Pooja Choubisa vs State Of Rajasthan
2022 Latest Caselaw 10216 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4250/2022

Pooja Choubisa W/o Shri Mangi Lal Choubisa, Aged About 26 Years, By Caste - Choubisa, R/o Brahmano Ki Telai, Baggad, Baggad, Udaipur (Raj.)

----Petitioner Versus

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

2. The Divisional Commissioner, Udaipur Division (Raj.).

3. The District Collector, Udaipur (Raj.).

4. The Chief Executive Officer, Zila Parishad, Udaipur (Raj.).

5. Vikas Adhikari, Panchayat Samiti, Bhindar, Udaipur (Raj.)

6. Gram Vikas Adhikari, Gram Panchayat - Baggad, Panchayat Samiti - Bhindar, Udaipur (Raj.).

----Respondents

For Petitioner(s) : Ms. Twinkle Purohit for Mr. Sanjeet Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/08/2022

The matter comes up for consideration of application (02/22)

seeking withdrawal of the writ petition.

For the reasons stated in the aforesaid application, the same

is allowed.

The writ petition is dismissed as withdrawn accordingly.

(VIJAY BISHNOI),J

262-msrathore/-

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