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Mandir Shri Charbhuja Ji Maharaj vs Mr. Bhaskar Atmaram Sawant ...
2023 Latest Caselaw 3324 Raj/2

Citation : 2023 Latest Caselaw 3324 Raj/2
Judgement Date : 8 August, 2023

Rajasthan High Court
Mandir Shri Charbhuja Ji Maharaj vs Mr. Bhaskar Atmaram Sawant ... on 8 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:17104]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 123/2021

                                           In

                   S.B. Civil Writ Petition No.18211/2012

1.       Mandir Shri Charbhuja Ji Maharaj, Thok Teliyan, Anasagar
         Circular     Road,       Ajmer     Through        Its      Care   Taker   Shri
         Rajkumar Parashar S/o Late Shri Murlidhar Parashar Aged
         44 Years, R/o Thok Teliyan, Anasagar Circular Road,
         Ajmer.
2.       Shri Rajkumar Parashar S/o Shri Murlidhar Parashar, Aged
         About 44 Years, R/o Thok Teliyan, Anasagar Circular
         Road, Ajmer.
                                                                       ----Petitioners
                                       Versus
1.       Mr. Bhaskar Atmaram Sawant Principal Secretary Of
         Urban Development And Housing, State Secretariat,
         Jaipur.
2.       Mr. Prakash Raj Purohit, District Collector, Ajmer
3.       Renu Jaipal, Commissioner, Ajmer Development Authority,
         Ajmer
4.       Mr. Khushal Yadav, Commissioner, Municipal Corporation,
         Ajmer.
5.       Mr. Avdesh Meena, Sub- Divisional Officer, Ajmer.
6.       Mr. Ashok Kumar Chaudhary, Land Acquisition Officer Of
         The Ajmer Development Authority, Ajmer
7.       State Of Rajasthan Through Its Secretary, Department Of
         Urban And Housing Development, State Secretariat,
         Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Dilip Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:17104] (2 of 2) [CCP-123/2021]

08/08/2023

Learned counsel for the petitioners wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/258

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