Sitaram Nai vs State Of Rajasthan
2022 Latest Caselaw 3195 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17555/2021

Sitaram Nai S/o Late Sh. Ramlal Nai, Aged About 40 Years, Resident Of Ward No. 39, Near Fatehpuriya Kuan, Rajgarh, District Churu (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Local Self Govt. Department, Govt. Of Rajasthan, Jaipur.

2. Director, Local Self Govt. Department, Rajasthan, Jaipur.

3. District Collector, Churu.

4. Chairman, Nagar Palika, Rajgarh, District Churu.

5. Prakash Chand Khinchad, Officer-In-Charge And Executive Officer (Safai-Inspector), Nagar Palika, Rajgarh, Churu.

6. Smt. Lalita Punia, Vice Chairman, Nagar Palika, Churu.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Suresh Kumar Maru
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he wants to withdraw this civil writ petition.

Accordingly, this civil writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J 22-mohit/-

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