Sunil Kumar Ratre vs State Of Chhattisgarh
2022 Latest Caselaw 4329 Chatt

                                       1

                                                                          NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                              WA No. 169 of 2022

Sunil Kumar Ratre S/o Shri Bhikharilal Ratre Aged About 30 Years R/o
Village Riko, Tahsil Aarang , Presently R/o Telibandha, Satnami Para,
Raipur, District Raipur Chhattisgarh.

                                                                   ---- Appellant

                                    Versus

1.   State of Chhattisgarh Through The Secretary, Department of
     Revenue, Mantralaya, Naya Raipur, Raipur District Raipur
     Chhattisgarh.

2.   Collector Cum Officiation Dy. Secretary (In Land Acquisition Matter)
     Raipur, District Raipur Chhattisgarh.

3.   SDO Cum Land Acquisition Aarang (Performed The Duties of A
     Collector In The Matter of Land Acquisition Matter) Tahsil Aarang ,
     District Raipur Chhattisgarh.

                                                             ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Sanjay Kumar Agrawal, Advocate. For Respondents : Mr. Jitendra Pali, Deputy Advocate General.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Parth Prateem Sahu, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

08.07.2022

Heard Mr. Sanjay Kumar Agrawal, learned counsel for the appellant.

Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing

for the respondents.

2. Pursuant to order dated 06.07.2022 passed by this Court, requiring

Mr. Pali to obtain instructions as to whether the application filed by the

appellant pursuant to the order dated 30.09.2020 passed by the learned

Single Judge in WPC No. 2113 of 2020 for grant of interest on delayed

payment has been disposed of or not, Mr. Pali submits that representation

was disposed of on 09.11.2020. A copy of the same is also furnished to Mr.

Agrawal.

3. This appeal is presented against an order dated 21.12.2021 passed in

WPC 5336 of 2021 refusing to grant of an interim order.

4. Mr. Agrawal submits that he may be permitted to withdraw this appeal.

5. Mr. Pali has no objection.

6. Accordingly, this writ appeal is disposed of on withdrawal.

                      Sd/-                                      Sd/-
           (Arup Kumar Goswami)                          (Parth Prateem Sahu)
                 Chief Justice                                 Judge




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