Beby W/O Rakesh Kumar vs State Of Rajasthan (2024:Rj-Jp:42920)
2024 Latest Caselaw 6112 Raj/2

Rajasthan High Court

Beby W/O Rakesh Kumar vs State Of Rajasthan (2024:Rj-Jp:42920) on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42920]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14874/2022

                                    Beby W/o Rakesh Kumar, Aged About 29 Years, R/o 07, Bapu
                                    Nagar Colony, Polovictory, Jaipur, At Present Working As Safai
                                    Karamchari In Municipal Corporation Adarsh Nagar Zone, Jaipur
                                    Heritage
                                                                                                                ----Petitioner
                                                                              Versus
                                    1.      State       Of    Rajasthan,          Through          Principal       Secretary,
                                            Department           Of     Local       Self,      Govt.       Of     Rajasthan,
                                            Secretariat, Jaipur.
                                    2.      Director,        Local     Self     Govt.,       G-3,        Rajmahal      Palace
                                            Residential Area, Civil Phatak, 22 Godown, Jaipur
                                    3.      Commissioner, Municipal Corporation, Jaipur Heritage,
                                            Jalebi Chowk, Jaipur
                                    4.      Dy.     Commissioner,             Adarsh        Nagar        Zone,      Municipal
                                            Corporation, Jaipur Heritage
                                                                                                          ----Respondents

For Petitioner(s) : Mr. M.I. Abbasi for Mr. J.R. Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2024

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/105

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