M/s Shri Natural Estates Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 13 Jul 2018 MCC No. 503 Of 2018 (2018) 07 CHH CK 0202
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

MCC No. 503 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Jitendra Pali, Anand Dadariya

Final Decision

Dismissed

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. The writ petition filed by the petitioner was disposed of by order dated 25.07.2017 and thereafter, in compliance of that order, the Sub-Divisional

Officer (Revenue) has also passed an order on 28.03.2018 and the contempt case has also been disposed of giving liberty to the petitioner to challenge

the order dated 28.03.2018 in accordance with law and now, this MCC has been filed for restoring the writ petition.

2. I have heard learned counsel for the petitioner.

3. This Court, on 25.07.2017, has already disposed of the writ petition directing for consideration of petitioner's representation which has been

considered by the Sub-Divisional Officer (Revenue) and final order has been passed. The contempt case has already been dismissed granting liberty

to the petitioner to challenge the order of Sub-Divisional Officer (Revenue) in accordance with law. As such, for the aforementioned reasons, it would

not be permissible to restore the writ petition.

4. Accordingly, the MCC deserves to be and is hereby dismissed with no order as cost(s).

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