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Ranjeet Ram vs State Of Rajasthan
2022 Latest Caselaw 12050 Raj

Citation : 2022 Latest Caselaw 12050 Raj
Judgement Date : 29 September, 2022

Rajasthan High Court - Jodhpur
Ranjeet Ram vs State Of Rajasthan on 29 September, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14320/2019

Ranjeet Ram S/o Lekh Ram, Aged About 50 Years, B/c Jat, R/o Village Jorawarpura, Tehsil And District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, To Be Served Through Secretary Water Resources Department, Govt. Of Rajasthan, Jaipur.

2. Executive Engineer, Water Resources Division-I Suratgarh, District Sri Ganganagar.

3. Rajendra Akavi, Executive Engineer, Water Resources Division- I Suratgarh, District Sri Ganganagar.

4. Ram Kumar S/o Chetram, B/c Jat, R/o Chak 2 Hlm, Tehsil And District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Vipin Makkar for Mr. N.R. Budania For Respondent(s) : Mr. RC Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/09/2022

The application (IA No.1/22) preferred on behalf of the

petitioner seeking withdrawal of the writ petition is considered and

allowed.

For the reasons mentioned in the aforesaid application, this

writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J 29-mohit/-

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