Prem Prakash Sharma vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 1525 Raj/2

Rajasthan High Court

Prem Prakash Sharma vs State Panchayati Raj Dep Ors ... on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10906]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4188/2015

                                    Prem Prakash Sharma Son Of Shri Madan Lal Sharma, Village
                                    Heerapura, Post Delala Tehsil Kotkhawda, District Jaipur Raj.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.       The State Of Rajasthan, Through The Principal Secretary
                                             To   The      Government          Rural       Development       And     Pan,
                                             Government         Of     Rajasthan,         Government        Secretariat,
                                             Jaipur.
                                    2.       Director      Rural      Development             And       Panchayati    Raj
                                             Department Panchayat Raj, Jaipur.
                                    3.       Chief      Executive     Officer      Cum       Additional     Examination
                                             Controller, Zila Parishad, Tonk.
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Nikita Bhandari for Ms. Anuradha Upadhayay For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /314

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