadi
Bhavan, Naya Raipur, District Raipur, Chhattisgarh.
4. Secretary, Department of Panchayat and Rural Development, Mantralaya,
Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh.
5. Collector, District Koriya, Chhattisgarh.
6. Mining Officer, Baikunthpur, District Koriya, Chhattisgarh.
7. Chief Executive Officer, Zila Panchayat Koriya, Chhattisgarh.
8. Chief Executive Officer, Janpad Panchayat, Manendragarh, District Koriya,
Chhattisgarh.
9. Sub Divisional Officer, Rural Engineering Services, Sub Division Manendragarh,
District Koriya, Chhattisgarh.
10. Monitoring Committee, Through Member Secretary, CG Pollution Control Board,
Raipur, Chhattisgarh.
11. Municipal Corporation, Koriya, Through Commissioner, Municipal Corporation,
District Koria, Chhattisgarh.
---- Respondents
For Petitioner : Shri R.K.Pali, Advocate.
For Respondent/UoI : Shri Narendra Kumar Vyas, Assistant Solicitor General.
For Respondent/State : Shri A.S.Kachhwaha, Additional Advocate General.
For Respondent No. 11: Shri Sudhir Bajpai, Advocate.
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Hon'ble Shri Deepak Gupta, Chief Justice
Hon'ble Shri P. Sam Koshy, J.
Order on Board Per Deepak Gupta, Chief Justice 10/08/2016
1. Shri Pali, learned counsel has filed an application (IA No. 4) for permission to withdraw his power. Permission is granted.
2. Though, this writ petition was filed in the public interest, Shri Pali has withdrawn his power vide order passed on IA No. 4. In this application, he has stated that he had informed the Petitioner twice by letter and also through mobile to take further steps in the matter but the Petitioner does not seem to be interested in the matter.
3. In view of the above, this petition is dismissed.
4. However, we make it clear that if any other person raises the same issue in another litigation, the decision of this case shall have no effect on that case.
Sd/- Sd/-
(Deepak Gupta) (P. Sam Koshy)
CHIEF JUSTICE JUDGE
Amit