Sanjiv S/O Shri Banwari Lal vs State Of Rajasthan ...
2023 Latest Caselaw 4897 Raj/2

[2023:RJ-JP:22712]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 341/2020

                                         In

                 S.B. Civil Writ Petition No.22842/2020

Sanjiv S/o Shri Banwari Lal, Aged About 28 Years, R/o
Goverdhan Gate Tehsil Deeg, District Bharatpur(Rajasthan).
                                                                    ----Petitioner
                                     Versus
1.       State Of Rajasthan, Director, Local Self Government,
         Government Of Rajasthan, Jaipur.
2.       Sh. Ujjwal Rathod, Director, Local Self Government,
         Government Of Rajasthan, Jaipur.
3.       Sh. Manish Sharma, Executive Officer, Nagar Palika-Deeg,
         District Bharatpur (Rajasthan).
                                                 ----RespondentsContemnors

4. Shri Dheeraj Son Of Raju, R/o Goverdhan Gate, Tehsil-

Deeg, District Bharatpur (Rajasthan).

----Respondent

For Petitioner(s) : Mr. Atar Sigh Gurjar For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition with liberty to assail the decision of the

Committee dated 20.02.2020, a copy of which has been supplied

to him today alongwith a copy of the reply filed by the

respondents to the contempt petition, by way of an appropriate

remedy available under the law.

[2023:RJ-JP:22712] (2 of 2) [CCP-341/2020]

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/11

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