Eersad Son Of Shri Deenu Khan vs State Of Rajasthan Through Its ...
2024 Latest Caselaw 3574 Raj/2

Rajasthan High Court

Eersad Son Of Shri Deenu Khan vs State Of Rajasthan Through Its ... on 6 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21355]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 25232/2018
                                    1.       Eersad Son Of Shri Deenu Khan, Aged About 30 Years,
                                             Resident Of Village Rahamat Nagarpost Sarheta
                                             Panchayat Samiti Tijara, District Alwar (Raj.)
                                    2.       Kayamdeen Son Of Shri Deen Mohammed, Aged About 33
                                             Years, Resident Of Village Dhamukad, Post Thos,
                                             Panchayat Samati Kishangarhwas, District Alwar.
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.       State Of Rajasthan Through Its Principal Secretary, Rural
                                             Development And Panchayati Raj Department, Jaipur
                                             (Rajasthan)
                                    2.       Secretary And Commissioner, Panchayati Raj Department,
                                             J.l.n. Marg, Jaipur.
                                    3.       Chief Executive Officer, Zila Parishad, Alwar.
                                    4.       Block Development Officer,                 Panchayat       Samiti   Tijara,
                                             District Alwar (Rajasthan).
                                    5.       Block   Development       Officer,   Panchayat                      Samiti,
                                             Kishangarhbas, District Alwar (Rajasthan).
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 06/05/2024

Counsel for the petitioners submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn.

Interim orders passed earlier, stands vacated and stay

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /257

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