Kamlesh Khatik S/O Shri Kajod Khatik vs The State Of Rajasthan ...
2024 Latest Caselaw 5273 Raj/2

Rajasthan High Court

Kamlesh Khatik S/O Shri Kajod Khatik vs The State Of Rajasthan ... on 8 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33905]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 7947/2021

                                    Kamlesh Khatik S/o Shri Kajod Khatik, Aged About 40 Years, R/o
                                    Village Masoodpura, Post Turki Darda, Tehsil Peeplu District Tonk.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Rural Development And Panchayati Raj. Department,
                                               Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
                                    2.         Zila Parishad Tonk, Through Its Chief Executive Officer.
                                    3.         Block Development Officer, Panchayat Samiti Peeplu,
                                               District Tonk.
                                    4.         Gram     Panchayat      Nathadi,        Panchayat        Samiti   Peeplu
                                               District Tonk Through Village Development Officer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Saini For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/47

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