Chattisgarh High Court
Rajkamal Chandrakar vs State Of Chattisgahr 13 Mcc/130/2018 ... on 15 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 1101 of 2018
Rajkamal Chandrakar, W/o Shri Shankar Lal Chandrakar Aged About 29
Years, R/o D/279, Yadunandan Nagar Tifra Bilaspur District Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh ---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary Department Of Revenue
Mantralaya Mahanadi Bhawan Naya Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2. Collector, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
3. Additional Collector, Bilaspur District Bilaspur Chhattisgarh., District :
Bilaspur, Chhattisgarh ---- Respondents
For Petitioner : Ms. Renu Kochar, Advocate. For State : Mr. Sangharsh Pandey, Dy. G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 15/02/18 Heard.
1. Ms. Renu Kochar, learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file a fresh if cause of action arises in future.
2. The prayer appears to be fair and reasonable.
3. Accordingly, the writ petition is dismissed as withdrawn with liberty reserved in favour of the petitioner.
SD/-
(Sanjay K. Agrawal) Judge Priyanka