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Anurodh Sharma vs Chief Consevator Of Forest Hooff Anr ...
2024 Latest Caselaw 5798 Raj/2

Citation : 2024 Latest Caselaw 5798 Raj/2
Judgement Date : 12 September, 2024

Rajasthan High Court

Anurodh Sharma vs Chief Consevator Of Forest Hooff Anr ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38920]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14314/2016

                                    Anurodh Sharma S/o Late Shri Triloki Nath Sharma, aged about
                                    25 years, R/o B/h Old Post Office Nr. Ex-Minister Shri Anand
                                    Kumar Jain House, Mangalpura, Jhalawar.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.      The     State      Of     Rajasthan          Through        Principal   Chief
                                            Conservator        Of     Forest      (HOOFF),          Vanbhavan,      Jaipur
                                            Rajasthan.
                                    2.      The Deputy Forest Conservator, Jhalawar, Distt. Jhalawar.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. Sandeep Sharma, DGC

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/176

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