Bajrang Lal vs The Commissioner (2026:Rj-Jd:2633)
2026 Latest Caselaw 566 Raj

Citation : 2026 Latest Caselaw 566 Raj
Judgement Date : 15 January, 2026

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Rajasthan High Court - Jodhpur

Bajrang Lal vs The Commissioner (2026:Rj-Jd:2633) on 15 January, 2026

                                   [2026:RJ-JD:2633]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1802/2024

                                   Bajrang Lal S/o Shri Dhalla Ram Ji, Aged About 41 Years, By
                                   Caste Mali, Resident Of Purusharthi Nagar, Pali, Tehsil And
                                   District Pali.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       The Commissioner, Nagar Parishad, Pali.
                                   2.       Mahendra Solanki S/o Babu Lal Ji Mewada, Resident Of
                                            Gulzar Chowk, Pali.
                                   3.       Madanlal S/o Shri Devi Chand Ji Gulecha, By Caste Jain,
                                            Resident Of Gulzar Chowk, Pali. C/o Mahaveer Hardware
                                            Ke Upar, Pali, Tehsil And District Pali.
                                   4.       Surendra Kumar S/o Bastimal Ji, By Caste Jain, Resident
                                            Of In Front Of Agrasen Bhawan, Agrasen Colony, Pali,
                                            Tehsil And District Pali.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Arvind Samdariya.
                                   For Respondent(s)            :     Mr. Rajesh Parihar.


                                                  HON'BLE MR. JUSTICE SANJEET PUROHIT

Order 15/01/2026

Learned counsel for the petitioner seeks withdrawal of the

writ petition with liberty to challenge the impugned judgment by

taking appropriate steps.

Learned counsel for the respondents does not dispute the

same.

Accordingly, the writ petition stands dismissed as withdrawn

with the liberty aforesaid.

(SANJEET PUROHIT),J 113-sumer/-

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