Shanti Pariyavaran Ev Van Vikas ... vs State Of Rajasthan
2021 Latest Caselaw 15488 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5765/2021

Shanti Pariyavaran Ev Van Vikas Samiti, Jodhpur Through Its Chairman Ashok Sharma Son Of Shri Ramlal Sharma, Aged About 60 Years, Resident Of Opposite Post Office, Sumerpur, District-Pali (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Director Cum Joint Secretary, Directorate, Local Self Department, Jaipur (Rajasthan).

2. Municipal Council, Balotra, District-Barmer (Rajasthan) Through Its Commissioner.

3. Municipal Board, Khudala Falana Station, District-Pali (Rajasthan) Through Its Executive Officer.

----Respondents

For Petitioner(s) : Mr. C.S. Kotwarni

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/10/2021

Learned counsel for the petitioner has submitted that in view

of the subsequent developments, 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Accordingly, this writ petition is dismissed as withdrawn with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 sought for.

(VIJAY BISHNOI),J

150-Arun/-

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