Chattisgarh High Court
Vinod Kumar Agrawal vs State Of Chhattisgarh 64 Wpc/1521/2018 ... on 18 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1520 of 2018
Vinod Kumar Agrawal, S/o Shri Rameshwar Lal Agrawal, aged about 53
years, R/o Near Ram Temple, Sakti, Police Station - Sakti, District Janjgir
Champa (C.G.) ---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary, Department of Housing and
Environment, Mahanadi Bhawan, Mantralaya, New Raipur, Raipur (C.G.)
2. The State of Chhattisgarh, through Secretary, Department of Urban
Administration, Mahanadi Bhawan, Mantralaya, New Raipur, Raipur (C.G.)
3. The Chief Executive Officer, Raipur Development Authority, District Raipur
(C.G.)
4. The Collector, Raipur, District Raipur (C.G.)
5. The Sub-Divisional Officer (Revenue), Raipur, District Raipur (C.G.)
---- Respondents
For Petitioner : Mr. Prateek Sharma, Advocate. For Respondents : Mr. Ashish Shrivastava, Advocate.
For State : Mr. R. N. Pusty, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/06/18
1. Mr. Ashish Shrivastava and Mr. R.N. Pusty, learned counsel appearing for respective respondents on instruction would submit that the final allotment letter will be issued to the petitioners within a period of one year from today.
2. The aforesaid statement is taken on record.
3. Accordingly, the writ petition is disposed of in terms of the aforesaid statement made by the respective respondents. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka