Suman Tholia vs State Of Rajasthan
2021 Latest Caselaw 12317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1022/2020

Suman Tholia W/o Shri Rakesh Tholia, Aged About 32 Years, R/o Village 82 Rb Tehsil Raisinghnagar, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The District Collector, Sri Ganganagar.

3. Chief Executive Officer, Zila Parishad, Sri Ganganagar.

4. Saurabh Swami, Chief Executive Officer, Zila Parishad, Sri Ganganagar.

5. Block Development Officer, Panchayat Samiti Raisinghnagar, District Sri Ganganagar.

6. Gram Panchayat Lakha Hakam, Panchayat Samiti Raisinghnagar, District Sri Ganganagar Through Its Secretary.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. R.S. Choudhary
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/08/2021

Learned counsel for the petitioner has submitted that he

wants to withdraw this writ petition, however, seeks liberty for the

petitioner to file a fresh writ petition, if occasion so arises.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty sought for.

(VIJAY BISHNOI),J

4-Arun/-

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