Bhagwan Singh Son Of Shri Yadram vs State Of Rajasthan
2022 Latest Caselaw 4572 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition No. 20918/2019

                                    Bhagwan Singh Son Of Shri Yadram, Aged About 65 Years,
                                    Resident Of Kerua, Village Panchayat Bhaiseda, Tehsil Pahadi,
                                    District Bharatpur, (Rajasthan)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.          State Of Rajasthan, Through The Special Secretary And
                                                Director, Government Of Rajasthan, Gramin Vikas And
                                                Panchayati Raj Department, Government Secretariat,
                                                Jaipur (Rajasthan)
                                    2.          Collector, Bharatpur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sain, Advocate for Mr. Jainendra Kumar Jain, Advocate For Respondent(s) : Ms. Sheetal Mirdha, Additional Advocate General with Mr. Prateek Singh, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

06/07/2022

Learned counsel for the petitioner seeks to withdraw the

petition.

Accordingly, this petition is dismissed as withdrawn.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /13

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