U P Samiti Jal Grahan vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 1307 Raj/2

Rajasthan High Court

U P Samiti Jal Grahan vs State Panchayati Raj Dep Ors ... on 26 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:9617]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3365/2016

                                    UP Samiti (Jal Grahan), Gram Panchayat Rosawa, Panchayat
                                    Samiti Fateshpur, Dist. Sikar through Chairman Mahendra Singh
                                    S/o Khema Ram, Aged about 59 years, Resident of Rampura,
                                    Tehsil Fatehpur, Dist. Sikar.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.State of Rajasthan through Principal Secretary, Department of
                                    Panchayati Raj and Rural Development, (Directorate, Jal Grahan
                                    and bhu Sanrakshan, Rajasthan) Secretariat, Jaipur.
                                    2.Director, Department of Panchayat, State of Rajasthan, Jaipur.
                                    3.District Collector, Sikar.
                                    4.Executive Engineer cum Project Manager, Watershed Cell cum
                                    Data Center, Zila Parishad, Sikar.
                                    5.Block Development Officer, Panchayat Samiti Fatehpur, Dist.
                                    Sikar.
                                    6.Gram Panchayat Rosawa, Panchayat Samiti Fatehpur, Dist.
                                    Sikar through Sarpanch.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand For Respondent(s) : Mr. Manish Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/02/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/108

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