Prithividan And Ors vs State Of Rajasthan And Ors
2021 Latest Caselaw 17597 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6519/2017

1. Prithividan S/o Shri Iswardan, R/o Vpo Khejarla, Tehsol

Bilara, District Jodhpur, Rajasthan.

2. Hapuram S/o Shri Kaluram Patel, R/o Chawanda Colony,

Bilara, Jodhpur, District Jodhpur, Rajasthan.

3. Omprakash S/o Shri Asharam Nawal, R/o Vpo Satlana,

Tehsil Luni, District Jodhpur, Rajasthan.

4. Satish S/o Shri Bherulal Devra, R/o Salagnagar, Bilara

Road, Bhopalgarh, District Jodhpur, Rajasthan.

5. Mangidas Vaishnav S/o Shri Madan Das, R/o Vpo Jipasni,

Tehsil And District Jodhpur, Rajasthan

----Petitioners Versus

1. State Of Rajasthan Through The Secretary, Department

Of Revenue, Government Of Rajasthan, Secretariat,

Jaipur, Rajasthan

2. Chairman, Board Of Revenue, Ajmer, Rajasthan.

3. Secretary, Board Of Revenue, Land Record, Ajmer,

Rajasthan.

4. The Divisional Commissioner, Jodhpur Division, District-

Jodhpur, Rajasthan

5. Additional Divisional Commissioner, Jodhpur Division,

District- Jodhpur, Rajasthan

6. The District Collector Land Record, Jodhpur, District-

Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/11/2021

(2 of 2) [CW-6519/2017]

The matter comes up for consideration of application (APPLW

No.1057/2018 dated 05.02.2018) preferred on behalf of the

petitioners with a prayer to allow them to withdraw the writ

petition.

The application is allowed. Consequently, this writ petition is

dismissed as withdrawn.

(VIJAY BISHNOI),J

92-Arun/-

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