Kana Ram vs Smt Dhapu And Ors (2024:Rj-Jp:7475)
2024 Latest Caselaw 1090 Raj/2

Rajasthan High Court

Kana Ram vs Smt Dhapu And Ors (2024:Rj-Jp:7475) on 13 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:7475]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 9903/2007

                                    Kana Ram S/o Late Shri Nathu Ram, aged about 40 years,
                                    Village Jaisinghpura Khor, Tehsil And Distt. Jaipur Raj.
                                                                                                               ----Petitioner
                                                                            Versus
                                    1.         Smt. Dhapu W/o Late Shri Shyam Lal, aged about 50
                                               years,     R/o   Nathuka-Ki-Dhai,             Ward        No.    52,   Village
                                               Jaisinghpura-Khor, Tehsil And Distt. Jaipur Raj.
                                                                                                    Plaintiff-Respondent

2. Kishan Lal S/o Shri Gyarsi Lal, Nathuka-Ki-Dhani, Ward No. 52, Village Jaisinghpura-Khor, Tehsil And Distt. Jaipur Raj.

3. Jaipur Municipal Corporation Through Its Commissioner, Jaipur.

----Defendants-Respondents

For Petitioner(s) : Ms. Shreya Hatila for Mr. Anuragh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/02/2024

Learned counsel for the petitioner wants to withdraw this

writ petition with liberty to get it revived if the need so arises.

The civil writ petition is dismissed accordingly with liberty as

aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/90

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