Kamal Tak S/O Shri Tej Singh Tak vs Bhawani Singh Detha State Of ...
2023 Latest Caselaw 6022 Raj/2

[2023:RJ-JP:29213]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 325/2021

                                          In

                   S.B. Civil Writ Petition No.21451/2018

Kamal Tak S/o Shri Tej Singh Tak, Aged About 36 Years, R/o Sai
Vihar Colony, Gali No. 3, Gulab Bari, Ajmer (Raj.)
                                                                          ----Petitioner
                                       Versus
1.       Bhawani Singh Detha, Secretary, Local Self Department,
         Secretariat, Jaipur.
2.       The State Of Rajasthan, Through Principle Secretary,
         Department Of Local Bodies, Rajasthan, Secretariat,
         Jaipur.
3.       Deepak       Nandi,      Director,       Directorate        Of     Local   Self
         Department, 22 Godown, Jaipur.
4.       Prakash Raj Purohit, District Collector, Ajmer Rajasthan.
5.       Dr.    Kushal      Yadav,       Commissioner,              Ajmer    Municipal
         Corporation, Ajmer, Rajasthan.
                                                  ----Respondents/Contemnors

For Petitioner(s) : Mr. Yogesh Pujari for Mr. Damodar Prasad Pujari For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/10/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition with liberty to assail the order dated 07.12.2022

passed by the respondents rejecting his representation submitted

along with the reply as Annexure-R/1, by way of an appropriate

remedy available under the law.

[2023:RJ-JP:29213] (2 of 2) [CCP-325/2021]

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Sudha/45

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