Smt. Rasnam Bai Wife Of Shri Gopal ... vs State Of Rajasthan ...
2023 Latest Caselaw 5322 Raj/2

[2023:RJ-JP:25253]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 374/2023

                                             In

                     S.B. Civil Writ Petition No.2501/2023

Smt. Rasnam Bai Wife Of Shri Gopal Singh Jat, Resident Of
Village And Post Baroda Mev, Tehsil Laxmangarh, District
Alwar(Rajasthan).
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department Of Rural Development And Panchayati Raj
         Department,          Government           Of     Rajasthan,        Government
         Secretariat, Jaipur.
2.       Shri Abhay Kumar, Additional Chief Secretary, Rural
         Development And Panchayati Raj Department, Govt. Of
         Rajasthan, Government Secretariat, Jaipur.
3.       Shri Naveen Jain, Secretary, Department Of Panchayati
         Raj Jaipur, Rajasthan.
4.       Shri Nishu Kumar Agnihotri, Deputy Commissioner And
         Deputy Secretary-I, Department Of Panchayati Raj, Govt.
         Secretariat, Jaipur, Rajasthan.
5.       Shri Jitendra Kumar Soni, District Collector, Alwar.
6.       Ms. Rekha Rani Vyas, Additional Chief Executive Officer
         Zila Parishad Alwar.
7.       Shri Bacchu Singh Meena, Block Development Officer
         Panchayat Samiti Govindgarh, District Alwar.
                                                                      ----Respondents

For Petitioner(s) : Mr. Deepak Sharma For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat Mr. S.S. Hora

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/09/2023

[2023:RJ-JP:25253] (2 of 2) [CCP-374/2023]

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/114

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