Suman Devi D/O Om Prakash, W/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5562 Raj/2

                                   [2023:RJ-JP:26887]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13397/2019
                                   Suman Devi D/o Om Prakash, W/o Shri Narendra Kumar Yadav,
                                   Aged About 40 Years, Resident Of Village Sherpur, Tehsil Behror,
                                   District Alwar, Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Personnel, Secretariat, Jaipur.
                                   2.       Principal Secretary, Social Justice And Empowerment
                                            Department, State Of Rajasthan, Secretariat, Jaipur.
                                            Rajasthan.
                                   3.       District Collector Alwar, District Alwar, Rajasthan.
                                   4.       S.d.o Behror, District Alwar, Rajasthan
                                   5.       Tehsildar Behror, District Alwar, Rajasthan.
                                   6.       District Collector Rewari, District Rewari, Haryana.
                                   7.       Tehsildar Manethi, District Rewari, Harayana
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Vijay Singh Yadav For Respondent(s) : Mr. Akshay Sharma, AGC Mr. Rajendra Soni, AAG with Ms. Nayantara Soni

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/10/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /170

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