Smt. Pramila Devi vs Municipal Council, Nagaur
2021 Latest Caselaw 119 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13752/2020

Smt. Pramila Devi W/o Shri Babulal, Aged About 48 Years, By Caste Gurasa Jain, Resident Of Ajmeri Gate, Nagaur (Rajasthan).

----Petitioner Versus Municipal Council, Nagaur, (Rajasthan). Through Its Commissioner.

----Respondent

For Petitioner(s) : Mr. CS Kotwani (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner wants to withdraw

this writ petition, however, seeks liberty for the petitioner to file a

revision petition under Section 327 of the Municipalities Act, 2009

before the Director, Local Self, Jaipur against the e-tender dated

02.12.2020 issued by the Municipal Council, Nagaur.

In view of the above, this writ petition is dismissed as

withdrawn with the liberty as prayed for.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

70-akash/-

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