Gumti Association vs State Of Rajasthan Through ...
2023 Latest Caselaw 6186 Raj/2

                                   [2023:RJ-JP:30718]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 19635/2018
                                   1.       Gumti Association, Rawatbhata, Through Its President,
                                            Santosh Kumar Manocha Son Of Shri Kanwarbhan
                                            Manocha, Resident Of Rawatbhata Via Kota, District
                                            Chittorgarh-323307, Rajasthan.
                                   2.       Gumti Association, Rawatbhata, Through Anwar Khan Son
                                            Of Shri Bashir Khan, Secretary, Gumti Association,
                                            Rawatbhata. Resident Of Rawatbhata Via Kota, District
                                            Chittorgarh-323307, Rajasthan.
                                                                                                           ----Petitioners
                                                                            Versus
                                   1.       State       Of     Rajasthan          Through         Principal    Secretary,
                                            Department Of Local Self Government, Secretariat, Jaipur.
                                   2.       Executive        Officer,       Municipality,         Rawatbhata      District
                                            Chittorgarh, Pin 323307 Rajasthan.
                                   3.       Tehsildar, Rawatbhata, District Chittorgarh, Rajasthan.
                                                                                                         ----Respondents

For Petitioner(s) : Ms. Shobha Sharma for Mr. Satish Chandra Pachori For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/10/2023

Counsel appearing for the petitioners submits that the

petitioners do not want to press the present writ petition.

In view of the statements made by counsel appearing for the

petitioners, the present writ petition is dismissed as not pressed.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /95

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