Ramkalyan S/O Rampal Gurjar vs Govind S/O Hiralal Gurjar ...
2023 Latest Caselaw 5931 Raj/2

[2023:RJ-JP:28841]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16581/2019

Ramkalyan S/o Rampal Gurjar, Aged About 49 Years, Resident Of
Dhamoon Kalan, Tehsil And District Sawai Madhopur (Raj.).
                                                                      ----Petitioner
                                    Versus
1.       Govind S/o Hiralal Gurjar, Resident Of Dhamoon Kalan,
         Tehsil And District Sawai Madhopur (Raj.).
2.       Rajaram S/o Jagdish, Resident Of Dhamoon Kalan, Tehsil
         And District Sawai Madhopur (Raj.).
3.       Devlal S/o Kanhaiya, Resident Of Dhamoon Kalan, Tehsil
         And District Sawai Madhopur (Raj.).
4.       Ramjilal S/o Rampal Gurjar, Aged About 53 Years,
         Resident Of Dhamoon Kalan, Tehsil And District Sawai
         Madhopur (Raj.).
5.       Kamal S/o Rampal Gurjar, Resident Of Dhamoon Kalan,
         Tehsil And District Sawai Madhopur (Raj.).
6.       Ramratan S/o Gopal, Resident Of Dhamoon Kalan, Tehsil
         And District Sawai Madhopur (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Prem Shanker Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to avail the remedy of appeal

provided under the Rajasthan Land Revenue Act.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

[2023:RJ-JP:28841] (2 of 2) [CW-16581/2019]

In case the petitioner prefers an appeal before the Appellate

Authority, the Appellate Authority shall consider the application for

condonation of delay strictly in accordance with law.

Since the main petition has been dismissed as withdrawn, all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 /84

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