Rajasthan High Court - Jodhpur
Lrs Of Kharta Ram vs Mr. Sandeep Verma & Ors on 23 September, 2016
Author: Sandeep Mehta
Bench: Sandeep Mehta
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WCP No.167/2016
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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WRIT CONTEMPT (WCP) No. 167 of 2016
PETITIONERS:-
1. Late Shri Kharta Ram through:
(a) Smt. Kamla W/o Late Shri Kharta Ram, aged
about 48 years, resident of Shastri Colony, Ward
No.20, Balotra, District Barmer.
(b) Smt. Kusum D/o Late Shri Kharta Ram & W/o
Tansukh Ram, aged about 28 years, resident of
near new power house, Basni, Jodhpur.
(c) Smt. Manju D/o Late Shri Kharta Ram & W/o
Goma Ram, aged about 26 years, R/o Chawa,
Tehsil Rawatsar, District Barmer.
(d) Smt. Renu D/o Late Shri Kharta Ram, aged about
22 years
(e) Santosh D/o Late Shri Kharta Ram, aged about 20
years, resident of Shastri Colony, Ward No.20,
Balotra, District Barmer.
(f) Narpat Singh S/o Late Shri Kharta Ram, aged
about 18 years, resident of Shastri Colony, Ward
No.20, Balotra, District Barmer.
(g) Hirendra S/o Late Shri Kharta Ram, aged about 18
years, resident of Shastri Colony, Ward No.20,
Balotra, District Barmer.
(h) Shri Uttam Singh S/o Bhika Ram & F/o Late Shri
Kharta Ram, aged about 76 years, resident of
Shastri Colony, Ward No.20, Balotra, District
Barmer.
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WCP No.167/2016
VERSUS
RESPONDENTS:-
1. Mr. Sandeep Verma, Secretary Ministry of Home
Affairs, Government of Rajasthan, Secretariat,
Jaipur.
2. Mr. K. Narsingh Rao, Additional S.P., Jaipur.
3. Mr. Om Prakash, Superintendent of Police
(Railway), Ajmer.
Date of Order : 23.9.2016
HON'BLE MR. SANDEEP MEHTA,J.
MR. GOURAV THANVI, for the petitioner.
MR. ANIL KUMAR BISSA, for the respondents.
ORDER
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Learned counsel for the petitioners seeks to withdraw the instant contempt petition craving liberty that petitioners be allowed to take recourse to appropriate legal remedy against the subsequent events.
Consequently, the contempt petition is dismissed as withdrawn with liberty as prayed for. Rule is discharged.
( SANDEEP MEHTA ),J.
tikam/ item no.27