Ram Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 8737 Raj

[2023:RJ-JD:35915]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 199/2018

Ram Kumar S/o Shri Danaram, Aged About 56 Years, B/c Jat, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

----Appellant Versus

1. State Of Rajasthan, Through The District Collector, Hanumangarh.

2. The Exevutive Engineer, Command Area Development Department, Charanwala Bricks Kiln, O.f.d. Division, I.g.n.p., Bikaner

3. Krishi Upaj Mandi, Nohar, Through Secretary, Krishi Upaj Mandi, Nohar, Tehsil Nohar, District Hanumangarh.

4. Alisher S/o Shri Mamdeen, B/c Musalman, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

5. Bhadar Ram S/o Shri Hajari Ram, B/c Jat, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

6. Balveer S/o Shri Bishanaram, B/c Jat, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

7. Ishak Khan S/o Shri Mamdeen, B/c Musalman, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

8. Nathu Khan S/o Shri Shab Khan, B/c Musalman, R/o Dhani Lalkhan, Tehsil Nohar, District Hanumangarh.

----Respondents

For Appellant(s) : Mr. Chhotu Ram

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

19/10/2023

1. Learned counsel for the appellant submits that because of

the subsequent events, he does not want to pursue the present

second appeal. Therefore, he seeks permission to withdraw the

present second appeal.

[2023:RJ-JD:35915] (2 of 2) [CSA-199/2018]

2. In view of the submission made, the permission as prayed

for is granted.

3. Accordingly, the present second appeal is dismissed as

withdrawn.

4. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J 75-KashishS/-

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