Bhajan Singh vs State Of Rajasthan
2021 Latest Caselaw 15257 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13092/2021

1. Bhajan Singh S/o Megh Singh, Aged About 60 Years, B/c Arai Sikh, R/o Village Manaksar, Tehsil Sangaria, District Hanumangarh

2. Jagdish Singh S/o Megh Singh, Aged About 57 Years, B/c Arai Sikh, R/o Village Manaksar, Tehsil Sangaria, District Hanumangarh

3. Deep Singh S/o Megh Singh, Aged About 45 Years, B/c Arai Sikh, R/o Village Manaksar, Tehsil Sangaria, District Hanumangarh

4. Aatma Singh S/o Megh Singh, Aged About 50 Years, B/c Arai Sikh, R/o Village Manaksar, Tehsil Sangaria, District Hanumangarh

5. Sukhdev Singh S/o Megh Singh, Aged About 57 Years, B/c Arai Sikh, R/o Village Manasar, Tehsil Sangaria, District Hanumangarh

----Petitioners Versus

1. State Of Rajasthan, Through Superintending Engineer, Irrigation, Hanumangarh

2. President, Bhakhra Water Management Society, Irrigation Office Near National Public School Hanumangarh.

3. President, Jal Upbhokta Sangam, B.k.-130, Chandra Teh And Distt Hanumangarh

4. Irshad S/o Noor Mohammed, R/o Chak 2 S.t.d. Manaksar, Tehsil Sangaria, District Hanumangarh.

5. Bharan D/o Noor Mohammed, Resident Of Chak 2 S.t.d., Manakasar, Tehsil Sangaria, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. TS Rathore For Respondent(s) : Mr. Dron Kaushik

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

(2 of 2) [CW-13092/2021]

The application (Inward no. 01/21) preferred on behalf of the

petitioner for withdrawal of the writ petition with liberty to file

fresh writ petition, if occasion so arises is considered and allowed.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty as prayed for.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

100-Arun/-

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