Patel Rewinding And Bore Well vs State Of Chhattisgarh
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Chattisgarh High Court

Patel Rewinding And Bore Well vs State Of Chhattisgarh on 28 April, 2025

                                                                                2025:CGHC:19101
                                                                                           NAFR
Digitally signed
by AJINKYA
PANSARE
                                    HIGH COURT OF CHHATTISGARH AT BILASPUR
Date: 2025.04.28
17:40:39 +0530
                                                   WPC No. 2081 of 2020
                   1 - Patel Rewinding And Bore Well Through- Proprietor Tirath Patel S/o Jagrit
                   Patel, Aged About 33 Years, R/o Gurunank Ward, Pathariya, District Mungeli,
                   Chhattisgarh
                                                                              ... Petitioner(s)

                                                            versus

                   1 - State Of Chhattisgarh Through The Secretary, Department Of Urban
                   Administration And Development, Mahanadi Bhavan, New Raipur, District
                   Raipur,                                                  Chhattisgarh

                   2 - Director Department Of Urban Administration And Development,
                   Mahanadi    Bhavan,  New   Raipur, District   Raipur, Chhattisgarh

                   3         -     Collector,     Mungeli       District      Mungeli,   Chhattisgarh

                   4 - Nagar Panchayat Pathariya Through Chief Municipal Officer Nagar
                   Panchayat Pathariya District- Mungeli, Chhattisgarh
                                                                       ... Respondent(s)

For Petitioner : Mr. Ayush Kesharwani, Advocate on behalf of Mr. hemant Kesharwani, Advocate For State : Mr. Shubham Bajpai, P.L.

Hon'ble Shri Justice Rakesh Mohan Pandey Judgment On Board

28-04-2025

1) At the very outset, learned counsel for the petitioner seeks permission

of this Court to withdraw this petition.

2) No objection from other side.

3) Consequently, instant writ petition stands dismissed as withdrawn.

Sd/-

(Rakesh Mohan Pandey) JUDGE Ajinkya