Munni Devi vs Sunita
2021 Latest Caselaw 11404 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9103/2021

1. Munni Devi W/o Mangi Lal, Aged About 60 Years, Resident Of Ward No. 14, Bhadra Panchayat, Near School Bhadra Tehsil Bhadra, Dist. Hanumangarh (Rajasthan).

2. Sunil Kumar S/o Mangilal, Aged About 32 Years, Resident Of Ward No. 14, Bhadra Panchayat, Near School Bhadra Tehsil Bhadra, Dist. Hanumangarh (Rajasthan).

----Petitioners Versus

1. Sunita W/o Anil Kumar, Aged About 36 Years, Resident Of Ward No. 19, Bhadra, Tehsil Bhadra, Dist. Hanumangarh (Rajasthan).

2. Savitri W/o Harbanshlal, Aged About 70 Years, Resident Of Village Mehria, At Present Residing Tehsil Bhadra, Dist. Hanumangarh (Rajasthan).

3. Rajasthan Government, Through Dist. Collector Hanumangarh.

4. Tehsildar (Sub Registrar), Bhadra.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Ajay Sharma
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/07/2021

Learned counsel for the petitioners wants to withdraw this

writ petition. The same is, therefore, dismissed as withdrawn.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

Surabhii/38-

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