Panna Lal And Anr vs The Commi,Municipal Cor.Nagaur ...
2021 Latest Caselaw 12245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5521/2018

1. Panna Lal S/o Udharam Ji, By Caste Mali Gehlot, Resident Of Badli Mohalla, Nagaur.

2. Mahendra S/o Panna Lal, B/c Mali, R/o Badli Mohalla, Nagaur.

----Petitioners 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 petitioners has submitted

that in view of the subsequent developments, he wants

to withdraw this writ petition, however, seeks liberty for

the petitioners to move appropriate application before the

trial court for consolidation of three suits filed on behalf

of the petitioners as well as the private respondents in

relation to the same cause.

(2 of 2) [CW-5521/2018]

Learned counsel appearing for the respondents has

no objection if the prayer made by learned counsel for

the petitioners 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as withdrawn with liberty to the petitioners to move

appropriate application before the trial court for

consolidation of three suits filed on behalf of the

petitioners 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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