Megh Chand Meena S/O. Shri Prahlad Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 6226 Raj/2

Rajasthan High Court

Megh Chand Meena S/O. Shri Prahlad Meena vs The State Of Rajasthan ... on 24 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44691]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8431/2023
                                    Megh Chand Meena S/o. Shri Prahlad Meena, Aged 50 Years,
                                    R/o. Village Jahira, Tehsil Bamanwas, District Sawai Madhopur
                                    (Raj.)
                                                                                                    ----Petitioner
                                                                       Versus
                                    1.      The State Of Rajasthan, Through Its Principal Secretary,
                                            Department Of Home Affairs, Government Secretariat,
                                            Jaipur-302005
                                    2.      Additional Chief Secretary (Home), Department Of Homes
                                            (Group-II), Government Of Rajasthan, State Secretariat,
                                            Jaipur.
                                    3.      Director General Of Police, Government Of Rajasthan,
                                            Jaipur.
                                                                              ----Respondent/Non Petitioners


                                   For Petitioner(s)         :     Mr. Amit Jindal
                                   For Respondent(s)         :     Mr. Bhuwnesh Sharma, AAG with
                                                                   Mr. Parth Sharma
                                                                   Mr. Vinod Kumar Gupta, AGC


                                       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
                                                     Judgment / Order
                                   24/10/2024

                                         The matter comes up on an application (1/2024) filed by the

                                   applicant/petitioner seeking permission of this Court to withdraw

                                   this writ petition with liberty to file a fresh writ petition.

                                         The prayer is not opposed by the learned counsel for the

                                   respondents.

The application is allowed. The writ petition is dismissed as

withdrawn with liberty as aforesaid. The pending applications

stand disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/472

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