State Of Rajasthan vs Mangi Lal
2021 Latest Caselaw 16602 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 38/2021

1. State Of Rajasthan, Through Secretary, Public Health And

Engineering Department And Gwe, Govt. Of Rajasthan,

Secretariat, Jaipur.

2. Chief Engineer (Rural), Public Health And Engineering

Department, Jaipur

3. The Executive Engineer, Phed, Division Pokaran, Dist.

Jaisalmer.

4. The Assistant Engineer, Phed, Sub Division-Ii, Pokaran

Dist. Jaisalmer.

----Appellants Versus

1. Mangi Lal S/o Ranidan Singh, Aged About 57 Years, R/o

Aboo-Ka-Pole, Pokaran, District Jaisalmer.

2. Bhanwar Lal S/o Kheta Ram, Aged About 55 Years, R/o

Darjeeyo Ki Gali, Pokaran, District- Jaisalmer.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG

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

Judgment / Order

08/11/2021

Mr. Pankaj Sharma, learned AAG submits that he

does not want to press this Special Appeal, however,

(2 of 2) [SAW-38/2021]

seeks liberty for the appellants to file a review petition

before the learned Single Judge.

Hence, this Special Appeal is dismissed as not

pressed with the liberty sought for.

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

50-msrathore/-

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