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Poonam Devi Wife Of Shri Tinku Yadav vs State Of Rajasthan (2024:Rj-Jp:44502)
2024 Latest Caselaw 6314 Raj/2

Citation : 2024 Latest Caselaw 6314 Raj/2
Judgement Date : 23 October, 2024

Rajasthan High Court

Poonam Devi Wife Of Shri Tinku Yadav vs State Of Rajasthan (2024:Rj-Jp:44502) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:44502]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 3252/2020

1.       Poonam Devi Wife Of Shri Tinku Yadav, Aged About 27
         Years, R/o Tijara, District Alwar (Rajasthan).
2.       Saiyyad Riyasat Ali Son Of Shri Saiyyad Liyasat Ali, Aged
         About 34 Years, R/o Bhesoda Darwaja Mevati Mohalla,
         Pachpahar, District Jhalawar (Rajasthan).
                                                                        ----Petitioners
                                         Versus
1.       State       Of     Rajasthan,          Through         Principal      Secretary
         Department Of Medical And Health, Govt. Of Rajasthan,
         Secretariat Jaipur (Raj.)
2.       The      Principal       Secretary,         National         Health      Mission,
         Rajasthan,          Medical,         Health       And        Family      Welfare
         Department,           Government             Of     Rajasthan,        Swasthya
         Bhawan, Tilak Mark, Jaipur (Rajasthan).
3.       Director - R.C.H., Medical, Health And Family Welfare
         Department, Swasthya Bhawan, Tilak Marg, Rajasthan
         Jaipur (Rajasthan).
                                                                      ----Respondents

Connected With S.B. Civil Writ Petition No. 3251/2020

1. Vishvendra Sharma Son Of Shri Kailash Chand Sharma, Aged About 30 Years, R/o Ganpati Nagar, Khatwa Road, Lalsot District Dausa-303503 (Rajasthan).

2. Mukesh Kumar Son Of Shri Pushkar Dutt, Aged About 30 Years, R/o Near Hari Ramji Temple, Nagrana, Hanumangarh (Rajasthan).

3. Bhupender Son Of Shri Munni Lal, Aged About 29 Years, R/o Tapookara, Sub District Tijara District Alwar (Rajasthan).

4. Naveen Jhajhria Son Of Shri Om Prakash, Aged About 28 Years, R/o 35, Ward No.1, Vpo Janana, Jhajhadiya Ka Bass, Bhadra, Hanumangarh (Rajasthan).

5. Giriraj Prasad Jangid Son Of Shri Richpal Jangid, Aged About 34 Years, R/o Dhani Morija, Morija Jaipur (Rajasthan).

[2024:RJ-JP:44502] (2 of 2) [CW-3252/2020]

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary Department Of Medical And Health, Govt. Of Rajasthan, Secretariat Jaipur (Raj.)

2. The Principal Secretary, National Health Mission, Rajasthan, Medical, Health And Family Welfare Department, Government Of Rajasthan, Swasthya Bhawan, Tilak Mark, Jaipur (Rajasthan).

3. Director - R.C.H., Medical, Health And Family Welfare Department, Swasthya Bhawan, Tilak Marg, Rajasthan Jaipur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Pradeep Singh For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

Learned counsel for the petitioners wants to withdraw these

civil writ petitions.

The civil writ petitions are dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/121-122

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