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Ramswaroop Sharmaandors vs Commissioner Devsthan Board ...
2023 Latest Caselaw 5174 Raj/2

Citation : 2023 Latest Caselaw 5174 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
Ramswaroop Sharmaandors vs Commissioner Devsthan Board ... on 21 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:24168]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10214/2015

1.       Ramswaroop Sharma S/o Late Shri Gangaram Sharma,
         Near Charbhuja Temple, Village Goner, Tehsil Sanganer,
         Distt Jaipur
2.       Jagdish Narayan Sharma S/o                       Late Shri Mohan Lal
         Sharma, Near Charbhuja Temple, Village Goner, Tehsil
         Sanganer, Distt Jaipur
3.       Deen Dayal S/o Late Shri Jainarayan, Village Goner, Tehsil
         Sanganer, Distt Jaipur
4.       Kamlesh Sharma S/o Shri Ramniwas Sharma, Village
         Goner, Tehsil Sanganer, Distt Jaipur
                                                                      ----Petitioners
                                       Versus
1.       Commissioner, Devsthan Board, Jaipur, Rajasthan
2.       Assistant Commissioner, Department Of Devsthan, Jaipur
         1St, Temple Shri Ramchandra Ji, Opp. Old Vidhansabha,
         Jaipur
3.       Chief/working Trustee, Registered Trust Mandir Shri Laxmi
         Jagdish Ji Through Mahant Hanumandas, Village Goner,
         Tehsil Sanganer, Distt Jaipur
4.       Vijay Narayan Sharma, Authorised Member Trustee Shri
         Laxmi Jagdish Ji, Village Goner, Tehsil Sanganer, Distt
         Jaipur
                                                                    ----Respondents

For Petitioner(s) : Mr. Nikhil Kumawat Mr. Raghunandan Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

[2023:RJ-JP:24168] (2 of 2) [CW-10214/2015]

Counsel for the petitioners 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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,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 /103

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