Tarif Khan S/O Gaffar vs State Of Rajasthan ...
2023 Latest Caselaw 2016 Raj/2

[2023/RJJP/002455]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2455/2023

Tarif Khan S/o Gaffar, Aged About 34 Years, Residence Of Village
Dhouj (Pali ) Tehsil And District Faridabad Haryana. Owner Of
Vehicle No. Hr-38Ab036.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Transport Department Of Rajasthan,
         Secretariat, Jaipur, Rajasthan Through Secretary.
2.       Department Of Mining And Geology, Govt. Of Rajasthan,
         Secretariat, Jaipur, Rajasthan Through Joint Secretary.
3.       Department Of Mining And Geology, Govt. Of Haryana, 30
         Bay Building, Room No. 79, 1St Floor, Sector 17,
         Chandigarh Through Its Joint Secretary.
4.       Regional Transport Officer, Jaipur Rajasthan.
5.       Regional    Transport       Officer,      Near      Lohagarh    Stadium,
         Subhash Nagar, Bharatpur.
6.       Regional Transport Officer, Alwar Rajasthan.
7.       Regional     Transport       Officer,      Kotputli,     District   Jaipur,
         Rajasthan.
8.       Regional Transport Officer, Sikar Rajasthan.
9.       Regional Transport Officer, Nuh Haryana.
10.      Regional Transport Officer, Gurugram Haryana.
11.      Regional Transport Officer, Faridabad Haryana
                                                                  ----Respondents

For Petitioner(s) : Mr. Mohd. Shakir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023

Counsel for the petitioner seeks permission of the Court

to withdraw the writ petition with liberty to file a fresh

[2023/RJJP/002455] (2 of 2) [CW-2455/2023]

representation before the concerned authority for ventilating of his

grievance along-with the documents which the petitioner could not

enclose in the writ petition and also the pleadings which the

petitioner could not incorporate in the memo of petition.

The writ petition is dismissed as withdrawn with liberty

as prayed for.

Since the main petition has been dismissed, the stay

application also stands dismissed.

(GANESH RAM MEENA),J

Sharma NK/72

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