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Kalu Ram Andors vs U O I And Ors (2023:Rj-Jp:20788)
2023 Latest Caselaw 4552 Raj/2

Citation : 2023 Latest Caselaw 4552 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Kalu Ram Andors vs U O I And Ors (2023:Rj-Jp:20788) on 4 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:20788]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3053/2015

1.       Kalu Ram Son Of Saidu
2.       Girdhari Son Of Saidu
3.       Rampal Son Of Sonya
4.       Hariram Son Of Sonya
5.       Ram Kishan Son Of Rudha, All Residents Of Village
         Madhogarh, Tehsil Malakhera, District Alwar Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       The Union Of India, Through The Secretary, Ministry Of
         Forest And Environment, Government Of India, New Delhi
2.       The State Of Rajasthan Through The Chief Secretary,
         Government       Of    Rajasthan,         Government        Secretariat,
         Jaipur Rajasthan
3.       The Principal Secretary To The Government, Department
         Of Revenue, Government Of Rajasthan, Government
         Secretariat, Jaipur Rajasthan
4.       The District Collector, Alwar District Alwar Rajasthan
5.       The Conservator Of Forest And Director, Tiger Project,
         Sariska, Head Quarter, Alwar, District Alwar Rajasthan
                                                                 ----Respondents

Connected With S.B. Civil Writ Petition No. 3062/2015

1. Daula S/o Nancha

2. Badri S/o Nancha

3. Lala s/o Nancha All R/o Village Induak, Tehsil Malakhera, District alwar (Rajasthan)

----Petitioner Versus

1. The Union Of India, Through The Secretary, Ministry Of Forest And Environment, Government Of India, New Delhi

2. The State Of Rajasthan Through The Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur Rajasthan

[2023:RJ-JP:20788] (2 of 3) [CW-3053/2015]

3. The Principal Secretary To The Government, Department Of Revenue, Government Of Rajasthan, Government Secretariat, Jaipur Rajasthan

4. The District Collector, Alwar District Alwar Rajasthan

5. The Conservator Of Forest And Director, Tiger Project, Sariska, Head Quarter, Alwar, District Alwar Rajasthan

----Respondent

S.B. Civil Writ Petition No. 3063/2015

1. Mamraj S/o Chaju Ram

2. Girija W/o Late Govind Singh Both R/o Village Kushalgarh, Tehsil Malakhera, District Alwar (Rajasthan)

----Petitioner Versus

1. The Union Of India, Through The Secretary, Ministry Of Forest And Environment, Government Of India, New Delhi

2. The State Of Rajasthan Through The Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur Rajasthan

3. The Principal Secretary To The Government, Department Of Revenue, Government Of Rajasthan, Government Secretariat, Jaipur Rajasthan

4. The District Collector, Alwar District Alwar Rajasthan

5. The Conservator Of Forest And Director, Tiger Project, Sariska, Head Quarter, Alwar, District Alwar Rajasthan

----Respondent

For Petitioner(s) : Mr. Rakesh Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

[2023:RJ-JP:20788] (3 of 3) [CW-3053/2015]

Counsel for the petitioners seeks permission to withdraw the

present writ petitions with liberty to file fresh one, in case need

arises, on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petitions are dismissed as

withdrawn with liberty as prayed for.

Since the main petitions have been dismissed as withdrawn,

all other pending applications, if any, also stand dismissed.

Copy of this order be placed in connected files.

(GANESH RAM MEENA),J

ARTI SHARMA /120-122

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