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Ram Swaroop Meena S/O Badri Lal Meena vs State Of Rajasthan (2024:Rj-Jp:43892)
2024 Latest Caselaw 6337 Raj/2

Citation : 2024 Latest Caselaw 6337 Raj/2
Judgement Date : 19 October, 2024

Rajasthan High Court

Ram Swaroop Meena S/O Badri Lal Meena vs State Of Rajasthan (2024:Rj-Jp:43892) on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43892]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 23223/2018

                                    Ram Swaroop Meena S/o Badri Lal Meena, Aged About 49 Years,
                                    Resident Of Village Kalakhera, Post Badan, Tehsil Baran, District
                                    Baran (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.        State Of Rajasthan, Through Its Principal Secretary
                                              Department Of Panchayati Raj, Govt. Of Rajasthan,
                                              Secretariat, Jaipur
                                    2.        Commissioner, Panchayati Raj Department, Govt. Of
                                              Rajasthan, Secretariat Jaipur
                                    3.        Chief Executive Officer, Zila Partishad Barmer, Raj.
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Jyotsana Singh for Mr. Surendar Meel For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2024

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/9

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