Vikas Kumar Sharma vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 1737 Raj/2

Rajasthan High Court

Vikas Kumar Sharma vs State Panchayati Raj Dep Ors ... on 12 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12439]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 12986/2016

                                    Vikas Kumar Sharma, aged about 33 years, son of Shri Shyam
                                    Kumar Sharma, resident of Chatikana Bazar, Karauli, District
                                    Karauli.
                                                                                                          ----Petitioner
                                                                          Versus
                                       1. State of Rajasthan through the Principal Secretary,
                                          Department of Panchayati Raj, Government of Rajasthan,
                                          Government Secretariat, Jaipur.
                                       2. District Establishment Committee, Zila Parishad, Karauli
                                          through Chief Executive Officer.
                                       3. Zila Parishad through the Chief Executive Officer, Karauli.
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Sushila Kalwania For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/03/2024

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present writ petition is dismissed as withdrawn with liberty, as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 /314

Powered by TCPDF (www.tcpdf.org)