Ram Chandra Rebari vs State Of Raj. And Ors. ...
2024 Latest Caselaw 2343 Raj/2

Rajasthan High Court

Ram Chandra Rebari vs State Of Raj. And Ors. ... on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15045]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 8824/2016
                                    Ram Chandra Rebari S/o Shri Babulal Rebari, Village Bairan,
                                    Rebariyon Ki Dhani, Post Dilwada, Tehsil Nathdwara, District
                                    Rajsamand, Rajasthan
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan Through The Secretary, Animal And
                                             Husbandry Department, Government Secretariat, Jaipur
                                    2.       Director, Animal And Husbandry Department, Pashudhan
                                             Bhawan, Tonk Road, Jaipur
                                    3.       Joint Director,       Animal      And      Husbandry       Department,
                                             Udaipur
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 28/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

fresh on at the Principal Seat at Jodhpur as the territorial

jurisdiction in regard to the cause of action agitated in the present

writ petition is at Principal Seat at Jodhpur.

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present writ petition is dismissed as withdrawn with liberty, as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 /45

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