Gopal Son Of Shri Rambaksh vs The State Of Rajasthan ...
2023 Latest Caselaw 5267 Raj/2

[2023:RJ-JP:24737]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3645/2020

1.       Gopal Son Of Shri Rambaksh, Aged About 45 Years,
         Resident Of Kashi Ka Bagh, Tehsil Goad District Sikar,
         Rajasthan.
2.       Raghunath Prasad Son Of Shri Balu Ram, Aged About 50
         Years, Resident Of Village Vijaypura Post Khud Tehsil
         Dataramgarh District Sikar, Rajasthan.
3.       Bhanwar Lal Son Of Shri Savaram, Aged About 60 Years,
         Resident Of Village Kadma Ka Bas, Tehsil Goad District
         Sikar, Rajasthan.
                                                                       ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department Of Urban Development And Housing (Udh),
         Government Of Rajasthan, Jaipur.
2.       Urban Improvement Trust, Through Its Secretary, District
         Sikar.
3.       The District Collector, Sikar.
                                                                  ----Respondents

For Petitioner(s) : Ms. Pallavi Mehta For Respondent(s) : Mr. Ayush Sharma for Mr. Kapil Bardhar

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

[2023:RJ-JP:24737] (2 of 2) [CW-3645/2020]

Since the main petition has been dismissed as withdrawn, all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 /119

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