Rewati And Anr vs Board Of Revenue, Ajmer And Ors
2021 Latest Caselaw 3060 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3675/2018

1. Rewati D/o Shri Dagdu, By Caste Mali, Resident Of Deedwana Tehsil Deedwana District Nagaur.

2. Radha Devi D/o Shri Dagdu, By Caste Mali, Resident Of Deedwana Tehsil Deedwana District Nagaur.

----Petitioners Versus

1. Board Of Revenue, Rajasthan, Ajmer.

2. Bagta Ram S/o Shri Dagdu,

3. Prabhu Ram S/o Shri Dagdu,

4. Inder Chand S/o Shri Dagdu,

5. Sugani Devi W/o Bhagirath

6. Manju Devi D/o Bhagirath

7. Sanju Devi D/o Bhagirath

8. Pushpendra Saini S/o Bhagirath

9. Jhumar S/o Bhagirath

10. Chetna D/o Bhagirath

11. Devi Singh S/o Jugal Singh

12. Mohan Lal S/o Ganga Ram, All By Caste Mali, Resident Of Deedwana Tehsil Deedwana District Nagaur.

13. Mahipal Singh S/o Arjun Singh

14. Dhirendra S/o Ummed Singh Both By Caste Rajput, Resident Of Deedwana Tehsil Deedwana District Nagaur.

15. Sub Registrar, Deedwana District Nagaur.

16. State Of Rajasthan Through Naib Tehsildar, Molasar, Tehsil Deedwana District Nagaur.

----Respondents

For Petitioner(s) : Mr. Prakash Chandu Bishnoi. For Respondent(s) : Mr. Darshan Jain for Mr. Vinay Jain.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/02/2021

An application has been filed for withdrawal of the Civil Writ

Petition.

(2 of 2) [CW-3675/2018]

For the reasons mentioned in the application, application is

allowed.

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

dismissed as withdrawn. Stay petition is also dismissed.

(MANOJ KUMAR GARG),J 53-Prashant/-

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