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Shri Krishan Singhal S/O Late Shri ... vs The State Of Rajasthan, ...
2023 Latest Caselaw 2745 Raj/2

Citation : 2023 Latest Caselaw 2745 Raj/2
Judgement Date : 9 March, 2023

Rajasthan High Court
Shri Krishan Singhal S/O Late Shri ... vs The State Of Rajasthan, ... on 9 March, 2023
Bench: Ganesh Ram Meena
                                   [2023/RJJP/003861]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 19938/2018

                                   Shri Krishan Singhal S/o Late Shri Panna Lal Ji Singhal, Aged
                                   About 74 Years, R/o A-50, Near Jain Mandir, Shastri Nagar,
                                   Jaipur (Rajasthan)
                                                                                                          ----Petitioner
                                                                        Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary,
                                            Department Of Urban Development And Housing, Govt.
                                            Of Rajasthan, Jaipur
                                   2.       The Commissioner, Jaipur Municipal Corporation, Jaipur
                                   3.       Dy.      Commissioner,         Jaipur        Municipal        Corporation,
                                            Vidhyadhar Nagar Zone, Jaipur-16
                                                                                                     ----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/03/2023

The matter comes upon an application (IA No.1/2023) for

withdrawal of the writ petition with liberty to avail the alternative

remedy available to him under the law.

For the reasons mentioned in the application (IA No.1/2023),

the same is allowed and petitioner is permitted to withdraw the

writ petition.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

(GANESH RAM MEENA),J ARTI SHARMA /76

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