Tasleem Ahamed Khan S/O Mohammed ... vs Union Of India ...
2023 Latest Caselaw 5462 Raj/2

                                   [2023:RJ-JP:26171-DB]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition No. 15423/2023

                                    Tasleem Ahamed Khan S/o Mohammed Ameen, Aged About 52
                                    Years, R/o Almas 313 Anantpura Kota, Rajasthan.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.        Union     Of   India,      Through        Secretary        Department    Of
                                              Transport      And       Highways,          Transpport       Bhawan,     1,
                                              Parliament Street, New Delhi 110001
                                    2.        State Of Rajasthan, Through Principle Secretary Finance,
                                              Govt. Of Rajasthan, Govt. Secretariat Ashok Nagar, Jaipur,
                                              Rajasthan
                                    3.        Commissioner             Excise         Department,           Gumaniwala
                                              Panchwati, Udaipur, Rajasthan
                                    4.        Director General Of Police, Police Head Quarter, Lal Kothi,
                                              Jaipur. Rajasthan
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Gitesh Joshi For Respondent(s) :

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN Order 03/10/2023

1. Learned counsel for the petitioner prays for withdrawal of the

writ petition to file fresh one on the same cause of action by giving

details specifically liquor shops which are running in violation of

the judgment passed by the Hon'ble Supreme Court and the

revised guidelines, as issued by the National Highway Authority.

2. Present petition is dismissed as withdrawn with aforesaid

liberty.

(SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ Anil Sharma/ Pooja /27

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