Kishan Lal vs Addl Commissioner Food And Civil ...
2023 Latest Caselaw 4060 Raj/2

                                   [2023:RJ-JP:18888]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4538/2000

                                   Kishan Lal s/o Banna ram propriter M/s Harish chandra laxmi
                                   narayan authorized retail seller, fair price shop, charbhuja,
                                   rawatbhata, tehsil begu, distt. Chittorgarh
                                                                                                      ----Petitioner
                                                                       Versus
                                   1.Additional Commissioner Food & Civil Supply Deptt. Govt.
                                   Secretariat, Jaipur Rajasthan
                                   2.Sub Divisional Officer, Tehsil Begu, District Chittorgarh,
                                   Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Swadeep Singh Hora For Respondent(s) : Mr. Krishna Verma Addl.GC.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioner fairly admits that the petitioner

has inadvertently filed the name of Kishan Lal in his place of

Harish Chandra.

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty that in case, the son of the

petitioner files a fresh writ petition assailing the orders of the Sub-

Divisional Officer Begu, District Chittorgarh and the Additional

Food Commissioner, then the present writ petition may not be an

obstacle in hearing the case of Harish Chandra petition.

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

writ petition is dismissed as withdrawn with the observations as

above.

(GANESH RAM MEENA),J

Seema/13

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