Tulsa Ram vs State And Ors
2021 Latest Caselaw 11222 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 148/2008

Tulsa Ram S/o Shri Chuna Ram, B/c Garg, aged about 47 years, R/o Karmawas, Tehsil Siwana, District Barmer (Rajasthan).

----Petitioner Versus

1. State of Rajasthan through Secretary, Panchayati Raj Department, Government of Rajasthan, Jaipur.

2. Sanwala S/o Triloka Ram, b/c Choudhary Kalbi, R/o karmawas, Tehsil Siwana, District Barmer.

3. Suja Ram S/o Triloka Ram, b/c Choudhary Kalbi, R/o karmawas, Tehsil Siwana, District Barmer.

4. Rupa Ram S/o Triloka Ram, b/c Choudhary Kalbi, R/o karmawas, Tehsil Siwana, District Barmer.

5. Gram Panchayat, Karmawas through Sarpanch, Gram Panchayat, Tehsil Siwana, District Barmer.

6. District Collector, Barmer.

----Respondent

For Petitioner(s) : Mr. Shashank Ojha For Respondent(s) : Mr. Rajesh Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/07/2021

The application (Inward no. 01/21) for withdrawal of the writ

petition is considered and allowed.

Hence, this writ petition is dismissed as withdrawn.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

59-Arun/-

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