Virendra Singh vs State Urban Devlop An Housing Dept ...
2023 Latest Caselaw 5502 Raj/2

                                   [2023:RJ-JP:26471]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15539/2016

                                   Virendra Singh Son Of Shri Govind Singh, R Village Bailara
                                   Kalan, Post And Tehsil Kumher, District Bharatpur, Raj.
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.       State       Of     Rajasthan          Through         Principal      Secretary,
                                            Department          Of      Urban      Housing        And     Development       ,
                                            Government Of Rajasthan, Jaipur
                                   2.       Urban       Improvement              Trust,     Bharatpur         Through     Its
                                            Secretary
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Kartar Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh one, in case, need

arises on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /98

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