Nozi vs The State Of Rajasthan
2022 Latest Caselaw 3800 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12961/2021

Nozi W/o Shri Chautha Ram Meghwal, Aged About 70 Years, R/o Ward No. 10 Of Village Rohina, Tehsil Bap, District Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Secretary, Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Zila Parishad, Jodhpur, Through Chief Executive Officer.

3. The District Collector, Jodhpur.

4. Vikas Adhikari, Panchayat Samiti Ghantiyali, District Jodhpur.

5. Administrator Cum Vikas Adhikari, Panchayat Samiti, Ghantiyali.

----Respondents

For Petitioner(s) : Mr. Mahaveer Pareek for Mr. L.S.

                                                                     Jodha
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2022

The application (IA No.1/22) seeking withdrawal of the writ

petition is considered and allowed.

Accordingly, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J 172-mohit/-

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