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Vishnu Kumar Swarnkar vs State Panchayati Raj Ors ...
2024 Latest Caselaw 1205 Raj/2

Citation : 2024 Latest Caselaw 1205 Raj/2
Judgement Date : 16 February, 2024

Rajasthan High Court

Vishnu Kumar Swarnkar vs State Panchayati Raj Ors ... on 16 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:8078]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 15329/2017

                                    Vishnu Kumar Swarnkar S/o Shri Ramswaroop Soni, Resident Of
                                    Village Bichhochh, Post Bamanwas, Distt. Swaimadhopur Raj.
                                                                                                             ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan Through Principal Secretary, Rural
                                             Development             And       Panchayati           Raj      Department,
                                             Government Secretariat, Jaipur.
                                    2.       The District Collector And District Programme Coordinator,
                                             Mahatma Gandhi Nrega, Dholpur
                                    3.       The Chief Executive Officer, Zila Parishad, Dholpur
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Suraj Singh Dhaked Mr. Swami Singh Patel for Mr. Laxmi Kant Malpura For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/02/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioner, the

present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /205

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