Rajasthan High Court - Jodhpur
Munna Ram & Ors vs State & Ors on 14 September, 2016
Author: Sangeet Lodha
Bench: Sangeet Lodha
CIVIL WRIT (CW) No.4627/2014
MUNNA RAM & ORS.
VS.
STATE & ORS.
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CIVIL WRIT (CW) No.4627/2014 PETITIONER
1. Munna Ram son of Shri Rama Kishan by caste Mali, aged about 31 years, resident of Ratioyo Ki Dhani, Village-Bhopalgarh, Tehsil-Bhopalgarh, District-Jodhpur (Raj.)
2. Raja Ram son of Shri Rama Kishan by caste Mali, aged about 45 years, resident of Ratioyo Ki Dhani, Village-Bhopalgarh, Tehsil-Bhopalgarh, District-Jodhpur (Raj.)
3. Shyam Lal son of Shri Rama Kishan by caste Mali, aged about 35 years, resident of Ratioyo Ki Dhani, Village-Bhopalgarh, Tehsil-Bhopalgarh, District-Jodhpur (Raj.) VERSUS RESPONDENTS
1. State of Rajasthan through the Additional District Collector (Second), Jodhpur (Raj.)
2. Gram Panchayat Bhopalgarh, Tehsil- Bhopalgarh, District-Jodhpur through its Sarpanch
3. Omaram son of Shri Haraka Ram
4. Rugharam son of Shri Haraka Ram
5. Jayram son of Shri Baluram
6. Ramniwas son of Shri Haraka Ram
7. Premaram son of Shri Haraka Ram, All by caste Mali, residents of Ratioyo Ki Dhani, Village-Bhopalgarh, Tehsil-Bhopalgarh, District- Jodhpur (Raj.) at present resident of village Rampura, Mathaniya, Distt. Jodhpur.
CIVIL WRIT (CW) No.4627/2014MUNNA RAM & ORS.
VS.
STATE & ORS.
2Date of Order : 14.9.2016 HON'BLE MR. SANGEET LODHA,J.
Mr. P.K. Mathur, for the petitioners. Mr. O.P. Boob, GC) Mr. S.M. Parihar ), for the respondents.
Learned counsel appearing for the petitioners seeks permission to withdraw the writ petition as the petitioners intend to make fresh application before the Gram Panchayat for allotment of the land.
Permission is granted.
The writ petition is dismissed as withdrawn.
( SANGEET LODHA ),J.
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