Devi Singh And Ors vs Revene Boad Raj Ajmer And Ors ...
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Rajasthan High Court

Devi Singh And Ors vs Revene Boad Raj Ajmer And Ors ... on 10 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:22257]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9961/2011

                                    1. Devi Singh Son Of Shri Hari Singh.
                                    2. Parsadi Son Of Charan.
                                    3. Bihari Son Of Charan.
                                    4. Ramswaroop Son Of Charan.
                                    5. Bhagwani Daughter Of Late Shri Hari Singh.
                                    6. Santa Daughter Of Late Shri Harisingh.
                                    7. Prema Daughter Of Late Shri Hari Singh.
                                    8. Ramkali Daughter Of Late Shri Harisingh.
                                    All Resident Of Salempur Kalan, Tehsil Weir, District Bharatpur.
                                                                                                       ----Petitioners
                                                                         Versus
                                    1. Revenue Board Rajasthan Ajmer.
                                    2. Revenue Appellate Authority, Bharatpur.
                                    3. Assistant Collector, Weir, Bharatpur.
                                                                                        ----Proforma Respondents

4. Nawal Das Son Of Shri Gopal Das, Resident Of Salempur Kalan, Tehsil Weir, District Bharatpur.

----Respondent

For Petitioner(s) : Mr. Karanpal Singh For Respondent(s) : Mr. Archit Bohra, AGC with Mr. Rakesh Kumar, Assistant G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

10/05/2024

Learned counsel for the petitioners 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/101

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