Ramniwas Andanr vs State Panchayati Raj Dep Ors ...
2023 Latest Caselaw 3566 Raj/2

Citation : 2023 Latest Caselaw 3566 Raj/2
Judgement Date : 16 August, 2023

Rajasthan High Court

Ramniwas Andanr vs State Panchayati Raj Dep Ors ... on 16 August, 2023

Bench: Ganesh Ram Meena

[2023:RJ-JP:17893]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Writ Petition No. 12649/2014
1. Ramniwas Son Of Sardararam, Ward No. 6, Village Modki,
Tehsil Khetri, District Jhunjhunu Raj.
2. Sumer Son Of Banwari, Ward No. 6, Village Modki, Tehsil
Khetri, District Jhunjhunu Raj.
----Petitioners
Versus
1. State Of Rajasthan Through Principal Secretary, Rural
Development And Panchayatiraj Department, Govt.
Secretariat, Jaipur Raj.
2. Secretary Cum Commissioner, Rural Development And
Panchayatiraj Department, Govt. Secretariat, Jaipur Raj.
3. Divisional Commissioner, Jaipur Division, Jaipur Raj.
4. District Collector Panchayat, District Jhunjhunu Raj.
5. Sub Divisional Magistrate, Khetri, District Jhunjhunu Raj.
----Respondents

For Petitioner(s) : Mr. Omveer Singh Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

16/08/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J