Dhalu Khan vs State Of Rajasthan
2022 Latest Caselaw 6699 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5656/2022

Dhalu Khan S/o Shri Hussain Khan, Aged About 60 Years, Resident Of Dhibba Pada, Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Local Self Department, Government Of Rajasthan, Jaipur.

2. Director, Local Bodies, Jaipur.

3. Commissioner, Municipal Council, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Pradhuman Singh Mr. Leela Dhar Khatri For Respondent(s) : Mr. Manas Khatri

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2022

Learned counsel for the petitioner has submitted that during

the pendency of this writ petition, the respondents have passed

the final order, against which, remedy of statutory appeal is

available to the petitioner, therefore, he wants to withdraw this

writ petition.

Hence, this writ petition is dismissed as withdrawn with

liberty to the petitioner to avail appropriate remedy available to

him under the law.

(VIJAY BISHNOI),J

69-AjaySingh/-

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