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Suja Lal Son Of Shri Dharam Chand ... vs State Of Rajasthan ...
2023 Latest Caselaw 5809 Raj/2

Citation : 2023 Latest Caselaw 5809 Raj/2
Judgement Date : 10 October, 2023

Rajasthan High Court
Suja Lal Son Of Shri Dharam Chand ... vs State Of Rajasthan ... on 10 October, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:28164]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Civil Miscellaneous Application No. 210/2022

                                        In

              S.B. Civil Contempt Petition No.2384/2018

                                        In

                 S.B. Civil Writ Petition No.14388/2015

Suja Lal Son Of Shri Dharam Chand Saini, Aged About 63 Years,
Resident Of Near Sehkar Bhawan, Near Civil Lines, Tonk, District
Tonk (Raj.).
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Panchayat Raj Department, Government Of Rajasthan,
         Government Secretariat, Jaipur (Raj.).
2.       Shri Kunji Lal Meena, Director, Rural Development And
         Panchayati Raj Department, Government Of Rajasthan,
         Secretariat, Jaipur.
3.       Prashuram Dhanka, Zila Parishad Tonk Through Its Chief
         Executive Officer, Zila Parishad, Tonk.
4.       Brij Mohan Gupta Panchayat Samiti Tonk, Through Its
         Block Development Officer, Panchayat Samiti, Tonk.
5.       Kapoor Shankar Bhan, Additional, Chief Executive Officer,
         Zila Parishad,tonk.
                                                                  ----Respondents

For Petitioner(s) : Mr. Prem Shanker Sharma For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

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

Learned counsel for the applicant wants to withdraw this

misc. application with liberty to avail the appropriate remedy

available under the law for redressal of his grievance(s), if any.

[2023:RJ-JP:28164] (2 of 2) [CMAP-210/2022]

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this misc. application is dismissed as

withdrawn with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Sudha/260

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