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Durgashankar Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5292 Raj/2

Citation : 2023 Latest Caselaw 5292 Raj/2
Judgement Date : 26 September, 2023

Rajasthan High Court
Durgashankar Son Of Shri ... vs State Of Rajasthan ... on 26 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:24929]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10459/2020

                                   1.       Durgashankar Son Of Shri Prabhulal, Aged About 40
                                            Years, Resident Of Village Sarkanya, Tehsil Anta, District
                                            Baran, Rajasthan
                                   2.       Prabhulal Son Of Shri Shivnarayan, Aged About 66 Years,
                                            Resident Of Village Sarkanya, Tehsil Anta, District Baran,
                                            Rajasthan
                                                                                                          ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through District Collector, Baran.

                                   2.       Tehsildar, Tehsil Anta, District Baran, Rajasthan.

                                   3.       Executive Engineer,             Phed      Circle        Division,     Baran,
                                            Rajasthan.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Satish Chandra Pachori Mr. Sunil Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /9

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