Ramesh Singh vs State Of Rajasthan
2022 Latest Caselaw 9970 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 6126/2021

Ramesh Singh S/o Shri Sang Singh, Aged About 37 Years, By Caste Oad, Resident Of Babar Magra, Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Revenue/colonization Department, Government Of Rajasthan, Jaipur.

2. Assistant Commissioner Colonisation, I.g.n.p., Mohangarh A, Jaisalmer.

3. Tehsildar Colonisation, Mohangarh No. 1, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Anil Kumar Singh

For Respondent(s) : Mr. Dinesh Kumar Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/07/2022

The matter comes up for consideration of application

(01/22) preferred on behalf of the petitioner seeking

withdrawal of the writ petition with liberty to the

petitioner to file a fresh writ petition, if occasion so arise.

                                                                            (2 of 2)                     [CW-6126/2021]


                                       For   the      reasons        mentioned              in    the     aforesaid

application, the same is allowed.

Accordingly, the writ petition is dismissed as

withdrawn with the liberty sought for.

(VIJAY BISHNOI),J

240-msrathore/-

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