Chattisgarh High Court
Inder Bir Singh Batra vs State Of Chhattisgarh And Ors. 13 ... on 18 July, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 263 of 2014
• Inder Bir Singh Batra S/o Late Gurubaksh Singh Batra, Aged About 58 Years R/o Govind
Dham, Civil Lines, Police Station Civil Lines, Raipur, Civil And Revenue District Raipur,
Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary, Ministry Of Revenue, Mahanadi Bhawan,
Mantralaya, Naya Raipur
2. The Chhattisgarh Housing Board Through Its Executive Engineer, Division No.1, Raipur,
3. The Collector District Raipur
4. The Tahsildar, Raipur,
5. The Naib Tahsildar, Raipur
6. Harbaksh Singh Batra Son of Late Shri Gurubux Singh Batra, Aged About 56 Years
7. Gaurav Singh Batra Son of Shri Harbaksh Singh Batra Aged About 29 Years
8. Saurabh Singh Batra son of Shri Harbaksh Singh Batra, Aged About 27 Years
No. 6 to 7 are residents of Gobind Dham, Civil Lines, Raipur, Chhattisgarh
9. M/s Avinash Developers Private Limited, a company incorporated under the provisions of the
companies Act, 1956 having its through Its Authorized Singnatory Shri Anand Singhania, son
of Shri Santosh Singhania, Aged about 40 years, Avinash House, Maruti Business Park,
G.E.Road, Raipur,
---- Respondents
18/07/2019 Ms. Upasne Mehta, counsel for the petitioner.
Shri Rajesh Singh, Dy. GA for the State/respondents No.1 & 3 to 5. Shri Sanjay Patel, counsel for respondent No.2. Shri B.D. Guru, counsel for respondent No.9. Learned counsel for the petitioner pleads no instructions. Since no other counsel is appearing to press this writ petition nor any representation is made, this Court is left with no other option but to dismiss the writ petition for want of prosecution.
Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Goutam Bhaduri Judge ashu