Smt. Rukmani Devi Sharma vs State Of Rajasthan
2022 Latest Caselaw 3857 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3852/2022

1. Smt. Rukmani Devi Sharma W/o Shri Ram Lal Sharma, Aged About 69 Years, Plot No. 40, Maruti Nagar, Charbhuja, Jhalar Bawdi, Rawat Bhata, District Chittorgarh.

2. Ram Lal Sharma S/o Shri Mathura Lal Sharma, Aged About 73 Years, Plot No. 40, Maruti Nagar, Charbhuja, Jhalar Bawdi, Rawat Bhata, District Chittorgarh.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Revenue Department, Secretariat, Jaipur (Rajasthan).

2. The District Collector, Chittorgarh.

3. The Tehsildar, Rawat Bhata, District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Manoj Bhandari, Sr. Adv. Assisted by Mr. Govind Lal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/03/2022

Learned counsel for the petitioner has submitted that he

wants to withdraw this writ petition, however, seeks liberty for the

petitioner to avail appropriate remedy available to him under the

civil law.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty sought for.

(VIJAY BISHNOI),J 182-mohit/-

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