Sampat Lal vs State Of Rajasthan
2022 Latest Caselaw 3330 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12258/2020

Sampat Lal son of Shri Isarram, aged about 53 years, by caste Brahmin, Resident of Village Panchu, Tehsil Nokha, District Bikaner (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, through the Commissioner, Department of Colonization, Rajasthan, Bikaner

2. Allotment Officer - cum - Assistant Commissioner, Colonization Department, Chhatragrah Headquarter Bikaner

3. District Collector, Bikaner

4. Tehsildar (Revenue), Bajju, District Bikaner

----Respondents

For Petitioner(s) : Mr. Sudhir Sharma For Respondent(s) : Mr. Harish Kumar Purohit Mr. Dinesh Kumar Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2022

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

Accordingly, this civil writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J C-1-mohit/-

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