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Chimana Ram vs State Of Rajasthan
2022 Latest Caselaw 14337 Raj

Citation : 2022 Latest Caselaw 14337 Raj
Judgement Date : 6 December, 2022

Rajasthan High Court - Jodhpur
Chimana Ram vs State Of Rajasthan on 6 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5861/2022

Chimana Ram S/o Sh. Suja Ram, Aged About 58 Years, By Caste Seervi, R/o Vpo Bilawas, Tehsil Sojat, District Pali (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Pali, District Pali, Raj.

2. Tehsildar, Sojat, Tehsil Sojat, District Pali, Raj.

----Respondents Connected With S.B. Civil Writ Petition No. 6886/2022 Bhinva Ram S/o Sh. Binja Ram, Aged About 65 Years, By Caste Seervi, R/o Village Bilawas, Tehsil Sojat, District Pali (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through District Collector, Pali, District Pali, Raj.

2. Tehsildar, Sojat, Tehsil Sojat, District Pali, Rajasthan.

                                                                                                     ----Respondents


                                   For Petitioner(s)           :    Mr. Varda Ram Choudhary
                                   For Respondent(s)           :


HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

06/12/2022

Learned counsel for the petitioners has submitted that he

wants to withdraw these writ petitions.

Accordingly, these writ petitions are dismissed as withdrawn.

(VIJAY BISHNOI),J 256-mohit/-

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