Trilok Chand vs State Of Rajasthan
2021 Latest Caselaw 15397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 731/2019

1. Trilok Chand S/o Shri Aatma Ram, Aged About 54 Years, By Caste Agarwal, Resident Of Ward No.-6, Hanumangarh Junction, Hanumangarh.

2. Ashok Kumar S/o Shri Nandram Yadav,, Aged About 38 Years, By Caset Yadav, Resident Of Ward No.-45, Hanumangarh Junction, Hanuamangarh.

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Local Self Department, Government Of Rajasthan, Jaipur.

2. The Director, Dierctorate Local Self Department, Rajasthan, Jaipur.

3. Municipal Council, Hanumangarh, Through Its Commissioner.

4. Sarav Sikh Samaj Samiti, Hanumangarh Juction, Hanumangarh, Through Its Chairman.

----Respondents

For Petitioner(s) : Mr. Manoj Bhandari

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

The application (01/21) seeking withdrawal of the writ

petition is considered and allowed.

Accordingly, this writ petition is dismissed as withdrawn at

this stage.

(VIJAY BISHNOI),J

128-mohit/-

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