Kavita Joshi vs The State Of Rajasthan
2022 Latest Caselaw 5703 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2280/2021 Kavita Joshi W/o Kuldeep Joshi, Aged About 46 Years, Resident Of 8, Kumbha Nagar, Hiran Magri, Sector 4, Udaipur.

----Petitioner Versus

1. The State Of Rajasthan, Through District Collector, Udaipur.

2. Urban Improvement Trust, Through Its Secretary, Udaipur.

3. The Sarpanch, Gram Panchayat Kaldawas, Tehsil Girva, District Udaipur, Presently Smt Chanda Gameti W/o Shri Sohan Gamrti.

4. Shri Parta S/o Shri Pema Gameti, R/o Bhala Magri, Kaldawas, Tehsil Girva, District Udaipur.

5. Shri Nana Lal Gameti S/o Shri Dola Gameti, R/o Bhala Magri, Kaldawas, Tehsil Girva, District Udaipur.

6. Shri Kashiram Gameti S/o Shri Mana Ji Gamete, R/o Bhala Magri, Kaldawas, Tehsil Girva, District Udaipur.

7. Shri Lahari S/o Shri Dola Gameti, R/o Bhala Magri, Kaldawas, Tehsil Girva, District Udaipur.

8. Shri Bhagga Gameti S/o Shri Bhera Gameti, R/o Bhala Magri, Kaldawas, Tehsil Girva, District Udaipur.

9. The Court Of Gram Nyayalya, Girwa, Udaipur.

----Respondents

For Petitioner(s) : Mr. Ravindra Paliwal

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 19/04/2022

Learned counsel for the petitioner wants to withdraw this

writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J 3-AjaySingh/-

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