Chattisgarh High Court
Rajendra Kumar And Ors vs State Of Chhattisgarh And Ors 21 ... on 3 October, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (PIL) No. 19 of 2013
1. Rajendra Kumar S/o Brij Kishore Prasad Aged About 42 Years R/o MIG D-7,
Shailendra Nagar, District Raipur, Chhattisgarh
2. Smt. Ruchi Shrivastava, aged about 42 years, W/o Yogendra Shrivastava, R/o
MIG D-2, Shaiolendra Nagar, District Raipur, Chhattisgarh
3. Makhan Chandu Nath S/o Lt B.M.Nath Aged about 63 years, R/o House No. LIG
E-45, Shailendar Nagar, Raipur, Chhattisgarh
4. Smt. Suman Krishna Rao Aged about 64 years, Widow of Late Krishna Rao
Mynil, R/o HIG-C-40, Shailendra Nagar, Raipur,Chhattisgarh
5. Ram Prasad Jhunjhunwala S/o Shri Maliram Jhunjhunwala Aged about 65 years,
R/o D-12, Shailendra Nagar, Distt Raipur, Chhattisgarh
6. Ranjan Kumar Pal S/o Radhakant Pal, Aged about 45 years, R/o MIG D-23,
Shailendra Nagar, Raipur, Chhattisgarh
---- Petitioners
Versus
1. State of Chhattisgarh Through Secretary, Department Of Urban Development,
Dau Kalyan Singh Bhawan, Mantralaya, Raipur, Chhattisgarh
2. Raipur Development Authority Through Its Chairman, R.D.A. Building, G.E.Road,
Raipur, Chhattisgarh
3. Chief Executive Officer, Raipur Development Authority, G.E.Road Raipur,
Chhattisgarh
4. Collector District Raipur, Chhattisgarh.
---- Respondents
For Petitioners : None.
For Respondent/State : Shri A.S.Kachhwaha, Additional Advocate General Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per Ajay Kumar Tripathi, Chief Justice 03/10/2018
1. When the matter is called, none appears on behalf of the Petitioners.
2. Counsel for the Respondent/State is present.
3. The writ application is dismissed for non-prosecution.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
CHIEF JUSTICE JUDGE
Amit