Shankar Lal Choudhary vs State Panchayati Raj Dep Anr ...
2024 Latest Caselaw 1696 Raj/2

Rajasthan High Court

Shankar Lal Choudhary vs State Panchayati Raj Dep Anr ... on 11 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12076]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 16988/2013

                                    Shankar Lal Choudhary S/o Shri Ganesharam Choudhary, 6/8,
                                    Vidhayak Nagar W, Jaipur, Rajasthan.
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.       State Of Rajasthan Through The Principal Secretary, Rural
                                             Development           And       Panchayati           Raj      Department,
                                             Government Secretariat, Jaipur.
                                    2.       Zila Parishad, Barmer Through Its Chief Executive Officer.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /85

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