Chattisgarh High Court
The Munucipal Corporation Raipur vs The State Of Chhattisgarh 20 ... on 25 February, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 171 of 2019
The Munucipal Corporation Raipur Through The Mayor In Council, Represented
By The Goverdhan Sharma, S/o Late Shri L.D. Sharma, Aged About 48 Years,
The Corporator Of The Municipal Corporation Raipur, Elected Chairman Of
Education Department Of Municipal Corporation Raipur, R/o Near New Sai
Mandir, Sai Chouk Lakhenagar Raipur, P.S. Lakhenagar, Tahsil And District
Raipur, Chhattisgarh.
---- Petitioner
Versus
1. The State of Chhattisgarh Through The Secretary, Urban Administration And
Development Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, P.S.
Rakhi, Tahsil And District Raipur Chhattisgarh.
2. The Municipal Corporation Raipur Through The Commissioner, Municipal
Corporation, Raipur, Police Station Goal Bazar, Tahsil And District Raipur
Chhattisgarh.
3. The Union of India Through The Secretary, Ministry Of Urban Development,
Nirman Bhawan, New Delhi.
4. Department Of School Education Through The Secretary, Mahanadi Bhawan,
Mantralaya, Naya Raipur, Mandir Hasod, District Raipur Chhattisgarh.
---- Respondents
For Petitioner : Shri Rajat Agrawal, Advocate. For Respondent No. 1/State : Shri Gagan Tiwari, Deputy Government Advocate.
For Respondent No. 2 : Shri Pankaj Agrawal, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 25.02.2019
1. We are surely not satisfied with the reason assigned in the restoration application as to why WPC No. 643 of 2016 was not attended to, however, in the interest of justice and the litigant, the said writ petition is restored to its original file.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan