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Rajasthan High Court - Jodhpur

Govind Ram Mali vs The Municipal Council ... on 3 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

                                   [2026:RJ-JD:6072]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1906/2026

                                   Govind Ram Mali S/o Maga Ram, Aged About 60 Years, Resident
                                   of Achalgarh, Mount Abu Tehsil Deldar, District Sirohi (Raj.).
                                                                                                          ----Petitioner
                                                                           Versus
                                   1.       The Municipal Council, Through Its Chairman, Mount Abu,
                                            District Sirohi (Raj.).
                                   2.       The Sub Divisional Officer, Mount Abu, District Sirohi
                                            (Raj.).
                                   3.       The Gram Panchayat Oria, Through Its Sarpanch, Tehsil
                                            Deldar, District Sirohi.
                                   4.       The Devsthan Board, Sirohi Through Its Secretary, Sirohi.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Arpit Bhoot
                                   For Respondent(s)            :     --



                                                   HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 03/02/2026

1. Learned counsel for the petitioner wants to withdraw the present writ petition with liberty to approach appropriate forum for redressal of his grievances.

2. Accordingly, the present writ petition as well as stay application are dismissed as withdrawn with liberty as prayed for.

3. Needless, to say that the petitioner is not precluded from raising all the issues involved in the present writ petition before the appropriate legal forum, if occasion so arises.

(KULDEEP MATHUR),J 220-Dinesh/-

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