Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pukhraj vs The State Of Rajasthan ...
2026 Latest Caselaw 4773 Raj

Citation : 2026 Latest Caselaw 4773 Raj
Judgement Date : 28 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Pukhraj vs The State Of Rajasthan ... on 28 March, 2026

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:14517]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4166/2026

1.       Pukhraj S/o Shri Rugha Ram, Aged About 37 Years,
         Resident Of - Village Post Aau, Tehsil Aau, District Phalodi,
         Rajasthan.
2.       Hukma Ram S/o Shri Mula Ram, Aged About 31 Years,
         Resident Of - Village Post Aau, Tehsil Aau, District Phalodi,
         Rajasthan.
                                                                      ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Secretary, Rural
         Development           And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The District Collector, Phalodi, Rajasthan.
3.       The Chief Executive Officer, Zila Parishad Jodhpur, District
         Jodhpur, Rajasthan.
4.       The Block Development Officer, Panchayat Samiti Aau,
         District Phalodi, Rajasthan.
5.       The Sub Division Officer, Tehsil Aau, District Phalodi,
         Rajasthan.
6.       The     Gram     Panchayat           Aau,       Through        Its    Village
         Development        Officer,      Tehsil      Aau,        District    Phalodi,
         Rajasthan.
                                                                    ----Respondents


For Petitioner(s)          :     Ms. Muskan Jangid for
                                 Mr. Rishabh Tayal
For Respondent(s)          :     -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/03/2026

Learned counsel for the petitioners submitted that she wants

to withdraw the present writ petition.

(Uploaded on 28/03/2026 at 01:03:22 PM)

[2026:RJ-JD:14517] (2 of 2) [CW-4166/2026]

Accordingly, the present writ petition is dismissed as

withdrawn.

Stay petition and all pending applications, if any, stand

disposed of.

(KULDEEP MATHUR),J 118-divya/-

(Uploaded on 28/03/2026 at 01:03:22 PM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter