Ramesh Kumar Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 1277 Chatt

                                 1
                                                      WA No. 177 of 2020


                                                               NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                       WA No. 177 of 2020

    Ramesh Kumar Yadav S/o Late Iccha Ram Yadav, Aged
     About 65 Years R/o. Gondpara, Subhash Nagar, In Front Of
     Old Maharashtra Bank, District Bilaspur Chhattisgarh.

                                                      ----Appellant

                             Versus

  1. State Of Chhattisgarh Through Its Secretary, Department Of
     Revenue, Mantralaya, Mahanadi Bhawan, Atal Nagar,
     District Raipur Chhattisgarh

  2. Collector, Bilaspur, District Bilaspur Chhattisgarh

  3. Tehsildar, Bilaspur, District Bilaspur Chhattisgarh

  4. Nazul Officer, Bilaspur, District Bilaspur Chhattisgarh

  5. The Municipal Corporation, Bilaspur, Through Its
     Commissioner, Municipal Corporation, Bilaspur, District
     Bilaspur Chhattisgarh

  6. Sanjeev Sinha, S/o Late G.S. Sinha, Aged About 42 Years
     R/o Gondpara, Subhash Nagar, Bilaspur, District Bilaspur
     Chhattisgarh

                                                 ---- Respondents

For Appellant :- Mr. Shashank Thakur, Adv For Respondent-State :- Mr.Sudeep Agrawal, Dy.A.G For Respondent No.5 :- Mr. Anumeh Shrivastava, Adv

Proceedings through Video Conferencing

Hon'ble Shri Prashant Kumar Mishra, Ag.CJ Hon'ble Smt Rajani Dubey. J Judgment On Board

By

Prashant Kumar Mishra, Ag.CJ

WA No. 177 of 2020

20/07/2021

1. Learned counsel for the appellant submits that due to efflux

of time, the writ appeal has become infructuous.

2. Accordingly, the writ appeal is dismissed as having become

infructuous.

                    SD/-                                 SD/-
          (Prashant Kumar Mishra)                    (Rajani Dubey)
             Acting Chief Justice                       Judge


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