Heera Lal Saini And Anr vs State Rural Development And ...
2024 Latest Caselaw 5624 Raj/2

Rajasthan High Court

Heera Lal Saini And Anr vs State Rural Development And ... on 2 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36775]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 23256/2017

                                    1.      Heera Lal Saini S/o Shri Mohan Lal, aged about 32 years,
                                            R/o Opp. Patwar Ghar, Village And Post Thikarda, Tehsil
                                            Hindoli, District Bundi
                                    2.      Kalu Lal Mali S/o Gobari Lal Mali, R/o Village And Post
                                            Thikarda, Tehsil Hindoli, District Bundi
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.      State Of Rajasthan, Through Principal Secretary, Rural
                                            Development And Panchayati Raj Department Rajasthan,
                                            Govt. of Rajasthan, Secretariat, Jaipur.
                                    2.      Chief Executive Officer-Cum- Member Secretary, Zila
                                            Parishad Bundi
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Saini For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Pratyushi Mehta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/09/2024

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/235

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