Citation : 2022 Latest Caselaw 5225 Raj
Judgement Date : 7 April, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3205/2020
Karni Bikaner Water Enviro Foundation, C/o Karni Industries Association, Karni Industrial Area, Bikaner- 334 0004 (Raj.) Through Its Director Mr Mahesh Kumar Kothari S/o Shri Anant Lal Kothari, Aged 56 R/o Behind Shabham Nursing Home, Outside Jassusar Gate, Bangalanagar, Bikaner (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Industries, Government Of Rajasthan, Jaipur (Raj.).
2. Rajasthan State Industrial Development And Investment Corporation (Riico) Limited, Udhyog Bhawan, Tilak Marg, Jaipur (Raj.).
3. Senior Regional Manager, Riico Ltd., Bikaner (Raj.).
4. Member Secretary, State Level Environmental Impact Assessment Authority, Rajasthan, 4 Institutional Area, Jhalana Doongri, Jaipur 302004 (Raj.).
----Respondents
For Petitioner(s) : Mr. Rajeev Purohit For Respondent(s) : Mr. Jaideep Singh Saliya for Mr. Manish Shishodia, Sr. Advocate Mr. Vineet Sanadhya
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order
07/04/2022
Application (Inward No.01/22) preferred on behalf of the petitioner seeking withdrawal of the writ petition with liberty to the petitioner to file a fresh writ petition, if occasion so arises, is considered and allowed.
Hence, this writ petition is dismissed as withdrawn with the liberty sought for.
(VIJAY BISHNOI),J
171-AjaySingh/-
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