Manoj Kumar Singh S/O Shri Harbhan ... vs State Of Rajasthan
2021 Latest Caselaw 3007 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 525/2021

                                    Manoj Kumar Singh S/o Shri Harbhan Singh, Aged About 53
                                    Years, Resident Of 72/19, Patel Marg, Mansarovar, Jaipur (Raj.)
                                                                                                              ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through The Principal Secretary,
                                               Public Health And Engineering Department, Government
                                               Secretariat, Jaipur.
                                    2.         Deputy     Secretary,        Public      Health          And    Engineering
                                               Department, Jaipur, Rajasthan.
                                    3.         Rajasthan    Housing        Board,       Through         Secretary,    Awas
                                               Bhawan, Jan Path, Jyoti Nagar, Jaipur Rajasthan
                                    4.         Shri Mukesh Kumar Meena, Executive Engineer, Phe-Ii,
                                               Jaipur Development Authority, Opposite Birla Mandir,
                                               Jaipur Rajasthan.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad, through V.C. For Respondent(s) : Mr. Himanshu Jain

HON'BLE MR. JUSTICE INDERJEET SINGH

Judgment / Order

19/07/2021

Counsel for the petitioner wants to withdraw this writ

petition.

In that view of the matter, the present writ petition is

dismissed, as prayed for.

(INDERJEET SINGH),J

chetna/25

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