Prakash Chand vs State Of Raj And Ors ...
2023 Latest Caselaw 4970 Raj/2

                                   [2023:RJ-JP:23130]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 12861/2018

                                   Prakash Chand Son Of Suwa Lal, Resident Of Mohallan Bhudara
                                   Bazar, Karauli, Tehsil And District Karauli Rajasthan
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.       The State Of Rajasthan Through Secretary, Department
                                            Of Revenue, Secretariat, Jaipur
                                   2.       The       Land      Settlement           Officer,      Bharatpur,      Dlistrict
                                            Bharatpur Rajasthan
                                   3.       The Tehsildar, Tehsil Karauli, District Karauli Rajasthan
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Sarthak Saxena for Mr. Rajneesh Gupta For Respondent(s) : Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

Counsel for the petitioner 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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /259

Powered by TCPDF (www.tcpdf.org)