Priya Yadav W/O Shri Devang Yeadav vs Union Of India
2021 Latest Caselaw 1043 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Civil Misc. Application No. 1/2020

                                        In

            D.B. Civil Writ (PIL) Petition No. 5576/2020

Priya Yadav W/o Shri Devang Yeadav, Aged About 24 Years,
Resident Of House No. 16, Sankhala Colony No. 55, Jaipur, Tehsil
Jaipur, District Jaipur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     Union Of India, Through Its Financial Chief Secretary,
       North Block, New Delhi.
2.     State    Of    Rajasthan,          Through          Secretary    To    The
       Government Of Rajasthan, Department Of Local Self
       Government, Secretariat Jaipur.
3.     The Director And Joint Secretary, Department Of Local
       Self Government, Government Of Rajasthan, Jaipur.
4.     Municipal              Corporation                Jaipur,         Through
       Commissioner/administrator, Pandit Dindayal Uppadhyay
       Bhawan, Tonk Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Ms Mahi Yadav, Advocate For Respondent(s) : Mr. M S Singhvi, Advocate General with Mr. Siddhant Jain, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

01/02/2021

Learned counsel for petitioner submits that he may be

permitted to withdraw the petition as it has been rendered

infructuous.

Ordered accordingly.

(2 of 2) [CW-5576/2020]

Application No. 1/2020 stands disposed of.

(MANOJ KUMAR VYAS),J (SABINA),J

Priyanka/3

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