Rajni @ Ajmer vs State And Ors
2021 Latest Caselaw 2797 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8651/2015

Rajni @ Ajmat W/o late Sh. Hetram, by caste Vishnoi, aged about 60 years, Resident of Loonkaransar, Tehsil: Loonkaransar, District: Bikaner (Raj.)

----Petitioner Versus

1. State Of Rajasthan, through Rural Development and Panchayati Raj Department, Government of Rajasthan, Secretariat, Jaipur.

2. Gram Panchayat, Loonkaransar, through Sarpanch, Tehsil:

Loonkaransar, District: Bikaner.

3. Richhpal S/o Sh. Hetram, by caste Vishnoi, Resident of Ward No.21, Loonkaransar, District: Bikaner.

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Vineet Jain
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/02/2021

An application has been filed for withdrawal of the Civil Writ

Petition.

For the reasons mentioned in the application, application is

allowed.

Hence, the present Civil Writ Petition filed by the petitioner is

dismissed as withdrawn. Stay petition is also dismissed.

(MANOJ KUMAR GARG),J C-1-Samvedana/-

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