Kajod Meena S/O Shri Nandkishore ... vs Jaipur Development Authority ...
2023 Latest Caselaw 5335 Raj/2

                                   [2023:RJ-JP:24937]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11857/2021

                                   Kajod Meena S/o Shri Nandkishore Meena, Aged About 34 Years,
                                   R/o Village Girdharilalpura, Tehsil Chaksu, District Jaipur (Raj.).
                                                                                                         ----Petitioner
                                                                       Versus
                                   Jaipur     Development         Authority,     Ramkishore          Vyas    Bhawan,
                                   Jawahar Lal Nehru Marg, Jaipur Through Its Authorized Officer
                                   Deputy Commissioner Zone-9.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Vikas Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

Counsel for the petitioner 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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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 /35

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