Nand Kishore Panwar vs State Of Rajasthan ...
2026 Latest Caselaw 2731 Raj

Rajasthan High Court - Jodhpur

Nand Kishore Panwar vs State Of Rajasthan ... on 18 February, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:8943-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Civil Writ Petition No. 749/2023

1.         Nand Kishore Panwar S/o Shri Bal Kishan Ji Panwar, Aged
           About 40 Years, Resident Of 258-A, Laxmi Nagar, Jodhpur
           (Rajasthan)
2.         Chhanwari Devi W/o Bal Kishan Ji Panwar, Aged About 65
           Years,    Resident      Of     258-A,        Laxmi       Nagar,    Jodhpur
           (Rajasthan)
                                                                      ----Petitioners
                                        Versus
1.         State Of Rajasthan, Through The Director Cum Special
           Secretary, Local Self Government, Jaipur (Rajasthan)
2.         Jodhpur Nagar Nigam (North), Through Its Commissioner,
           Jodhpur (Rajasthan)
3.         The   Deputy     Commissioner            (Revenue),        Nagar    Nigam
           (North), Jodhpur (Rajasthan)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vinaj Jain
                                   Mr. Darshan Jain
For Respondent(s)            :     Mr. Ayush Gehlot for
                                   Mr. Rajesh Panwar, AAG



                 HON'BLE MR. JUSTICE ARUN MONGA

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

18/02/2026

1. Learned counsel for the petitioners candidly states that he

has no instructions from the petitioners to pursue their cause and

thus seeks to withdraw from the proceedings.

2. On the other hand, learned counsel for the respondents

submits that the petitioners in any case can seek their alternative

remedy and the writ petition is therefore, not maintainable in view

thereof.

(Uploaded on 18/02/2026 at 03:48:38 PM)

[2026:RJ-JD:8943-DB] (2 of 2) [CW-749/2023]

3. Be that as it may.

4. The present writ petition is dismissed for non-prosecution

due to lack of instructions.

5. Stay petition and pending applications, if any, stand disposed

of.

(YOGENDRA KUMAR PUROHIT),J (ARUN MONGA),J 19-Devanshi/-

(Uploaded on 18/02/2026 at 03:48:38 PM)

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