Laxman S/O Shri Partiya vs State Of Rajasthan ...
2023 Latest Caselaw 6328 Raj/2

Citation : 2023 Latest Caselaw 6328 Raj/2
Judgement Date : 31 October, 2023

Rajasthan High Court

Laxman S/O Shri Partiya vs State Of Rajasthan ... on 31 October, 2023

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:32052]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Revision Petition No. 248/2023

                                   Laxman S/o Shri Partiya, Aged About 65 Years, R/o Village
                                   Meenawada Tehsil Baharawanda Distt. Dausa, Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan, Through Distt. Collector Dausa
                                   2.         Land Holder, Tehsildar Tehsil Baharawanda Distt. Dausa.
                                   3.         Assistance Engineer, Public Works Deptt. Sub-Division
                                              Sikandra.
                                   4.         Juniour     Engineer,      Public      Works        Deptt.   Sub-Division
                                              Sikandra.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Omveer Singh Saini for Mr. Hanish Khan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/10/2023

Learned counsel for the petitioner wants to withdraw this

revision petition with liberty to assail the order dated 18.09.2023

by way of an appropriate remedy available under the law.

The revision petition is dismissed accordingly with liberty as

aforesaid.

The office is directed to return the certified copy of the order

dated 18.09.2023 to the learned counsel for the petitioner keeping

a photocopy of the same on record.