Dilip Kumar Sharma And Ors vs State Local Self Dep Ors ...
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Rajasthan High Court

Dilip Kumar Sharma And Ors vs State Local Self Dep Ors ... on 25 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:45224]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2473/2014

1. Dilip Kumar Sharma son of Shri Rathunath Prasad Sharma,
aged about 37 years, R/o Near of Nawai Bihari Ji Mandir, Chobe
Para, Karauli
2. Girdhari Lal Sharma son of Shri Ghanshyam Prasad Sharma,
R/o Near Dhabai Ki Haveli, Middle School, Chatikana, Karauli
3. Anup Sharma son of Shri Prem Narayan Sharma, R/o Indira
Colony, Karauli
4. Tulsi Dutt son of Ramesh Chand Bhardwaj R/o Near Jagdamba
Louge, Karauli
5. Jeetendra Kuamr Sharma son of Shri Purshottam Lal Sharma
R/o Tame Ki Tori, Karauli
6. Purshottam Sain son of Laxmi Narain, R/o Basant Vihar
Colony, Gupteshwar Road, Dausa
7. Sushil Kumar Sharma son of Shri Nand Lal Sharma R/o Tiwari
Mohalla, Dausa
8. Kamlesh Saini son of Basanti Lal Saini R/o Ram Kund, Naya
Kua, Dausa
                                                                        ----Petitioner
                                       Versus
1. The State of Rajasthan through Principal Secretary, Local Self
Department, Government of Rajasthan, Secretariat, Jaipur
2. Director Local Bodies Offices of Director, Local Bodies, Everest
Colony, Near Civil Lines, Phatak Jaipur
3.    State    Level    Municipalities         (Subordinate         and    Ministerial
Services) Commission (Rajyastariya Nagarpalika Administrative
Evem Mantralayik Seva Ayog) through its Secretary, State Level
Municipalities         (Subordinate            and        Ministerial       Services)
Commission, Everest Colony, near Civil Line Phatak, Jaipur
4. The Executive Officer, Municipal Council Hindaun City, District
Karauli
5. The Executive Officer, Municipal Council, Dausa
                                                                    ----Respondents

For Petitioner(s) : Mr. Vivek Pareek for Mr. Pushpendra Pandey For Respondent(s) : Mr. Rajesh Chaturvedi

[2024:RJ-JP:45224] (2 of 2) [CW-2473/2014]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/10/2024

Learned counsel for the petitioners 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/53

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