Mohan Lal vs The State Of Rajasthan
2021 Latest Caselaw 15463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 11922/2021

1. Mohan Lal S/o Niku Ram, Aged About 75 Years, By Caste

Kumhar, Resident Of Ward No. 7, Kulchandar, Tehsil Tibbi,

District Hanumangarh (Raj.)

2. Dalip Chand S/o Niku Ram, Aged About 59 Years, By

Caste Kumhar, Resident Of Ward No. 7, Kulchandar, Tehsil

Tibbi, District Hanumangarh (Raj.)

3. Bahadar Ram S/o Niku Ram, Aged About 63 Years, By

Caste Kumhar, Resident Of Ward No. 3, Kulchandar, Tehsil

Tibbi, District Hanumangarh (Raj.)

----Petitioners Versus

1. The State Of Rajasthan, Through Secretary, Rural

Development And Panchayat Raj Department,

Government Of Rajasthan, Secretariat, Jaipur (Raj.)

2. Shri Vinod Jat, Sarpanch, Gram Panchayat, Kulchandar,

Resident Of Kulchandar, Tehsil Tibbi, District

Hanumangarh (Raj.)

3. Panchayat Samiti, Tibbi, District Hanumangarh Through

Its Block Development Officer

4. The Chief Executive Officer, Zila Parishad, Hanumangarh

(Raj.)

----Respondents

For Petitioner(s) : Mr. Kishan Bansal

(2 of 2) [CW-11922/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/10/2021

Learned counsel for the petitioners wants to

withdraw this writ petition, however, seeks liberty for the

petitioners to file a fresh writ petition, if occasion so

arises.

Hence, this writ petition is dismissed as withdrawn

with the liberty sought for.

(VIJAY BISHNOI),J

172-msrathore/-

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