Rajasthan High Court - Jodhpur
Bhadar Ram Dhaterwal& Ors vs State & Ors on 7 March, 2017
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Writ Restoration No. 171 / 2015
1. Bhadar Ram Dhaterwal s/o Shri Ganpat Ram, aged about 60
years, r/o Chak 2 GWSM Village Gajewala, Post Ranjeetpura,
Tehsil Bajju, District Bikaner.
2. Geesukh Ram s/o Shri Ganpat Ram aged about 48 years, r/o
Chak 2 GWSM Village Gajewala, Post Ranjeetpura, Tehsil Bajju,
District Bikaner.
3. Ganpat Ram s/o Shri Jeevan Ram, aged about 75 years, r/o
Chak 2 GWSM Village Gajewala, Post Ranjeetpura, Tehsil Bajju,
District Bikaner.
----Petitioners
Versus
1. State of Rajasthan through the Secretary, Ministry of
Colonisation, Government of Rajasthan, Secretariat, Jaipur.
2. Commissioner, Colonisation, Department of Colonisation,
Bikaner.
3. Assistant Colonisation Commissioner, Kolayat, District
Bikaner.
4. Tehsildar, Colonisation, Bajju No.3, District Bikaner.
5. Incharge Officer, Colonisation, Mahajan Field Firing Range
Branch, Care of Colonisation Commissioner, Bikaner.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Jitendra Choudhary
_____________________________________________________
HON'BLE MR. JUSTICE SANGEET LODHA
Order 07/03/2017 Learned counsel appearing or the petitioners seeks permission to withdraw this restoration application with liberty to file an appropriate application for condonation of delay in depositing the amount in terms of order dated 18.2.15 passed in Restoration Application No. 48/15.
(2 of 2) [WRES-171/2015] The permission is granted. The restoration application is dismissed as withdrawn with the liberty as prayed for.
(SANGEET LODHA)J. rp29