Naveen Kumar Sharma S/O Sh. Vishnu ... vs State Of Rajasthan
2021 Latest Caselaw 438 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                   D.B. Civil Writ Petition No. 9765/2020

                                    Naveen Kumar Sharma S/o Sh. Vishnu Kumar Sharma, Aged
                                    About 30 Years, Sarpanch Of Gram Panchayat Pichuna, R/o
                                    Village Pichuna, Tehsil And Post Roopwas, District Bharatpur
                                    (Raj.)
                                                                                                            ----Petitioner
                                                                          Versus
                                    1.       State    Of   Rajasthan,         Through        Secretary,       Local   Self
                                             Department, G-3, Rajmahal Residential Area, C-Scheme,
                                             Near Civil Line Phatak, Jaipur-302016
                                    2.       Additional Chief Secretary, Panchayati Raj Department,
                                             Secretariat, Jaipur
                                    3.       Director Cum Special Secretary, Local Self Department,
                                             G-3, Rajmahal Residential Area, C-Scheme, Near Civil
                                             Line Phatak, Jaipur-302016
                                    4.       District Collector, Bharatpur
                                    5.       Sub     Divisional       Magistrate,      Village         Roopwas,   District
                                             Bharatpur
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Manish Kumar Tailor, Advocate on behalf of Mr. Rahul Kamwar, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order

19/01/2021

Learned counsel for the petitioner submits that he may be

permitted to withdraw the petition.

Ordered accordingly.

D.B. Civil Misc. Application No.1/2021 stands disposed of.

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

Mohita /156

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