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Ajay Tak vs State Of Rajasthan
2022 Latest Caselaw 3717 Raj

Citation : 2022 Latest Caselaw 3717 Raj
Judgement Date : 9 March, 2022

Rajasthan High Court - Jodhpur
Ajay Tak vs State Of Rajasthan on 9 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3504/2022

Mangi Devi W/o Shri Jamana Lal, Aged About 66 Years, R/o Kalalwati, Rajnagar, District Rajsamand (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Excise Commissioner, Rajasthan, Udaipur.

2. The District Excise Officer, Rajsamand.

----Respondents Connected With S.B. Civil Writ Petition No. 3505/2022 Ajay Tak S/o Shri Hemraj Tak, Aged About 28 Years, R/o Naya Bazar, Jahazpur, District Bhilwara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Excise Commissioner, Rajasthan, Udaipur.

2. The District Excise Officer, Rajsamand.

----Respondents S.B. Civil Writ Petition No. 3658/2022 Prakash Singh S/o Achal Singh, Aged About 29 Years, Village Post Mokalsar, Tehsil Siwana, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Excise Commissioner, Rajasthan, Udaipur.

2. The District Excise Officer, Barmer.

----Respondents

For Petitioner(s) : Mr. Vijay Bishnoi

For Respondent(s) : Mr. M.S. Singhvi, AG - Senior Advocate (through VC) assisted by Mr. K.S. Lodha

(2 of 2) [CW-3504/2022]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2022

Learned counsel for the petitioners has submitted

that in view of the subsequent developments, he does

not want to press these writ petitions.

Hence, these writ petitions are dismissed as not

pressed.

(VIJAY BISHNOI),J

137-139 msrathore/-

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