M/S Hari Ram Bhanwar Lal vs State Of Rajasthan ...
2025 Latest Caselaw 4153 Raj

Rajasthan High Court - Jodhpur

M/S Hari Ram Bhanwar Lal vs State Of Rajasthan ... on 4 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:34246-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 8170/2025

M/s Hari Ram Bhanwar Lal, Having Its Registered Office At E-
136, Kanta Khaturia Colony, Bikaner-334001, Rajasthan Through
Its Partner Shri Bhanwar Lal Legha S/o Shri Hari Ram, Aged
About 62 Years, Rr/o E-136, Kanta Khaturia Colony, Bikaner-
334001, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Finance, Govt. Of Rajasthan, Jaipur.
2.       The Secretary Command Area, Development And Water
         Utilization Department, Government Secretariat, Jaipur
         (Rajasthan).
3.       The Executive Engineer, Water Resources, Division First,
         Bhilwara, Rajasthan.
4.       The   Executive         Engineer       And      Technical    Assistant   To
         Superintending Engineer, Division Bhilwara, Rajasthan.
5.       The Account Officer, Water Resources Division Bhilwara,
         Rajasthan.
6.       The Superintending Engineer, Water Resources Division
         Bhilwara, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Manish Saini
For Respondent(s)            :     Mr. Mahaveer Bishnoi, AAG


        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI Order

04/08/2025

Learned Additional Advocate General appearing for the

respondents submits that the controversy involved in the present

writ petition is squarely covered by a judgment rendered in D.B.

Civil Writ Petition No.10701/2025 (M/s Moga Builder Vs.

State of Rajasthan & Ors.) decided on 21.07.2025.

[2025:RJ-JD:34246-DB] (2 of 2) [CW-8170/2025]

Learned counsel for the petitioner submits that he wants to

withdraw the present writ petition.

Accordingly, the present writ petition is dismissed as

withdrawn.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 3-Payal/-

Powered by TCPDF (www.tcpdf.org)