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M/S Santosh Construction Company vs State Rural Develp And Panchayati ...
2023 Latest Caselaw 5165 Raj/2

Citation : 2023 Latest Caselaw 5165 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
M/S Santosh Construction Company vs State Rural Develp And Panchayati ... on 21 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:24169]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4162/2018

M/s Santosh Construction Company Sole Proprietor, Rajendra
Prasad Yadav Son Of Sultan Mal, Resident Of Dhani Mehta Wali,
Village Bhuri Bhadaj, Kotputli, District Jaipur
                                                                         ----Petitioner
                                        Versus
1.       The     State      Of      Rajasthan          Through         Its   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Secretariat, Jaipur Rajasthan
2.       The District Collector, Jaipur, District Jaipur Rajasthan
3.       The    Chief      Executive         Officer,      Zila      Parishad,    Jaipur
         Rajasthan
4.       The    Block       Development            Officer,       Panchayat      Samiti,
         Pawata, Tehsil Kotputli, District Jaipur
5.       The Sarpanch, Gram Panchayat, Datil, Panchayat Samiti,
         Pawata, Tehsil Kotputli, District Jaipur
6.       The Secretary,gram Panchayat, Datil, Panchayat Samiti,
         Pawata, Tehsil Kotputli, District Jaipur
7.       Om Construction, Pragpura Through Contractor Neetu
         Chawala Wife Of Prahlad Chand, Resident Of Khatigo Ka
         Mohallan, Pragpura, Tehsil Kotputli, District Jaipur
                                                                      ----Respondents

For Petitioner(s) : Mr. Vikram Singh Shekhawat For Respondent(s) :

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 avail appropriate legal remedy

available to him.

Permission as sought for is allowed.

[2023:RJ-JP:24169] (2 of 2) [CW-4162/2018]

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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,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 /114

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