Subhash Chandra S/O Shri Jhabar ... vs Shri Rajeshwar Singh, Principal ...
2023 Latest Caselaw 5583 Raj/2

                                   [2023:RJ-JP:26798]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1285/2019
                                                                             In
                                                     S.B. Civil Writ Petition No.21637/2018

                                    Subhash Chandra S/o Shri Jhabar Mal, Aged About 39 Years,
                                    Category-Obc Male R/o Village And Post Dadiya Via Katrathal,
                                    Tehsil And District Sikar
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         Shri Rajeshwar Singh, Principal Secretary, Rural
                                               Development And Panchayati Raj Department Rajasthan
                                               Govt. Of Rajasthan Secretariat, Jaipur
                                    2.         Jawahar Choudhary, Chief Executive Officer Cum Member
                                               Secretary, Zila Parishad, Nagaur
                                    3.         State Of Rajasthan Through Its Principal Secretary, Rural
                                               Development And Panchayati Raj Department Rajasthan,
                                               Govt. Of Rajasthan, Secretariat, Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Mr. G.S. Gouttam For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 05/10/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition with liberty to assail the order dated 22.09.2023

passed by the respondents rejecting his representation by way of

an appropriate remedy available under the law.

Learned counsel for the respondents does not oppose the

prayer.

In view thereof, the contempt petition is dismissed as

withdrawn with liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J Manish/41

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