Harishankar Kushwah Andanr vs State Panchayati Raj Dep Ors ...
2023 Latest Caselaw 4553 Raj/2

                                   [2023:RJ-JP:20651]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2066/2015

                                   1.       Harishankar Kushwah S/o Late Shri Lassaram Kushwah,
                                            aged about 20 years R/o Village Garhi, Post Garhi
                                            Khirana, Tehsil Badi, District Dholpur.
                                   2.       Ramesh Chand S/o Late Shri Panchiya, aged about 45
                                            years R/o Village Garhi, Post Garhi Khirana, Tehsil Badi,
                                            District Dholpur.
                                                                                                           ----Petitioners
                                                                         Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary,
                                            Rural       Development           And      Panchayati           Raj    Depar,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                   2.       Divisional Commissioner, Bharatpur
                                   3.       District Collector, Dholpur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Avdesh Meena for Mr. K.N.

                                                                      Sharma
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /19

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