[2023:RJ-JP:26055]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 330/2021
In
S.B. Civil Writ Petition No.3509/2012
Hari S/o Shri Panni, Aged About 55 Years, R/o Lanka Gate
Mohalla, Kaman District Bharatpur.
----Petitioner
Versus
1. Shri Niranjan Kumar Arya, The Chief Secretary Govt. Of
Rajasthan Secretariat, Jaipur.
2. Smt. Manju Rajpal, The Secretary, Rural Development
And Panchayat Raj Department, Secretariat, Jaipur.
3. Shri Himansu Gupta, District Collector, Bharatpur.
4. Shri Rajendra Singh Charan, The Chief Executive Officer,
Zila Parishad, Bharatpur.
5. Shri K.K. Jaiman, Block Development Officer, Panchayat
Samati, Kaman, Bharatpur.
6. The State Of Rajasthan, Through The Secretary, Rural
Development And Panchayat Raj Department, Secretariat,
Jaipur.
----Contemnors-Respondents
For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. S. S. Raghav, AAG HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 03/10/2023 In view of an interim order dated 31.10.2022 passed by a Division Bench of this Court in D.B. Special Appeal Writ No.808/2021: State of Rajasthan Vs. Hari, learned counsel for the petitioner wants to withdraw this contempt petition with liberty to get it revived if the need so arises. (Downloaded on 11/11/2023 at 08:28:23 PM)
[2023:RJ-JP:26055] (2 of 2) [CCP-330/2021] The prayer is not opposed by the learned counsel for the respondents.
In view thereof, this contempt petition is dismissed as withdrawn with liberty as aforesaid.
Notices are discharged.
(MAHENDAR KUMAR GOYAL),J Sudha/48 (Downloaded on 11/11/2023 at 08:28:23 PM) Powered by TCPDF (www.tcpdf.org)