M/S Shiv Construction Company vs State Of Rajasthan
2022 Latest Caselaw 5032 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16885/2021

M/s Shiv Construction Company, Through Its Proprietor Siya Ram S/o Shri Chotu Ram, Aged About 41 Yrs, Resident Of Uparli Jhinjhaki Dhani, Lakheena, Thanwala, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur.

2. The Secretary, Finance (Spfc) Department, Govt. Of Rajasthan, Jaipur.

3. The District Collector And Programme Coordinator, Mahatma Gandhi Narega, Nagaur.

4. The Chief Executive Officer And Additional District Programme, Mahatma Gandhi Narega, Zila Parishad, Nagaur.

5. The Block Development Officer And Programme Officer, Panchayat Samiti Bhairunda, District Nagaur.

6. Birbal Janu, The Block Development Officer And Programme Officer Panchayat Samiti Bhairunda, District Nagaur.

7. The Sarpanch, Gram Panchayat Ladpura, Panchayat Samiti Bhairunda, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Deepak Bora For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/04/2022

The application (Inward No.03/22) preferred on behalf of the

petitioner seeking withdrawal of the writ petition is considered and

allowed.

(2 of 2) [CW-16885/2021]

Accordingly, this writ petition is dismissed as withdrawn.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

151-AjaySingh/-

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