Saheba vs Chandrabhan
2023 Latest Caselaw 670 Chatt

                                      1

                                                                      NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                                FA No. 108 of 2022

      Saheba S/o Machchar Kanwar (Deleted Since Died) Through Lrs.
       1.a - Rampal S/o Saheba Aged About 52 Years R/o Village Mayapur,
       Tahsil         Jarhi,        District  Surajpur        (C.G.)
       1.b - Basant S/o Saheba aged about R/o Village Mayapur, Tahsil Jarhi,
       District                  Surajpur            (C.G.)
       1.c - Harvansh S/o Saheba Aged About 47 Years R/o Village Mayapur,
       Tahsil Jarhi, District Surajpur (C.G.)               ---- Appellants
                                   Versus
     1. Chandrabhan S/o Shivdhari Aged About 42 Years Caste Kanwar, R/o
        Village Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     2. Phulkunwar W/o Balkishun Aged About 47 Years Caste Kanwar, R/o
        Village Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     3. Balkumar S/o Lagansai Aged About 49 Years Caste Kanwar, R/o Village
        Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     4. Shivnandan S/o Ghasiram Aged About 41 Years Caste Kanwar, R/o
        Village Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     5. Shivshankar S/o Ghasiram Aged About 39 Years Caste Kanwar, R/o
        Village Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     6. Mahendra Prasad S/o Singaldeep (Deleted Since Died) Through Lrs.
        6.a - Shrikumari W/o Mahendra Aged About 39 Years
        6.b - Manju D/o. Mahendra, aged about 19 years, through mother-
        Shrikumari.
     7. Vedvanti W/o Karamchand (Deleted Since Died) Through Lrs.
        7.1 - Shivkumar S/o Jagsai
     8. Nandlal S/o Machchar Aged About 79 Years Caste Kanwar, R/o Village
        Mayapur, Tahsil Pratappur, District Surguja (C.G.)
     9. State Of Chhattisgarh Through Collector Surguja (C.G.)
                                                            ----Respondents

_____________________________________________________________________ For Appellants: Shri Basant Kaiwartya, Advocate For the State/Respondent No. 9: Shri Tarkeshwar Nande, P.L.

Single Bench:Hon'ble Shri Sanjay S. Agrawal, J Order On Board 01.02.2023

1. At the outset, Shri Kaiwartya, counsel for the Appellants prays for

withdrawal of this appeal.

2. Prayer is allowed.

3. Accordingly, the appeal is dismissed as withdrawn.

4. Registry is directed to return the certified copy of the impugned

judgment and decree dated 30.03.2016 passed in Civil Suit No.27-A/2011

(Annexure A-1) to the counsel for the Appellants, after obtaining the photo

copy of the same.

Sd/-

(Sanjay S. Agrawal) JUDGE Vivek