Laxmikant Sharma S/O Sh. Bhagwan ... vs State Of Rajasthan
2021 Latest Caselaw 1208 Raj/2

Citation : 2021 Latest Caselaw 1208 Raj/2
Judgement Date : 3 February, 2021

Rajasthan High Court

Laxmikant Sharma S/O Sh. Bhagwan ... vs State Of Rajasthan on 3 February, 2021

Bench: Sabina, Manoj Kumar Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

D.B. Civil Writ Petition (PIL) No. 1127/2021

Laxmikant Sharma S/o Sh. Bhagwan Singh Sharma, Aged About
32 Years, Resident Of Baje Wali Gali, Bajaria Road, Kayasthpada,
Dholpur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary Local Self
Government Department, Room No. 201-A, Second Floor,
Secretariat, Jaipur (Raj.).
2. The Director, Directorate Of Local Self Government
Department, G-3 Rajmahal Residential Area, Civil Line
Phatak, 22 Godown Jaipur.
3. District Collector, Dholpur (Raj.)
4. Commissioner, Municipal Council, Dholpur (Raj.).
----Respondents

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

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

Judgment / Order

03/02/2021

Learned counsel for petitioner submits that he may be

permitted to withdraw the petition to enable the petitioner to

approach respondent No.3 by way of representation.

Ordered accordingly.

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

Sunita Kanwar /24