Yamuna Self Help Group, Ratan Ka ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5858 Raj/2

                                   [2023:RJ-JP:28487]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12128/2019
                                   Yamuna Self Help Group, Ratan Ka Pura, Kolua, Dholpur,
                                   Through Its President Manisha W/o Ramviresh, Aged About 28
                                   Years, R/o Ratan Ka Pura, Kolua, Tehsil Saipau, District Dholpur,
                                   Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Its Director, Women And
                                            Child Development Department, 2, Jal Path, Gandhi
                                            Nagar, Jaipur.
                                   2.       The Dy. Director (Administration), Women And Child
                                            Development Service, 2, Jal Path, Gandhi Nagar, Jaipur.
                                   3.       The Child Development Project Officer, Child Development
                                            Services, Dholpur City, District Dholpur, Rajasthan.
                                   4.       The Child Development Project Officer, Child Development
                                            Services, Saipau, District Dholpur, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/10/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /134

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