Rajasthan High Court - Jodhpur
Yakub Ali vs State Of Raj. And Ors on 28 July, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11386/2010 Yakub Ali S/o Shri Asagar Ali by caste Musalman, aged 49 years, R/o Kuchaman City, District Nagaur (Rajasthan).
----Petitioner Versus
1. The State of Rajasthan through the Secretary, Department of Local Self Government, Government of Rajasthan, Jaipur.
2. The Director, Local Self Government, Govt. of Rajasthan, Jaipur.
3. The Deputy Director (Regional), Department of Local Bodies Ajmer (Rajasthan).
4. The Municipal Board, Kuchaman City, District Nagaur, Rajasthan through Administrator, Municipal Board, Kuchaman City, District Nagaur (Rajasthan).
----Respondent
For Petitioner(s) : Mr. U.S. Gehlot
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
28/07/2021
I.A. No.1/2021
For the reasons stated, the application seeking withdrawal of the writ petition with liberty to file afresh if need so arises is allowed.
The writ petition stands dismissed as withdrawn with the liberty aforesaid.
The stay application also stands disposed of.
(DINESH MEHTA),J 257-skm/-
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