Chetan Sharma Son Of Late Shri ... vs State Of Rajasthan
2023 Latest Caselaw 3375 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 3674/2021

                                   Chetan Sharma Son Of Late Shri Kailash Chandra Sharma, Aged
                                   About 33 Years, Resident Of Nahargarh, Tehsil Kishanganj,
                                   District Baran (Raj.)
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.        State    Of    Rajasthan,         Through         Its     Chief   Secretary
                                             Government Secretariat, Govt. Of Rajasthan, Jaipur (Raj.)
                                   2.        The District Collector, Baran District Baran (Raj.)
                                   3.        Tehsildar Land Record, Tehsil Kishanganj, District Baran
                                             (Raj.)
                                   4.        Executive Engineer, Irrigation Department, Division Baran
                                             (Raj.)
                                   5.        Sarpanch, Gram Panchayat Nahargarh, Panchayat Samiti
                                             Kishanganj, District Baran (Raj.)
                                                                                                       ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/08/2023

Counsel for the petitioner seeks permission to withdraw the

civil writ petition with liberty to file an appropriate representation

before the concerned Gram Panchayat Authority for his grievance.

In view of the submission made by counsel for the petitioner,

the present writ petition is dismissed as withdrawn with liberty as

prayed.

(GANESH RAM MEENA),J

Seema/273

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