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Sitaram vs State Of Rajasthan
2021 Latest Caselaw 16756 Raj

Citation : 2021 Latest Caselaw 16756 Raj
Judgement Date : 10 November, 2021

Rajasthan High Court - Jodhpur
Sitaram vs State Of Rajasthan on 10 November, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 344/2021

1. Sitaram S/o Ganesha Ram, Aged About 69 Years, Ratangarh, District Churu, (Treasurer- Prajapati Samaj Samiti, Ratangarh, Churu).

2. Ramesh Chandra, Aged About 62 Years, Ratangarh, District Churu, Rajasthan (Executive Member-Prajapati Samaj Samiti, Ratangarh, Churu).

----Appellants Versus

1. State Of Rajasthan, Through Principal Secretary, Department Revenue, Govt. Of Rajasthan, Secretariat, Jaipur.

2. District Collector, Churu.

3. Sub Divisional Magistrate, Ratangarh, Churu.

4. Tehsildar, Ratangarh, Churu.

                                                                                                         ----Respondents


                                   For Appellant(s)               :     Mr. K.R. Saharan
                                   For Respondent(s)              :



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

Judgment / Order

10/11/2021

Learned counsel for the appellant wants to withdraw this

special appeal.

Accordingly, this special appeal is dismissed as withdrawn.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 112-mohit/-

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