Pradeep Kumar Patel vs State Of Chhattisgarh
2021 Latest Caselaw 3300 Chatt

                                                                             NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                              Writ Appeal No. 304 of 2021


Pradeep Kumar Patel S/o Shri Bogeshwar Prasad Patel Aged About 32 Years
R/o Savitri Nagar Mittumuda, District- Raigarh (Chhattisgarh)
                                                                   ---- Appellant
                                     Versus
1.   State of Chhattisgarh Through The Secretary, Revenue and Disaster
      Management Department, Mahanadi Bhavan, Mantralaya, New Raipur,
      District - Raipur (Chhattisgarh)
2.   Under Secretary State of Chhattisgarh, Revenue and Disaster
      Management Department, Mahanadi Bhavan, Mantralaya, New Raipur,
      District - Raipur (Chhattisgarh)
3.   Upper Collector Raigarh, District- Raigarh (Chhattisgarh)
                                                              ---- Respondents

(Cause Title has been taken from Case Information System) _______________________________________________________________ For Appellant : Mr. Santosh Kumar Pandey, Advocate

For Respondents/State : Mr. Siddharth Dubey, Dy. Government Advocate _______________________________________________________________

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Goutam Bhaduri, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

24.11.2021

Heard Mr. Santosh Kumar Pandey, learned counsel for the

appellant. Also heard Mr. Siddharth Dubey, learned Deputy Government

Advocate appearing for the respondents.

2. This appeal is presented against an order dated 02.09.2021

passed by the learned Single Judge in WP(S) No. 4620 of 2021, whereby,

while not interfering with the order of transfer, impugned in the writ petition, the

learned Single Judge reserved liberty to the petitioner to approach the

authorities by filing an appropriate representation.

3. Mr. Pandey submits that in view of the modified order of transfer

issued by the authorities, he has been instructed by the appellant not to press

this appeal.

4. In view of the above submission of Mr. Pandey, the appeal is

disposed of, as not pressed.

                          Sd/-                                         Sd/-
                (Arup Kumar Goswami)                             (Goutam Bhaduri)
                      Chief Justice                                   Judge



Chandra