Vikramaditya Singh Shekhawat Adopted ... vs State Of Rajasthan (2024:Rj-Jp:20740)
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Rajasthan High Court

Vikramaditya Singh Shekhawat Adopted ... vs State Of Rajasthan (2024:Rj-Jp:20740) on 2 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20740]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 20210/2019

                                    Vikramaditya Singh Shekhawat Adopted S/o Late Shri Bhirosingh
                                    Shekhawat, Aged About 32 Years, Former Vice President Of
                                    India, Residence Plot No. 14, Civil Lines C-Scheme, Jaipur,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Joint Secretary,
                                               Department Of General Administration Secretariat
                                               Through Prabhari Adhikari, Executive Engineer, Public
                                               Works Department, Nagar Khand, First, Jaipur.
                                                                                Respondent/Appellant

2. The Court Of Additional District Magistrate And Estate Officer, Collectorate Office, Bani Park, Jaipur.

3. Purshottam Lal Sharma, Estate Officer And Additional District Magistrate (Nyay) Collectorate Office, Bani Park, Jaipur.

----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Tailor on behalf of Mr. Vimal Choudhary For Respondent(s) : Mr. Rajendra Prasad, Advocate General assisted by Mr. Sheetanshu Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/05/2024

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/62

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