Citation : 2023 Latest Caselaw 4125 Raj/2
Judgement Date : 24 August, 2023
[2023:RJ-JP:18987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10579/2015
Inder Lal Chetani S/o Shri Gopi Ram Chetani, Ward No. 3, Dr.
Choga Lal Ji Ki Gali, Shahpura Road, Neem Ka Thana, District
Sikar Rajasthan
----Petitioner
Versus
1. Divisional Commissioner Cum Arbitrator, Jaipur Division,
Mini Secretariat, Jaipur
2. Land Acquisition Officer, Sdo, Tehsil Neem Ka Thana,
District Sikar Rajasthan
3. Dedicated Freight Coridor Corporation Of India Limited,
5Th Floor, Pragati Maidan, Metro Station Building
Complex, New Delhi
----Respondents
For Petitioner(s) : Mr. Prakul Khurana For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
24/08/2023
Counsel for the petitioner 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withdrawn.
Since the main petition has been dismissed as withdrawn,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
ARTI SHARMA/57
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!