Sharad Kumar Sharma S/O Shri Ram Narayan ... vs State Of Rajasthan (2024:Rj-Jp:43294)
2024 Latest Caselaw 6136 Raj/2

Rajasthan High Court

Sharad Kumar Sharma S/O Shri Ram Narayan ... vs State Of Rajasthan (2024:Rj-Jp:43294) on 16 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43294]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13871/2024

                                    Sharad Kumar Sharma S/o Shri Ram Narayan Sharma, Aged 43
                                    Years, R/o Chipo Ki Dhal, Near Laxminath Ji Ka Mandir, Malpura,
                                    District Tonk.
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department     Of     Home,        Government          Of     Rajasthan,
                                               Government Secretariat, Jaipur.
                                    2.         Director General Of Police RAC, Rajasthan, Jaipur, Police
                                               Headquarters Lal Kothi, Jaipur.
                                    3.         Commandant Fifth Battalion, RAC Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to avail the alternative remedy

available under the law.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/66

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