Rajkumar S/O Shri Shyam Sunder ... vs The State Of Rajasthan
2021 Latest Caselaw 3369 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8109/2021

                                   Rajkumar S/o Shri Shyam Sunder Soni, Aged About 41 Years,
                                   R/o W. No. 1 Purana Bus Stand Adarsh Colony Sarwar Ajmer
                                   (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       The    State       Of      Rajasthan,          Through       Its   Secretary
                                            Department Panchayati Raj Government Of Rajasthan
                                            Secretariat, Jaipur.
                                   2.       The Divisional Commissioner, Jaipur Division Jaipur.
                                   3.       District Election Officer-Cum-District Collector, Jaipur.
                                   4.       Sub Divisional Officer - Cum Election Registration Officer,
                                            Chomu Jaipur Rajasthan.
                                   5.       Smt. Mamta Barala W/o Mohan Lal Barala, Sarpanch
                                            Village Itawa Bhopji Police Station Samod Tehsil Chomu
                                            District Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

02/08/2021

Learned counsel for the petitioner prays to withdraw the

petition with liberty to file afresh.

Granting liberty aforesaid, the writ petition is dismissed as

withdrawn.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/134

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