Chattisgarh High Court
M/S M.P. Singh vs State Of Chhattisgarh 12 Wpc/162/2012 ... on 11 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1891 of 2018
M/s M.P. Singh Through Murari Prasad Singh ( Proprietor ) S/o Late Jugal
Kishore Singh, Aged About 60 Years, R/o Babupara, Ambikapur District
Surguja Chhattisgarh. ---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Public Works Department
Mahanadi Bhawan New Mantralay, Raipur Chhattisgarh.
2. The Engineer-In-Chief, Public Works Department, Raipur Chhattisgarh.
3. The Chief Engineer, Public Works Department, Setu Circle, Sirpur Bhawan
Campus, District Raipur Chhattisgarh.
4. The Superintending Engineer, Public Works Department, Setu Circle,
Raigarh, District Raigarh Chhattisgarh.
5. Executive Engineer Public Works Department, Bridge Construction Circle,
Raigarh, District Raigarh Chhattisgarh. ---- Respondents
For Petitioner : Mr. Sunil Tripathi, Advocate. For Respondents/ State : Mr.Arun Sao, Dy. Adv. General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 11/07/18
1. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file fresh representation before the respondent authorities in accordance with law.
2. The prayer appears to be fair and reasonable and is allowed.
3. Accordingly, the writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioner.
SD/-
(Sanjay K. Agrawal) Judge Priyanka