State Of Chhattisgarh vs Taskeen Abdul Bari
2022 Latest Caselaw 32 Chatt

                                      1

                                                                       NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                              WA No. 645 of 2018
State of Chhattisgarh Through Secretary, Department of Commercial Tax,
New Raipur, Mantralaya Police Station New Raipur Chhattisgarh. ( Now
Mahanadi Bhawan Mantralaya, Naya Raipur Chhattisgarh. ( Respondent

No. 2), District : Raipur, Chhattisgarh

---- Appellant

Versus

1. Taskeen Abdul Bari S/o Mohd Abdul Basith Aged About 47 Years R/o House No. 11-2-557/37 New Agapura Habeeb Nagar Police Station Habeeb Nagar, Hyderabad (AP)

2. Chhattisgarh State Minor Forest Produce (T And D) Cooperative Federation Linited , A-25, Vip Estate Near Vip Club, Khamardih, Shankar Nagar, Raipur Chhattisgarh Through Its Managing Director

---- Respondents (Cause-title taken from Case Information System)

For Appellant : Mr. Vikram Sharma, Deputy Government Advocate For Respondent No. 1 : Mr. Ishan Verma, Advocate For Respondent No. 2 : Mr. A. S. Kachhawaha, Advocate

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri N.K. Chandravanshi Judge

Order on Board

Per Arup Kumar Goswami, Chief Justice

04.01.2022

This appeal is presented against an order dated 12.03.2018 passed

by the learned Single Judge in Writ Petition (T) No. 151 of 2014, which was

disposed of along with some other writ petitions.

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

the appellant. Also heard Mr. Ishan Verma, learned counsel appearing for

respondent No. 1 and Mr. A. S. Kachhawaha, learned counsel appearing for

respondent No. 2.

3. Mr. Sharma submits that this appeal is squarely covered by the

judgment dated 07.01.2019 passed by the Division Bench of this Court in

Writ Appeal No. 732 of 2018 and batch.

4. Learned counsel appearing for the respondents endorse the above

submission.

5. Writ Appeal No. 732 of 2018 was preferred by respondent No. 2 of this

appeal. By the judgment dated 07.01.2019, the order of the learned Single

Judge was set aside.

6. In view of the submissions of the learned counsel for the parties, writ

appeal stands disposed of in terms of the judgment passed on 07.01.2019

in Writ Appeal No. 732 of 2018 and batch.

                          Sd/-                                      Sd/-

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


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