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Raghunath Choudhary S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 2014 Raj/2

Citation : 2023 Latest Caselaw 2014 Raj/2
Judgement Date : 10 February, 2023

Rajasthan High Court
Raghunath Choudhary S/O Shri ... vs State Of Rajasthan ... on 10 February, 2023
Bench: Ganesh Ram Meena
[2023/RJJP/002457]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 2661/2023

Raghunath Choudhary S/o Shri Chittar Mal Jat, Aged About 42
Years, R/o Village Bilogaon Sukan, Dudu Hq Mojmabad Jaipur
Rajasthan.
                                                                           ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through         Principal      Secretary,
         Cooperative Department, Government Secretariat, Jaipur
         Rajasthan.
2.       Registrar,       Cooperative           Societies,            Rajasthan   Jaipur,
         Sahakar Bhawan, Bais Godown, Jaipur Rajasthan.
3.       Deputy Registrar, Cooperative Societies, Jaipur (Rural)
         Room No. 509, 5Th Floor, Mini Secretariat, Banipark,
         Jaipur Rajasthan.
4.       Block Cooperative Inspector, Dudu Panchayat Samiti
         Dudu, District Jaipur Rajasthan.
5.       Bingolav Gram Seva Sahakari Samiti Limited, Bingolav,
         Panchayat Samiti Dudu, District Jaipur                            Through Its
         Manager.
6.       Sarpanch, Gram Panchayat Bingolav, Tehsil Dudu, District
         Jaipur.
                                                                        ----Respondents

For Petitioner(s) : Mr. Ved Prakash Sogarwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023

Counsel for the petitioner prays for withdrawal of this

petition but submits that the petitioner may be permitted to file a

fresh representation before the respondent No.2-Registration,

[2023/RJJP/002457] (2 of 2) [CW-2661/2023]

Cooperative Societies, Rajasthan, Jaipur, for ventilating of his

grievance.

The writ petition is accordingly dismissed as withdrawn

with the liberty as prayed for.

Since the main petition is dismissed, the stay

application also stands dismissed.

(GANESH RAM MEENA),J

Sharma NK/75

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