Gajendra Singh vs State Of Rajasthan
2021 Latest Caselaw 10003 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7954/2021

Gajendra Singh S/o Shri Bhanwar Singh, Aged About 45 Years, Vpo, Indrapura, Tehsil And Dist. Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Food And Civil Supplies And Consumer Affairs, Government Of Rajasthan, Jaipur.

2. The District Collector, Churu.

3. The District Food Supply Officer, Churu.

4. The Sub Divisional Officer, (Food), Churu.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Tanwar Singh (through VC)
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/07/2021

Learned counsel for the petitioner has submitted that he

wants to withdraw this writ petition, however, seeks liberty for the

petitioner to file appropriate appeal as provided under the law

against the impugned order.

Accordingly, this writ petition is dismissed as withdrawn with

the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/41-

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