Rajasthan High Court - Jodhpur
Govind Prasad Agarwal vs State Of Rajasthan on 6 July, 2020
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5145/2020
Govind Prasad Agarwal S/o Shri Chaggan Lal Agarwal, Aged
About 56 Years, R/o Sadar Bazar, Abu Road, District Sirohi
(Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, through the District Collector, Sirohi
(Rajasthan).
2. Municipal Board, Abu Road, District Sirohi (Rajasthan).
Through The Executive Officer.
3. Sri Ramji Mandir Trust, Juni Kharadi, Abu Road, District
Sirohi (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 06/07/2020 After attempting to argue the matter for quite some time, learned counsel for the petitioner wants to withdraw this writ petition, however, seeks liberty for the petitioner to avail appropriate remedy available to him under the law.
In view of the above submission, this writ petition is dismissed as withdrawn with the liberty as prayed for.
Stay petition also stands dismissed.
(VIJAY BISHNOI),J Abhishek Kumar S.No.55 (Downloaded on 06/07/2020 at 08:47:59 PM) Powered by TCPDF (www.tcpdf.org)