Rajasthan High Court - Jaipur
Bashir Ahmad And Anr vs Sh Iqbal And Ors on 6 March, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.1941/2014
Bashir Ahmad S/o Late Shri Maula Baksh (since Deceased)
Through Legal Representative, Since deceased through legal
representatives-
1. Nasir Ahmad S/o Late Shri Bashir Ahmad, by Caste Muslim,
Aged About 62 Years, 2312, Fulaganj, Nasirabad, Distt. Ajmer
(raj.) ----Petitioner
Versus
1. Sh. Iqbal S/o Shri Abdul Gani
2. Smt. Shahida W/o Sh. Mohammad Iqbal, Both by Caste Muslim,
2332-33, Fulaganj, Nasirabad, Distt. Ajmer
3. The Cantonment Board, Through Executive Officer, Distt. Ajmer,
Nasirabad
4. Smt Jarina D/jo Basir Ahamed W/o Babu Khan Deceased
Through L.R , Since deceased through legal representatives-
4/1. Abdul Rahuf
4/2. Moh. Raffic @ Lallu
4/3. Moh. Sarif All S/o Babu Khan, Nasirabad, District Ajmer
5. Smt Hasina Do Basir Ahamed, Nahari Ka Naka, Jaipur
6. Smt Jubaida @ Ghami D/o Basir Ahamed, Nahari Ka Naka,
Jaipur
7. Smt Mubina @ Ammi D/o Basir Ahamed, Near by Jama Masjid,
Neemach City (M.P.)
8. Mohsina @ Kabbo D/o Basir Ahamed, Chapperband Mohalla,
Nasirabad ----Respondents
_____________________________________________________ For Petitioner(s) : Mr.A.K. Bajpai. For Respondent(s) : Mr.Vivek Goyal, Mr.Naseemuddin Qazi.
_____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 06/03/2018 Counsel for the petitioner seeks permission to withdraw the writ petition.
Permission as sought is granted.
The writ petition is dismissed as withdrawn.
(ALOK SHARMA) J.
Karan/120