Mohammad Saeed S/O Shri Mohammad ... vs State Of Rajasthan
2022 Latest Caselaw 3579 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              D.B. Civil Writ (PIL) Petition No. 6232/2022

Mohammad Saeed S/o Shri Mohammad Noor, Aged About 49 Years,
R/o Payaga Baheer, Tonk, Rajasthan - 304001.

                                                                     ----Petitioner

                                     Versus

1.      State Of Rajasthan, Through Shri Ashok Gahalot, Mr. Chief
        Minister, Rajasthan Sarkar, C-Scheme, Secretariat, Jaipur -
        302005.

2.      Mr. Sachin Pilot S/o Rajesh Pilot, Former Deputy Chief Minister
        And Member Of Legislative Assembly, Bungalow No. 11, Civil
        Line, Tonk, Rajasthan - 304001.

3.      District Collector Tonk, Civil Line Tonk, Rajasthan- 304001.

4.      Superintendent Of Police, Civil Line Tonk, Rajasthan- 304001.

5.      Director Mines And Geology Department, Shastri Circle,
        University   Road,      Bhoopalpura,          Ashok      Nagar,   Udaipur,
        Rajasthan - 313001.

6.      Superintending Mineral Engineer, Khanij Bhawan, Jaipur Circle,
        Jaipur.

7.      Additional Director Mining Department, Khanij Bhawan, Jaipur
        Zone, Jaipur.

8.      Secretary Mining And Geology Department, Secretariat, Jaipur.

9.      Assistant Mining Engineer, Civil Lines, Tonk, Rajasthan -
        304001.

10.     General Manger NHI, F-120, Janpath, Saket Nagar, Shyam
        Nagar, Jaipur, Rajasthan - 302019.

11.     District Transportation Officer, Tonk, District Tonk, Rajasthan-
        304001.

12.     Sarvashri S.R. Associates, Registered Office At Pipaj House, 5
        G, 9 RC Vyas Colony, Bheelwara, Rajasthan Through Its
        Director.

                                                                  ----Respondents

For Petitioner(s) : Mr. Anoop Agarwal, Advocate for Mr. Rajendra Kumar Soyal, Advocate

(2 of 2) [CW-6232/2022]

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

06/05/2022

Learned counsel for the petitioner seeks to withdraw the

petition.

Accordingly, this petition is dismissed as withdrawn.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /10

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