Ram Kripal S/O Shri Prabhatilal vs State Of Rajasthan ...
2023 Latest Caselaw 2996 Raj/2

                                   [2023:RJ-JP:16520]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1436/2021

                                   Ram Kripal S/o Shri Prabhatilal, Aged About 67 Years, R/o
                                   Sainthli Ka Bass, Tehsil Ramgarh, District Alwar (Raj)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Principal Secretary,
                                            Urban Development And Housing Department, Govt. Of
                                            Rajasthan, Secretariat, Jaipur (Raj)
                                   2.       The Secretary, Urban Improvement Trust, Alwar.
                                   3.       The Land Acquisition Officer, Uit Alwar.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. A.R. Meena Mr. C.P. Meena For Respondent(s) : Mr. Parag Rastogi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition with liberty to file fresh one, if need so arises.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /167

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