Smt. Kavita vs State Of Rajasthan
2022 Latest Caselaw 7858 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6030/2022

1. Smt. Kavita W/o Bheru Singh, Aged About 46 Years, Village Kukara, Togi, Tehsil Bhim, District Rajsamand (Raj.).

2. Bheru Singh S/o Sultan Singh, Aged About 51 Years, Village Kukara, Togi, Tehsil Bhim, District Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The District Collector (Land Record), Rajsamand.

3. The Tehsildar (Land Record), Bhim, Rajsamand.

4. The Sarpanch, Gram Panchayat Togi, Panchayat Samiti Bhim, District Rajsamand.

5. The In-Charge, Homeopathic Hospital Bhim, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjawal

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 25/05/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

he does not want to press this writ petition, however, seeks liberty

for the petitioners to file representation before the appropriate

authority.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

41-AjaySingh/-

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