Ramkishan Meenaandors vs State Of Raj Andanr ...
2023 Latest Caselaw 4057 Raj/2

                                   [2023:RJ-JP:18697]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 747/2016

                                   1.         Ramkishan Meena Son Of Shri Siya Ram Meena, By Caste
                                              Meena, Village Pusoda, Post Dhanoli, District Sawai
                                              Madhopur Raj.
                                   2.         Pooranmal Meena Son Of Shri Arjun Lal Meena, By Caste
                                              Meena, Village Shyamota, Post Mainpura, District Sawai
                                              Madhopur Raj.
                                   3.         Smt. Archna Sharma Wife Of Shri Lokendra Sharma, By
                                              Caste Brahmin, Near Namdev Sr. Secondary School,
                                              Sawai Madhopur Raj.
                                                                                                          ----Petitioners
                                                                           Versus
                                   1.         State Of Rajasthan Through Its Director And Secretary
                                              Administration, Child Rights Department, 20/198, Kaveri
                                              Path, Sector-2, Mansarovar Jaipur Raj.
                                   2.         District Collector, District Sawai Madhopur Raj.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Akhilesh Kumar Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is granted.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn.

Since, the main petition has been dismissed, the pending

application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/46

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