Asharam vs The Commi,Municipal Cor.Nagaur ...
2021 Latest Caselaw 12244 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5571/2018

Asharam S/o Shri Bhanwar Lal Ji, By Caste Mali Gehlot, Resident Of Badli Mohalla, Nagaur.

----Petitioner Versus

1. The Commissioner, Municipal Council, Nagaur.

2. The Chairman, Municipal Council, Nagaur.

3. Stayanarayan S/o Shri Ramjeevan, By Caste Mali, Resident Of Badli, Tehsil And District Nagaur.

4. Gopikishan S/o Surajmal Mali, By Caste Mali, Resident Of Badli, Tehsil And District Nagaur.

----Respondents

For Petitioner(s) : Mr. Manish Shishodiya For Respondent(s) : Mr. Ranjeet Joshi, Mr. Rajesh Parihar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/08/2021

Learned counsel for the petitioner has submitted that

in view of the subsequent developments, he wants to

withdraw this writ petition, however, seeks liberty for the

petitioner to move appropriate application before the trial

court for consolidation of three suits filed on behalf of the

petitioner as well as the private respondents in relation to

the same cause.

Learned counsel appearing for the respondents has

no objection if the prayer made by learned counsel for

(2 of 2) [CW-5571/2018]

the petitioner for withdrawing the writ petition with the

liberty as aforesaid, is granted.

In view of the above, this writ petition is dismissed

as withdrawn with liberty to the petitioner to move

appropriate application before the trial court for

consolidation of three suits filed on behalf of the

petitioner as well as the private respondents for similar

cause.

It is expected that if any such application is moved

before the trial as aforesaid, the same shall be

considered strictly in accordance with law.

(VIJAY BISHNOI),J

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