Mahant Hari Sankar Das Chela vs State Urban Developmentors ...
2023 Latest Caselaw 5623 Raj/2

                                   [2023:RJ-JP:27344]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 19595/2015
                                   Mahant Hari Sankar Das Chela Prem Dasji Maharaj, Siyaramdasji
                                   Ki Bagichi, Dherka Balaji, Sikar Road, Jaipur.
                                                                                                             ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan Through Urban Development And
                                            Housing Department Through Its Secretary, Governme,
                                            Jaipur.
                                   2.       Land Acquisition Officer, Jaipur Development Authority,
                                            Jawahar Lal Nehru Marg, Jaipur
                                   3.       Jaipur      Development        Authority,through               Its   Secretary,
                                            Jawahar Lal Nehru Road, Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Mr. O.P. Mishra Mr. Rajat Ranjan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,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 /188

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