Dev Kumari vs State Of Raj And Anr (2023:Rj-Jp:39395)
2023 Latest Caselaw 6712 Raj/2

Rajasthan High Court

Dev Kumari vs State Of Raj And Anr (2023:Rj-Jp:39395) on 13 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39395]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 17916/2017

                                    Dev Kumari D/o Keshari Singh, R/o Village And Post Piprau,
                                    Tehsil Nadbai, District Bharatpur, Rajasthan. Roll No. 16112915
                                                                                                               ----Petitioner
                                                                             Versus
                                    1.       The      State      Of      Rajasthan         Through        The     Secretary,
                                             Panchayati Raj Department, Government Secretariat,
                                             Jaipur.
                                    2.       The Chief Executive Officer, Zila Parishad, Bharatpur.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/12/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /186

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