Narayan S/O Sukhram vs State Of Rajasthan (2024:Rj-Jp:38554)
2024 Latest Caselaw 5764 Raj/2

Rajasthan High Court

Narayan S/O Sukhram vs State Of Rajasthan (2024:Rj-Jp:38554) on 11 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38554]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13660/2021

                                    Narayan S/o Sukhram, Aged About 53 Years, R/o Dev Dungari
                                    Harijan Basti, Madanganj (Kishangarh) District Ajmer.
                                                                                                          ----Petitioner
                                                                           Versus
                                    1.      State Of Rajasthan, Through Secretary To The Govt. Local
                                            Self Govt., Rajasthan, Secretariat, Jaipur.
                                    2.      Director,     Local     Self     Govt.,       G-3,        Rajmahal   Palace
                                            Residential Area, Civil Phatak, 22 Godown, Jaipur.
                                    3.      Commissioner, Nagar Parishad, Kishangarh District Ajmer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Devanshu Sharma For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC Mr. Manoj Kumar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/09/2024

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/352

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