Suraj Devi vs Pankubai
2021 Latest Caselaw 15665 Raj

(1 of 1) [CW-18059/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18059/2018

Smt. Suraj Devi W/o Shri Aasuram, Aged About 35 Years, By Caste Meghwal, Aged 35 years, Resident Of Kotra, Gram Panchayat Kotra, Tehsil Raniwara, Panchayat Samiti, Raniwara, District Jalore.

----Petitioner/Defendant Versus

1. Pankubai D/o Shri Ukaramji, By Caste Meghwal, Resident Of Mokhatra, Gram Panchayat Kotra, Tehsil Raniwara, Panchayat Samiti, Raniwara, District Jalore.

---Plaintiff

2. The Senior Civil Judge, Bhinmal, District Jalore.

----Respondents

For Petitioner(s) : Mr. Jagdish Kumar Bishnoi For Respondent(s) : None present

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment/Order

18/10/2021

Heard learned counsel for the petitioner.

The term of the office of the Sarpanch of Gram Panchayat

Kotra has already expired, therefore, no useful purpose will be

served in keeping the present petition pending before this Court.

Learned counsel for the petitioner, therefore, wants to

withdraw the present writ petition, however, seeks liberty to

agitate the grounds as raised in this petition at the appropriate

time in future, if occasion so arises.

Accordingly, the writ petition is dismissed as withdrawn with

liberty as aforesaid.

(VINIT KUMAR MATHUR),J 2-SunilS/-

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