Shri Kishan Sharma vs State Of Raj And Anr (2024:Rj-Jp:42484)
2024 Latest Caselaw 6089 Raj/2

Rajasthan High Court

Shri Kishan Sharma vs State Of Raj And Anr (2024:Rj-Jp:42484) on 9 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42484]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 20065/2017

                                    Shri Kishan Sharma S/o Jagdish Naryan Sharma, age about 32
                                    years, R/o Plot No. 3, Kanak Vihar Colony, Mukundpura Road,
                                    Bhankrota, Jaipur.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      State Of Rajasthan Through Additional Chief Secretary,
                                            Rural Development And Panchayati Raj Department, Govt.
                                            Of Rajasthan, Secretariat, Jaipur
                                    2.      Chief       Executive     Officer-Cum-Member               Secretary    Zila
                                            Parishad Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. G.S. Gouttam For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Sara Parveen Mr. Prateek Saxena

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/10/2024

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/265

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