Kanhiya Lal Kumhar S/O Shri Harish ... vs Kunji Lal Meena ...
2023 Latest Caselaw 4957 Raj/2

                                   [2023:RJ-JP:23400]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1781/2018
                                                                               In
                                                        S.B. Civil Writ Petition No.8639/2017

                                    Kanhiya Lal Kumhar S/o Shri Harish Chandra, R/o Village-
                                    Gangali Khurd, Panchayat Samiti- Dudu, Tehsil Mojmabaad,
                                    Distt. Jaipur.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         Kunji Lal Meena, The Principal Secretary, Panchayati Raj
                                               Department, Government Secretariat, Jaipur (Rajasthan).
                                    2.         Alok Ranjan, The Chief Executive Officer, Zila Parishad,
                                               Jaipur.
                                    3.         Narayan Singh, The Block Development Officer, Panchayat
                                               Samiti, Dudu, District Jaipur.
                                    4.         The State Of Rajasthan, Through The Principal Secretary,
                                               Panchayati Raj Department, Government Secretariat,
                                               Jaipur (Rajasthan).
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law against the rejection of his

representation.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/18

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