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Moolchand Meena S/O Late Sh. ... vs The State Information Commission ...
2023 Latest Caselaw 3119 Raj/2

Citation : 2023 Latest Caselaw 3119 Raj/2
Judgement Date : 4 August, 2023

Rajasthan High Court
Moolchand Meena S/O Late Sh. ... vs The State Information Commission ... on 4 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16741]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 1202/2019

                                   Moolchand Meena S/o Late Sh. Hattiram Meena, Aged About 59
                                   Years, Resident Of Meena Mohalla, Ward No. 19, Govindgarh,
                                   Distt. Alwar. (Raj.)
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       The State Information Commission, Through Information
                                            Commissioner, Behind Ots Jhalana Link Road, Jaipur.
                                   2.       The Information Officer Cum Village Secretary, Gram
                                            Panchayat Govind Garh, Panchayat Samiti Laxmangarh,
                                            Distt. Alwar.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Tapeshwar Pal Singh Parmar Mr. Ankit Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh one, in case need so

arises, on the basis of fresh cause of action.

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withdrawn with liberty as prayed for.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, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA/99

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