Rakesh Kumar Sharma Son Of Shri Devki ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5804 Raj/2

Rajasthan High Court

Rakesh Kumar Sharma Son Of Shri Devki ... vs The State Of Rajasthan ... on 17 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39019]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 15399/2022

                                    Rakesh Kumar Sharma Son Of Shri Devki Nandan Sharma, Aged
                                    About 43 Years, Village Darupura, Post Mojaka Nagla, Teshil
                                    Maniya, District Dholpur (Raj.)
                                                                                                              ----Petitioner
                                                                             Versus
                                    1.       The      State     Of       Rajasthan,       Through         Additional   Chief
                                             Secretary,        Rural       Development           And      Panchayati    Raj
                                             Department, Govt. Secretariat, Govt. Of Rajasthan, Jaipur
                                             (Raj.)
                                    2.       The Chief Executive Officer Cum Member Secretary, Zila
                                             Parishad, Dholpur (Raj.)
                                                                                                          ----Respondents

For Petitioner(s) : Mr. R.K. Gouttam For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/09/2024

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/s-641

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