Jaidev Pareekh vs The State Of Rajasthan
2021 Latest Caselaw 15351 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7385/2020

Jaidev Pareekh S/o Shri Ghanshyam Pareekh, Aged About 49 Years, R/o Agariya, Tehsil Amet, District Rajsamand.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines And Geology Department, Directorate, Khanijbhawan, Udaipur.

3. The Mining Engineer, Mines And Geology Department, Amet, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. DLR Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Learned counsel for the petitioner submits that he wants to

withdraw this writ petition, however, seeks liberty for the

petitioner to file a fresh writ petition, if occasion so arises.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty as prayed for.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

222-Arun/-

Powered by TCPDF (www.tcpdf.org)