Gaurav Prajapati vs State Of Chhattisgarh
2022 Latest Caselaw 1079 Chatt

                                    1

                                                                       NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPS No. 1303 of 2022

1.   Gaurav Prajapati S/o Shri B.R. Prajapati, Aged About 35 Years R/o

      Near Railway Crossing Of Khokhsa Village, City Hospital Road,

      Khkhsa, Janjgir, District Janjgir Champa Chhattisgarh.

2.   Prabhat Seth, S/o Late Shri Arun Gupta Aged About 35 Years R/o

      C-70, Radhaswami Nagar Bhatagaon Chowk Raipur, District

      Raipur Chhattisgarh.

3.   Neeraj Kumar, S/o Shri Narendra Kumar, Aged About 34 Years R/o

      Hig-Ii/75, Sector-4, Pt Deen Dayal Upadhyay Nagar, Raipur,

      District Chhattisgarh.

                                                               ---- Petitioner

                                 Versus

1.   State of Chhattisgarh Through Its Secretary Department of Geology

      And Mining, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava

      Raipur, Chhattisgarh.

2.   Chhattisgarh Public Service Commission, Through Its Secretary,

      Atal Nagar, Nava Raipur, Raipur Chhattisgarh.

                                                        ---- Respondents

(Cause-title taken from Case Information System)

For Petitioners : Mr. Ghanshyam Kashyap, Advocate. For Respondent No. 1 : Mr. Vikram Sharma, Deputy Government Advocate. For Respondent No. 2 : Mr. Anand Mohan Tiwari, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri N. K. Chandravanshi, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

25.02.2022

Mr. Ghanshyam Kashyap, learned counsel for the petitioners prays

for withdrawal of this petition with liberty to file afresh, as he wants to

incorporate better particulars.

2. Mr. Vikram Sharma, learned Deputy Government Advocate,

appearing for respondent No. 1 and Mr. Anand Mohan Tiwari, learned

counsel, appearing for respondent No. 2, have no objections.

3. Accordingly, the writ petition is dismissed on withdrawal with liberty

to file afresh, as prayed for.

                Sd/-                                         Sd/-
      (Arup Kumar Goswami)                         (N. K. Chandravanshi)
           Chief Justice                                   Judge




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