Bheru Lal Shakywal S/O Shri Gopal ... vs State Of Rajasthan
2021 Latest Caselaw 3585 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Writ Petition (PIL) No. 21173/2019

1.     Bheru Lal Shakywal S/o Shri Gopal Lal, Aged About 73
       Years, Resident Of Plot No. 18, Hanuman Nagar, Housing
       Board Colony, Alanpur Rural Sawaimadhopur Rajasthan.
2.     Nathu Lal Shakyawal S/o Late Shri Dal Chand Shakywal,
       Aged About 75 Years, Resident Of Gopal Colony Recently
       Residing At Vigyan Nagar Kota Rajasthan
3.     Chhagan Lal Shakywal S/o Shri Kajodmal, Aged About 67
       Years, Resident Of Gaytri Nagar Near Field, Ward No. 15
       Village Kherli Ganj Tehsil Ataru District Baran.
                                                                    ----Petitioners
                                    Versus
1.     State Government Of Rajasthan, Through Chief Secretary
       Government Of Rajasthan Secretariat Jaipur.
2.     Principal    Secretary,       Department           Of     Personnel,   Main
       Building Secretariat, Jaipur.
3.     District Collector, District Baran Rajasthan.
4.     Registrar, Co-Operative Society, Nehru Sahakar Bhawan,
       Bhawani Singh Road, 22 Godam Circle, Jaipur.
5.     President And All Office Bearers, Panchayat Shakyawal-
       Koli Hadoti Mahudhara Chorasi, Registered Society Head
       Office Mandir Sukhray Ji Maharaj, Talab Pada, Baran,
       Rajasthan.
6.     Chet Ram Shakywal S/o Dhanna Lal Shakywal, R/o
       30/314 Bairu Ji Ka Chaul, Kotadi Kota Rajasthan
7.     Doulat Ram Shakywal S/o Shri Bhanwar Lal Shakywal,
       R/o Village Badora Tehsil Ataru District Baran Rajasthan.
8.     Prabhu Lal Shakywal S/o Shri Kalu Lal Shakywal, Resident
       Of House No. 4 Ka 3 Housing Board Sector 4 Block No. 40
       Tehsil Ladpura District Kota Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Hemant Kumar Sharma, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

(2 of 2)

Judgment / Order

12/08/2021

Learned counsel for the petitioners has submitted that he

may be permitted to withdraw the petition to enable the

petitioners to avail other appropriate remedy available to them as

per law.

Ordered accordingly.

(CHANDRA KUMAR SONGARA),J (SABINA),J

Mohita /2

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