Pradeep Singh vs The State Of Rajasthan
2021 Latest Caselaw 809 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11908/2020

Pradeep Singh S/o Shri Ramsingh Chouhan, Aged About 42 Years, R/o Keshring Ghati, Rajputon Ka Mohalla, Deogarh, Dist. Rajsamand.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary To The Government, Local Self Government Department, Secretariat, Jaipur.

2. The Municipal Board, Deogarh, District Rajsamand Through The Executive Officer.

----Respondents

For Petitioner(s) : Mr. M.S. Puorhit For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2021

Learned counsel for the petitioner does not want to press

this writ petition at this stage, however, seeks liberty for the

petitioner to file a fresh writ petition, if occasion so arises.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

51-msrathore/-

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