Rajasthan High Court - Jaipur
Shivsingh S/O Ramhet vs State Of Rajasthan on 27 February, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 16950/2019
1. Shivsingh S/o Ramhet, Aged About 55 Years, Retied Capt.
Army, B/c Gurjar, R/o Kasane Ka Nagla, Tehsil Hindaun
City, District Karauli.
2. Ummed Singh S/o Chand Singh, Aged About 35 Years,
R/o Kasane Ka Nagla, Tehsil Hindaun City, District Karauli.
3. Sirmohar S/o Ramswaroop, Aged About 50 Years, R/o
Kasane Ka Nagla, Tehsil Hindaun City, District Karauli.
4. Ramsingh S/o Harnarayan Retired Teacher, Aged About 65
Years, R/o Kasane Ka Nagla, Tehsil Hindaun City, District
Karauli.
----Petitioners
Versus
1. State Of Rajasthan, Through It Secretary, Rural
Development And Panchayat Samiti (Panchayati Raj
Department) Govt. Of Rajasthan, Govt. Secretariat,
Jaipur.
2. District Collector, Karauli.
3. Sub Divisional Officer, Hindaun City, District Karauli.
----Respondents
For Petitioner(s) : Mr.Sanjay Mehrishi For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 27/02/2020 Learned counsel for the petitioners prays for withdrawal of the writ petition.
In view of the prayer made, the present writ petition is dismissed as withdrawn.
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