Chattisgarh High Court
Abhishek Kumar Sharma And Anr vs State Of Chhattisgarh And Ors. 6 ... on 10 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 238 of 2013
1. Abhishek Kumar Sharma S/o Lt Poonamchand Sharma, Aged About 35
Years, R/o Shani Mandir Raigarh, P.S. And Post Raigarh, Distt Raigarh,
Chhattisgarh
2. Abhinav Sharma S/o Lt Poonamchand Sharma R/o Shani Mandir, Raigarh,
P.S. And Post Raigarh, Distt Raigarh, Chhattisgarh ---- Petitioners
Versus
1. State Of Chhattisgarh, Through Secretary, Deptt Of Urban Administration,
DKS Bhawan, Raipur, P.S. Civil Lines, Head Post Office Raipur, Distt Raipur,
Chhattisgarh
2. The Collector Raigarh, P.S. And Distt Raigarh, District : Raigarh,
Chhattisgarh
3. Municipal Corporation Raigarh, Through Commissioner, Municipal
Corporation, Raigarh, P.S. And Distt Raigarh, District : Raigarh,
Chhattisgarh
4. Nazul Officer Raigarh, P.S. And Distt Raigarh, District : Raigarh,
Chhattisgarh
5. Chief Municipal Officer, Municipal Corporation, Raigarh, P.S. And Distt
Raigarh, District : Raigarh, Chhattisgarh ---- Respondents
For Petitioners : Mr. Manoj Paranjpe, Advocate. For Respondents No.3 & 5 : Mr. Pankaj Agrawal, Advocate. For Respondents / State : Mr. R. N. Pusty, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/08/18
1. Learned counsel for the petitioner submits alternative land has been provided to the petitioner and as such, no cause of action survives for consideration.
2. Accordingly, the writ petition is dismissed.
SD/-
(Sanjay K. Agrawal) Judge Priyanka