Girdhari Lal vs State Of Rajasthan
2021 Latest Caselaw 12501 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 9781/2020

1. Girdhari Lal S/o Amar Lal Jat, Aged About 45 Years, Bycast Jat, Resident Of Karunda, Tehsil Nimbaheda, District Chittorgarh (Raj.).

2. Jhuma W/o Amar Lal Jat, Aged About 65 Years, Bycast Jat, Resident Of Karunda, Tehsil Nimbaheda, District Chittorgarh (Raj.)

3. Badri S/o Shri Pratap Jat, Aged About 70 Years, Bycast Jat, Resident Of Karunda, Tehsil Nimbaheda, District Chittorgarh (Raj.).

4. Devi Lal S/o Hajari Lal Jat, Aged About 40 Years, Bycast Jat, Resident Of Karunda, Tehsil Nimbaheda, District Chittorgarh (Raj.).

5. Raju Lal S/o Hajari Lal Jat, Aged About 37 Years, Bycast Jat, Resident Of Karunda, Tehsil Nimbaheda, District Chittorgarh (Raj.).

----Petitioners

Versus

1. State Of Rajasthan, Through Secretary Department Of Revenue, Govt Of Rajasthan Secretret, Jaipur (Raj)

2. District Collector, Chittorgarh, Dist. Chittorgarh (Raj.)

3. The Land Acquisition Officer And Sub-Divisional Officer, Nimbaheda Dist. Chittorgarh (Raj.)

4. The National Highway Authority, Ministry Of Road Transport And Highways, Government Of India, New Delhi

5. Tehsildar, Nimbaheda, Tehsil Nimbahed Dist Chittorgarh (Raj.)

6. Branch Manager Idbi Bank Of Branch Rasulpura, Tehsil Nimbaheda Dist. Chittorgarh (Raj.)

7. Branch Manager Baroda Rajasthan Gramin Bank, Branch Lasarawan, Tehsil Nimbaheda Dist. Chittorgarh (Raj.)

8. Branch Manager Idbi Bank Of Branch Nimbaheda, Tehsil Nimbaheda, Dist Chittorgarh (Raj.)

----Respondents

For Petitioner(s) : Mr. Gopal Lal Acharya For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/08/2021

(2 of 2) [CW-9781/2020]

The application (Inward No.01/21) preferred on behalf of the

petitioners for withdrawal of the writ petition is considered and allowed.

Hence, this writ petition is dismissed as withdrawn.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

106-Taruna/-

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