Mahaveer Gurjar S/O Shri Prabhu Lal ... vs State Of Rajasthan (2024:Rj-Jp:10249)
2024 Latest Caselaw 1403 Raj/2

Rajasthan High Court

Mahaveer Gurjar S/O Shri Prabhu Lal ... vs State Of Rajasthan (2024:Rj-Jp:10249) on 28 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10249]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 20742/2023

                                    Mahaveer Gurjar S/o Shri Prabhu Lal Gurjar, Aged About 37
                                    Years, R/o Village And Post Ghans, Tehsil And District Tonk,
                                    Rajasthan.
                                                                                                            ----Petitioner
                                                                          Versus
                                    1.       State Of Rajasthan, Through Principal Secretary, Rural
                                             Development            And       Panchayati           Raj      Department,
                                             Secretariat, Jaipur, Rajasthan.
                                    2.       Zila Parishad Tonk, Through Its Chief Executive Officer.
                                    3.       Block Development Officer, Panchayat Samiti Tonk, Tehsil
                                             And District Tonk.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Mishra Naveen Chandra For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/02/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

fresh application.

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

present writ petition is dismissed as withdrawn with liberty, as

prayed.

Since the main petition has been dismissed, the stay

application and the other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /482

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