Manbhar S/O Shyokaran vs Rajeshwar Singh Additional Chief ...
2023 Latest Caselaw 3585 Raj/2

                                   [2023:RJ-JP:17884]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 192/2021

                                                                             In

                                                     S.B. Civil Writ Petition No.21985/2019

                                   Manbhar S/o Shyokaran, Aged About 52 Years, R/o Ghandawa,
                                   Tehsil Surajgarh District Jhunjhunu.
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.          Rajeshwar    Singh       Additional         Chief       Secretary,   Rural
                                               Development & Panchayatiraj Department, Rajasthan
                                               Government Secretariat, Jaipur
                                   2.          Rameshwarsingh Sarpanch Gram Panchayat Ghandawa,
                                               Tehsil Surajgarh, District Jhunjhunu
                                   3.          Amaruddn District Collector, Jhunjhunu
                                   4.          Chief Secretary Secretariat, Panchayati Raj Department
                                               Rajasthan, Government Secretariat, Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ankit Vashisth for Mr. Ved Pal Shastri For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/197

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