Amar Chand S/O Shri Munna Ram vs The State Of Rajasthan Through ...
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Rajasthan High Court

Amar Chand S/O Shri Munna Ram vs The State Of Rajasthan Through ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38794]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 16742/2018

                                    Amar Chand S/o Shri Munna Ram, Aged About 58 Years, R/o
                                    Bhagat Singh Colony, Ward No. 2, Nawalgarh, Distt. Jhunjhunu
                                    (Raj.)
                                                                                                                 ----Petitioner
                                                                               Versus
                                    1.         The State Of Rajasthan Through Secretary To The
                                               Government Cum Commissioner, Rural Development And
                                               Panchayati Raj Department, Secretariat, Jaipur (Raj.)
                                    2.         The Additional Commissioner And Joint Govt. Secretary,
                                               Rural Development And Panchayati Raj Department,
                                               Jaipur (Raj.)
                                    3.         The Chief Executive Officer, Zila Parishad, Jhunjhunu
                                               (Raj.)
                                    4.         The      Block      Development             Officer,         Panchayat   Samiti
                                               Nawalgarh, Distt. Jhunjhunu (Raj.)
                                                                                                              ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

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/21

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