Mahavir Singh Amravat vs State Of Rajasthan
2022 Latest Caselaw 5626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 5645/2022

Mahavir Singh Amravat S/o Karan Singh, Aged About 54 Years,

R/o 213, Charan Sabha Bhawan Ke Peeche, Second Pl Paota,

Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department

Of Home, Government Of Rajasthan, Jaipur.

2. The Police Commissioner, Jodhpur.

3. The Police Commissioner, Jaipur.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Moti Singh
For Respondent(s)          :

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

18/04/2022

Heard.

In this petition, number of orders having been passed by the

different authorities in different districts have been challenged.

The orders passed by different authorities are based on different

satisfaction and factual premise, therefore, cannot be allowed to

be clubbed together.

Learned counsel seeks to withdraw the petition with liberty

to file separate petitions.

Permission is granted to withdraw the petition with liberty to

file separate petitions.

(2 of 2) [CW-5645/2022]

Hence, the present petition is dismissed as withdrawn with

liberty aforesaid.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

96-nidhi/-

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