Mohan Rawal vs The State Of Rajasthan
2022 Latest Caselaw 5611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4927/2022

Mohan Rawal, Guru Shri Mega Rawal, Aged About 84 Years, Resident Of Asan Village Asan Gram Panchayat Miyala, Tehsil Devgarh, District Rajsamand.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Revenue Department, Government Of Rajasthan, Jaipur.

2. The District Collector, Rajsamand.

3. The Assistant Sadar Kanungo, Office Of The District Collector (Land Records), Rajsamand.

4. The Gram Panchayat Miyala, Tehsil Devgarh, District Rajsamand Through Its Sarpanch.

5. Paras Mal S/o Shri Shanker Lal, Resident Of Village Asan, Gram Panchayat Miyala, Panchayat Samiti Devgarh, District Rajsamand.

6. Shanker Lal S/o Shri Sheshmal, Resident Of Village Asan, Gram Panchayat Miyala, Panchayat Samiti Devgarh, District Rajsamand.

7. Laxman Lal S/o Shri Shanker Lal Jain, Resident Of Village Asan, Gram Panchayat Miyala, Panchayat Samiti Devgarh, District Rajsamand.

8. Dharm Chand S/o Shri Nena Lal, Resident Of Village Kahri, Gram Panchayat Thikarwas Kalan, Tehsil Bhim, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Surendra Singh Courdhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/04/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

(2 of 2) [CW-4927/2022]

he does not wants to press this writ petition, however, seeks

liberty for the petitioner to avail appropriate remedy available to

him under the law.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J 51-mohit/-

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