Pokhar Mal vs State Panchayati Raj Dep Anr ...
2024 Latest Caselaw 443 Raj/2

Rajasthan High Court

Pokhar Mal vs State Panchayati Raj Dep Anr ... on 22 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:3556]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4916/2015

                                    Pokhar Mal S/o Sh. Mangla Ram, Village Post Bhadwadi, Via
                                    Karwar, Dist. Sikar, Rajasthan.
                                                                                                              ----Petitioner
                                                                            Versus
                                    1.       State      Of     Rajasthan          Through         Its     Secretary-Cum-
                                             Commissioner, Rural Development And Panchayati Raj
                                             Dep, Rajasthan, Jaipur.
                                    2.       The Chief Executive Officer-Cum-Additional Examination
                                             Controller, Zila Parishad, Barmer.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Kunal Agarwal for Mr. Vikash Kabra For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/01/2024

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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

DIVYA SAINI /3

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