Saajid Ali vs State Panchayati Raj Dep Anr ...
2024 Latest Caselaw 6212 Raj/2

Rajasthan High Court

Saajid Ali vs State Panchayati Raj Dep Anr ... on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44278]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 10123/2014

                                    Saajid Ali S/o Tayyab Khan, aged 28 years, R/o Village- Dobra
                                    Kala, Post-Sehu, Tehsil And District - Sawaimadhopur Raj..
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.      The State Of Rajasthan Through Its Principal Secretary,
                                            Panchayati      Raj      Department,            Govt.     Of     Rajasthan,
                                            Secretariat, Jaipur.
                                    2.      Zila Parishad Bharatpur Through Its Chief Executive
                                            Officer.
                                                                                                      ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/10/2024

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/209

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