Rajasthan High Court - Jodhpur
State Of Rajasthan vs Rajendra Singh Rajpurohit on 10 May, 2022
Bench: Manindra Mohan Shrivastava, Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 274/2022
1. State Of Rajasthan, Through The Secretary, Devasthan
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Commissioner, Devasthan Department, Government
Of Rajasthan, Udaipur.
3. The Assistant Commissioner, Devasthan Department,
Hanumangarh Division, Hanumangarh.
----Appellants
Versus
Rajendra Singh Rajpurohit S/o Late Shri Ganga Ram, Resident Of
Gali No. 2, Rampura Basti, Behind Chahta Factory Kanasar Road,
Lalgarh, Bikaner.
----Respondent
For Appellant(s) : Mr. Manish Vyas, AAG with
Mr. Kailash Choudhary
For Respondent(s) : Ms. Kamini Joshi
HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE FARJAND ALI
Order 10/05/2022 Learned Additional Advocate General appearing for the State seeks to withdraw this appeal with liberty to file review application, as has been granted in similar case being D.B. Special Appeal (Writ) No.317/2022, State of Rajasthan & Ors. vs. Bhupendra Singh Parihar, vide order dated 28.04.2022.
Permission granted.
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The appeal is dismissed as withdrawn with the aforesaid liberty.
(FARJAND ALI),J (MANINDRA MOHAN SHRIVASTAVA),ACJ 6-Ravi Kh/-
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