Arun vs State Of Chhattisgarh
2022 Latest Caselaw 2219 Chatt

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                                                                                NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                   WPC No. 1645 of 2022

        Arun S/o Late Mahendra Pratap Singh Aged About 36 Years R/o Village
        Dabhra Tehsil Dabhara, District : Janjgir-Champa, Chhattisgarh

                                                                          --- Petitioner

                                         Versus

     1. State Of Chhattisgarh Through Secretary, Department Of Panchayat And Rural
        Development, Mantralaya Mahanadi Bhawan, Atal Nagar, Raipur, District
        Raipur, Chhattisgarh

     2. Collector Janjgir- Champa, Districtr Janjgir- Champa, Chhattisgarh

     3. Sub-Divisional Oficer (Revenue) Cum Land Acquisition Officer Dabhra Districtr
        Janjgir- Champa, Chhattisgarh

     4. CEO Janpad Panchayat Dabhra, Districtr Janjgir- Champa, Chhattisgarh

                                                                    ---

Respondents

For Petitioner : Shri Hariom Rai, Advocate For Respondent- : Ms. Akanksha Jain, Dy. G.A. State

S.B. - Hon'ble Shri Justice Rajendra Chandra Singh Samant Order On Board

06.04.2022 Heard.

1. After arguing for some time, learned counsel for the petitioner seeks

permission of this Court to withdraw this petition with liberty to file

application for execution of the judgment and decree before the Civil

Court, along with the contempt application.

2. As prayed, the writ petition is dismissed as withdrawn, with the aforesaid

liberty.

Sd/-

(Rajendra Chandra Singh Samant) Judge yasmin