Kailash Gour S/O Shri Sagar Singh Gour vs The State Of Rajasthan ...
2024 Latest Caselaw 5651 Raj/2

Rajasthan High Court

Kailash Gour S/O Shri Sagar Singh Gour vs The State Of Rajasthan ... on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36876]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 9084/2024

                                    Kailash Gour S/o Shri Sagar Singh Gour, Aged About 41 Years,
                                    R/o Neema, Churu (Raj.)
                                                                                                               ----Petitioner
                                                                             Versus
                                    1.         The    State      Of     Rajasthan,          Through          Its   Secretary,
                                               Department Of Panchayatiraj, Government Of Rajasthan,
                                               Secretariat, Jaipur (Raj.).
                                    2.         Board Of Revenue, Ajmer Through Its Registrar.
                                    3.         District    Collector,       (Land       Record)           Jhalawar,   District
                                               Jhalawar (Raj.).
                                    4.         District Collector(Land Record), Bikaner, District Bikaner
                                               (Raj.).
                                    5.         Chief Executive Officer, Zila Parishad, Bikaner.
                                                                                                            ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri with Mr. Bajrang Sepat For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/09/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to file a fresh writ petition if the need

so arises.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/40

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