Nemi Chand Son Of Sunda Raigar vs State Of Rajasthan (2024:Rj-Jp:7901)
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Rajasthan High Court

Nemi Chand Son Of Sunda Raigar vs State Of Rajasthan (2024:Rj-Jp:7901) on 15 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:7901]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7675/2022

                                    1.      Nemi Chand Son Of Sunda Raigar, Aged About 55 Years,
                                            Resident Of Village Khora Bisal, Tehsil Amer, District
                                            Jaipur (Raj.)
                                    2.      Bhagirath Son Of Sunda Raigar, Aged About 60 Years,
                                            Resident Of Village Khora Bisal, Tehsil Amer, District
                                            Jaipur (Raj.)
                                                                                                             ----Petitioners
                                                                            Versus
                                    1.      State       Of     Rajasthan,          Through          Pr.      Secretary   To
                                            Government,           Revenue         Department,             Government     Of
                                            Rajasthan, Government Secretariat, Jaipur (Raj.)
                                    2.      District Collector, Jaipur (Raj.)
                                    3.      Sub Divisional Officer, Amer, Tehsil Amber, District Jaipur
                                            (Raj.)
                                    4.      Tehsildar, Amer, Tehsil Amber, District Jaipur (Raj.)
                                                                                                         ----Non-Petitioners


                                   For Petitioner(s)              :     Mr. Ajay Gupta with
                                                                        Ms. Sampati Sharma
                                   For Respondent(s)              :     Mr. Shailesh Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/02/2024

Learned counsel for the petitioners does not press this civil

writ petition.

The civil writ petition is dismissed as not pressed.

(MAHENDAR KUMAR GOYAL),J

Manish/375

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