Sarojini vs State Of Chhattisgarh
2025 Latest Caselaw 1504 Chatt

Chattisgarh High Court

Sarojini vs State Of Chhattisgarh on 28 January, 2025

                                                     1




                                                                   2025:CGHC:5066


                                                                                   NAFR

                           HIGH COURT OF CHHATTISGARH AT BILASPUR


                                         WPS No. 2747 of 2017

VIVEK         Sarojini Wd/o Late Gurubachan Dehri, Aged About 50 Years R/o Village
RAWAT
Digitally
              Kokbahal       P.S.   Dongaripali   Tehsil   Baramkela    District   Raigarh,
signed by
VIVEK RAWAT
              Chhattisgarh, Chhattisgarh                                    ... Petitioner


                                                  versus


              1 - State Of Chhattisgarh Through Secretary Revenue Department
              Mantralay Mahanadi Khand New Raipur, Chhattisgarh, Chhattisgarh.
              2 - Collector, District Raigarh, Chhattisgarh.
              3 - Sub Divisional Officer S.D.O. Revenue Sarangarh District Raigarh,
              Chhattisgarh.
              4    -    Tehsildar   Baramkela,    Tehsil   Baramkela,   District   Raigarh,
              Chhattisgarh,.
              5 - Manti S/o Mangal Das Dehri, R/o Village Kokbahal Tahsil Baramkela,
              District Raigarh, Chhattisgarh..                          ... Respondent(s)


              For Petitioner         :       None.
              For Respondent(s) :            Shri Sachhidanand Yadav, P.L.


                           Single Bench:Hon'ble Shri Sanjay S. Agrawal, J.

Judgment On Board 28.01.2025

1. No one appears nor any representation is made on behalf of the

petitioner, even when the case is called in the second round of hearing.

2. In the above circumstance, in absence of any representation, this

Court is left with no other option but to dismiss this petition for non-

prosecution.

3. Accordingly, this petition is dismissed for non-prosecution.

Sd/-

(Sanjay S. Agrawal) JUDGE

vivek