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Ved Bhushan vs State Of Rajasthan
2022 Latest Caselaw 8044 Raj

Citation : 2022 Latest Caselaw 8044 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Ved Bhushan vs State Of Rajasthan on 26 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4961/2022

Ved Bhushan S/o Shri Tirki Lal, Aged About 60 Years, Resident Of House No. 70, 71, Shyam Singh Colony, Hanumangarh Junction, District Hanumangarh (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. Municipal Counsel, Hanumangarh Jn., Through Its Commissioner.

----Respondents

For Petitioner(s) : Mr. Kishan Lal Bansal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

Learned counsel for the petitioner wants to withdraw

this writ petition.

Accordingly, this writ petition is dismissed as

withdrawn.

(VIJAY BISHNOI),J

ms rathore

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