Daleep Singh Shekhawat S/O Shri Kurad ... vs The State Of Rajasthan ...
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Rajasthan High Court

Daleep Singh Shekhawat S/O Shri Kurad ... vs The State Of Rajasthan ... on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:41321]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11878/2024

1.       Daleep Singh Shekhawat S/o Shri Kurad Singh, Aged
         About 53 Years old, R/o V.p.o Bargain, Tehsil Udaipurwati,
         District Jhunjhunu (Raj.)
2.       Karan Pal Singh Yadav S/o Shri Narendra Singh Yadav,
         Aged About 40 Years old, Presently Residing At Tiger
         Reserve Hills, Kota Range, Rohta (Raj.)
                                                                      ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through Its Additional Chief
         Secretary,    Department           Of    Forest      And     Environment,
         Government Of Rajasthan, Secretariat, Sukhdev Path, C
         Scheme, Ashok Nagar, Jaipur (Raj.).
2.       The Principal Chief Conservator Of Forests (Hoff), Forest
         Department, Head Office, Aranya Bhawan, Mahatma
         Gandhi Rd, Jhalana Institutional Area, Jhalana Doongri,
         Jaipur (Raj.)
3.       The Deputy Conservator Of Forests, Department Of Forest
         And Environment, District Ajmer, Sobhag Club, Civil Lines,
         Ajmer (Raj.)
4.       The Deputy Conservator Of Forests, Department Of Forest
         And Environment, District Jaipur, Purana Coal Depot, Pani
         Pech, Bani Park, Jaipur, (Raj.)
5.       Sanjay Kumar Sen S/o Shri Durgashanker Sen, Through
         The Department Of Forest And Environment, District
         Ajmer, Sobhag Club, Civil Lines, Ajmer (Raj.)
6.       Nirmala     Sen    D/o      Shri     Ramesh         Raj,    Through     The
         Department Of Forest And Environment, District Ajmer,
         Sobhag Club, Civil Lines, Ajmer (Raj.)
                                                                    ----Respondents

For Petitioner(s) : Mr. Mahendra Shah, Sr. Adv. with Mr. Naman Mishra For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:41321] (2 of 2) [CW-11878/2024]

Judgment / Order

27/09/2024

Learned Senior Counsel for the petitioners wants to withdraw

this civil writ petition with liberty to avail the alternative remedy

available under The Rajasthan Civil Services (Service Matters

Appellate Tribunals) Act, 1976.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/14

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