Afroj Bano D/O Latif Mohammad vs State Of Rajasthan (2024:Rj-Jp:2694)
2024 Latest Caselaw 323 Raj/2

Citation : 2024 Latest Caselaw 323 Raj/2
Judgement Date : 17 January, 2024

Rajasthan High Court

Afroj Bano D/O Latif Mohammad vs State Of Rajasthan (2024:Rj-Jp:2694) on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2694]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 12938/2021

                                    Afroj Bano D/o Latif Mohammad, Aged About 28 Years, R/o Teli
                                    Mohalla, Vpo Arain, Tehsil Kishangarh, District Ajmer.
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       State Of Rajasthan, Through Its Principal Secretary, Rural
                                             Development          And      Panchayati          Raj      Government        Of
                                             Rajasthan, Secretariat Jaipur.
                                    2.       District Executive Officer, Zila Parishad, Ajmer.
                                    3.       Development          Officer,    Panchayat         Samiti       Arai,   District
                                             Ajmer
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka For Respondent(s) : Mr. G.M. Manav , AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/01/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 stand dismissed.

(GANESH RAM MEENA),J