Om Prakash vs State And Ors
2022 Latest Caselaw 12565 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1525/2002

Omprakash S/o Shri Bhagwana Ram b/c Jat, aged about 30 years, R/o Village Ramgadhia, Tehsil Bhadra, District Hanumangarh.

----Petitioner Versus

1. The State of Rajasthan, through its Secretary, Deptt. Of Colonisation, Govt. of Rajasthan, Jaipur.

2. The Commissioner, Colonisation, Bikaner.

3. The Dy. Commissioner Colonisation, Jaisalmer Ist, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Rajesh Punia. For Respondent(s) : Mr. Dinesh Kumar Joshi.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

19/10/2022

Learned counsel for the petitioner seeks permission to

withdraw the present writ petition with the liberty to file a fresh

writ petition, if occasion so arises.

Permission granted.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

(KULDEEP MATHUR),J 27-Prashant/-

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