Smt. Bina Gupta W/O Sh. Puranmal Gupta vs State Of Rajasthan (2024:Rj-Jp:12863)
2024 Latest Caselaw 1796 Raj/2

Rajasthan High Court

Smt. Bina Gupta W/O Sh. Puranmal Gupta vs State Of Rajasthan (2024:Rj-Jp:12863) on 14 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:12863]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 16532/2023

                                    Smt. Bina Gupta W/o Sh. Puranmal Gupta, Age 54 Years, R/o
                                    Gaya Wala Mohalla, Alwar, P.s. Kotwali, Distt. Alwar.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.      State Of Rajasthan, Through Secretary, Department Of
                                            Local       Self     Government,            Government          Of   Rajasthan,
                                            Secretariat, Jaipur.
                                    2.      The     Director         Cum       Special      Secretary,      Local   Bodies,
                                            Government Of Rajasthan, Department Of Local Self
                                            Government, Near Civil Lines, Rajmahal Residency Area,
                                            Jaipur.
                                    3.      Commissioner Municipal Council, Alwar Behind Town Hall
                                            Circle, Kedal Ganj Road, Katla, Alwar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sajid Ali For Respondent(s) : Mr. Sandeep Taneja, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/03/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/184

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