Chhotelal vs State Local Self Departmentors ...
2024 Latest Caselaw 5838 Raj/2

Rajasthan High Court

Chhotelal vs State Local Self Departmentors ... on 18 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39318]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 16557/2011

                                    Chhotelal Son Of Late Shri Manhori, resident of Harijan Basti,
                                    Bharatpur Gate, Weir, District Bharatpur Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan          Through         Secretary    Local   Self
                                               Department, Rajasthan Secretariat, Jaipur.
                                    2.         Director, Local Self Department, Rajasthan Jaipur.
                                    3.         Executive     Officer,       Municipal         Board,      Weir,   District
                                               Bharatpur Raj.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. N.K. Singhal For Respondent(s) : Mr. Neeraj Batra, GC Mr. T.C. Vyas

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/09/2024

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/84

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