Sukarma Yadav W/O Shri Gajanand ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5157 Raj/2

                                   [2023:RJ-JP:24171]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2001/2020
                                   Sukarma Yadav W/o Shri Gajanand Yadav, D/o Shri Devdutt
                                   Yadav, Aged About 67 Years, R/o Village Dalota, Tehsil Khetri,
                                   District Jhunjhunu (Raj.).
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary
                                            Department        Of    Panchayati          Raj.,       Government       Of
                                            Rajasthan, Secretariat, Jaipur.
                                   2.       The District Collector Jhunjhunu, District Jhunjhunu,
                                            (Raj.).
                                   3.       Sub Divisional Officer, Khetri, District Jhunjhunu (Raj.).
                                   4.       Tehsildar Khetri, District Jhunjhunu (Raj.).
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Sukhveer Yadav For Respondent(s) : Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition 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 petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,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 /209

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