Maniram vs State Of Rajasthan
2021 Latest Caselaw 16581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9643/2020

Maniram S/o Sh. Dungarram, Aged About 64 Years, B/c Kumhar, R/o Ward No. 4, Village Kirada Bada, Tehsil Bhadra, Dist. Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Hanumangarh.

2. Tehsildar, Tehsil Bhadra, Dist. Hanumangarh.

3. District Forest Officer, Hanumangarh.

4. Regional Forest Officer Ranger, Tehsil Bhadra, Dist.

Hanumangarh.

                                                                                                       ----Respondents


                                   For Petitioner(s)          :     Mr. V.R. Choudhary
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

08/11/2021

Learned counsel for the petitioner submits that he wants to

withdraw this writ petition, however, seeks liberty for the

petitioner to avail alternate remedy available to him under the

law.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty as prayed for.

Stay petition also stands dismissed.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

1-Arun/-

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