Danaram vs State Of Rajasthan ...
2023 Latest Caselaw 2232 Raj/2

[2023/RJJP/003182]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 12248/2019

1.       Danaram, Son Of Bahadur Mal, R/o Basdi, Ward No. 2,
         Kotputli, District Jaipur.
2.       Hazari, Son Of Bahadur Mal, R/o Basdi, Ward No. 2,
         Kotputli, District Jaipur.
3.       Khyalai Ram, Son Of Bahadur Mal, R/o Basdi, Ward No. 2,
         Kotputli, District Jaipur.
4.       Ramchander, Son Of Bahadur Mal, R/o Basdi, Ward No. 2,
         Kotputli, District Jaipur.
5.       Shukhdeva, Son Of Bahadur Mal, R/o Basdi, Ward No. 2,
         Kotputli, District Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Principal Secretary To The
         Government, Revenue Department, Govt. Of Rajasthan,
         Government Secretariat, Jaipur.
2.       Collector Rehabilitation, Jaipur.
3.       Tehsildar Cum Managing Officer, (Custodian) Kotputli
         District Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Anand Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/02/2023

Counsel appearing for the petitioners seeks permission

of the Court to withdraw the writ petition with liberty to file a

fresh.

The prayer is allowed.

The writ petition is dismissed as withdrawn.

[2023/RJJP/003182] (2 of 2) [CW-12248/2019]

Since the main petition has been dismissed as

withdrawn, the stay application also stands dismissed.

(GANESH RAM MEENA),J

Sharma NK/1

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