Nahar Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 8260 Raj

Rajasthan High Court - Jodhpur

Nahar Singh vs The State Of Rajasthan ... on 20 September, 2024

Author: Rekha Borana

Bench: Rekha Borana

                                   [2024:RJ-JD:38918]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 14971/2023

                                   1.        Nahar Singh S/o Shri Bharat Singh, Aged About 55 Years,
                                             By Caste Rajput, R/o- Vpo - Gandher, District -
                                             Pratapgarh (Raj.).
                                   2.        Surendra Singh Sisodiya S/o Shri Udai Singh, Aged About
                                             61 Years, By Caste Rajput, R/o- Rawalo Ka Mohalla, Ward
                                             No. 7, Vpo - Gandher, District - Pratapgarh (Raj.).
                                                                                                       ----Petitioners
                                                                        Versus
                                   1.        The State Of Rajasthan, Through Collector, Pratapgarh
                                             (Rajasthan).
                                   2.        The Director, Krishi Vipanan Board, Secretariat, Jaipur
                                             (Rajasthan).
                                   3.        The Secretary, Krishi Upaj Mandi, Pratapgarh (Rajasthan).
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Ravindra Singh for
                                                                    Mr. Sudhir Saruparia



                                                   HON'BLE MS. JUSTICE REKHA BORANA

Order

20/09/2024

1. Learned counsel for the petitioners submits that because of

the subsequent judgment passed by the Hon'ble Apex Court, the

petitioners would be under an obligation to file a fresh writ

petition. He therefore, seeks permission to withdraw the present

writ petition.

2. In view of the submissions made, the present writ petition is

dismissed as withdrawn.

3. Stay petition and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 26-T.Singh/-

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