Anup Kumar Gupta vs State Of Chhattisgarh
2026 Latest Caselaw 838 Chatt

Chattisgarh High Court

Anup Kumar Gupta vs State Of Chhattisgarh on 20 March, 2026

                                                              1




                                                                                  2026:CGHC:13452


        Digitally
        signed by
                                                                                             NAFR
        RUKHSAR
RUKHSAR BANO
BANO    Date:
        2026.03.20
        16:33:27
        +0530
                             HIGH COURT OF CHHATTISGARH AT BILASPUR



                                               WPC No. 1090 of 2026


                 1 - Anup Kumar Gupta S/o Shri Rajendra Prasad Gupta Aged About 41 Years R/o
                 Village-Pandripani, Tahsil-Farsabahar, District Jashpur (Cg)
                                                                                       ... Petitioner


                                                         versus


                 1 - State Of Chhattisgarh Through The Secretary, Revenue And Disaster
                 Management Department Mantralaya, Atal Nagar, Nawa Raipur, District Raipur (Cg)
                 2 - The Collector Jashpur, District-Jashpur (Cg)
                 3 - The Sub Divisional Officer(Revenue) Farsabahar, District Jashpur (Cg)
                 4 - The Tahsildar Farsabahar, District Jashpur (Cg)
                 5 - Gyanprakash Painkra, son Etam Sai Paikra, resident of Village-Farsabahar,
                 Tahsil-Farsabahar, District Jashpur (C.G.)
                                                                                   ... Respondents

(Cause title, as taken from CIS) For Petitioner : Mr. Manoj Chauhan, Advocate For State/Respondent Nos.1 to 4 : Mr. Soumitra Kesharwani, Panel Lawyer

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board

20/03/2026

1. Heard.

2. After arguing for some time, learned counsel for the petitioner seeks

permission of this Court to withdraw this writ petition with liberty to file a

fresh and better constituted petition, if occasion arises.

3. Learned State counsel has no objection to the prayer made by learned

counsel for the petitioner.

4. Prayer is allowed.

5. Accordingly, this writ petition is dismissed as withdrawn with aforesaid

liberty.

6. Pending interlocutory application(s), if any, stands disposed of.

Sd/-

(Naresh Kumar Chandravanshi) JUDGE

Rukhsar