Pratap And Anr vs Rakesh Meena And Ors ...
2023 Latest Caselaw 4436 Raj/2

[2023:RJ-JP:20011]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16699/2017

1.       Pratap S/o Shri Ganga Bishan, R/o Village Bavanpura,
         Tehsil Chaksu, District Jaipur.
2.       Ramji Lal S/o Shri Chothu, Resident Of Village Bavanpura,
         Tehsil Chaksu, District Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       Rakesh Meena S/o Shri Ramnarayan Meena, Minor, R/o
         Village Bavanpura, Tehsil Chaksu, District Jaipur Through
         Natural Guardian Mother Smt. Mota Devi @ Naina Devi
         W/o Late Shri Ramnarayan Meena.
2.       Sampat D/o Late Shri Ramnarayan Meena, Minor, R/o
         Village Bavanpura, Tehsil Chaksu, District Jaipur Through
         Natural Guardian Mother Smt. Mota Devi @ Naina Devi
         W/o Late Shri Ramnarayan Meena.
3.       Seema D/o Late Shri Ramnarayan Meena, Minor, R/o
         Village Bavanpura, Tehsil Chaksu, District Jaipur Through
         Natural Guardian Mother Smt. Mota Devi @ Naina Devi
         W/o Late Shri Ramnarayan Meena.
4.       Golu Meena S/o Late Shri Ramnarayan Meena, Minor, R/o
         Village Bavanpura, Tehsil Chaksu, District Jaipur Through
         Natural Guardian Mother Smt. Mota Devi @ Naina Devi
         W/o Late Shri Ramnarayan Meena.
5.       Ramnarayan Meena Deceased Through His Legal Heirs.
6.       Smt. Mota Devi @ Naina Devi W/o Late Shri Ramnarayan
         Meena., R/o Village Bavanpura, Tehsil Chaksu, District
         Jaipur.
7.       Chhotu S/o Late Shri Gangabishan, Resident Of Village
         Bavanpura, Tehsil Chaksu, District Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Asgar Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023:RJ-JP:20011] (2 of 2) [CW-16699/2017]

31/08/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn,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

ARTI SHARMA /16

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