Rajasthan High Court - Jaipur
Anita Devi Wife Of Shri Praveen Prajapat vs State Of Rajasthan on 19 April, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5781/2022
Anita Devi Wife Of Shri Praveen Prajapat, Aged About 28 Years,
Resident Of Baavdikheda, Police Station Bandikui, Panchayat Samiti
Baijupara, District Dausa (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary Women And
Child Development Department, Government Secretariat,
Jaipur (Raj.)
2. Director And Joint Secretary Administration, Samekit Child
Development Services, State Of Rajasthan, Jaipur (Raj.)
3. Child Development Project Officer, Women And Child
Development Department, Dausa, District Dausa (Raj.)
4. Chief Executive Officer, Zila Parishad Dausa, District Dausa
(Raj.)
5. Village Development Officer, Village Panchayat Baijupara,
District Dausa (Raj.)
6. Narbada Meena Wife Of Shri Vinod Kumar Meena, Aged About
28 Years, Resident Of Baavdikheda, Tehsil Mandawar, District
Dausa (Raj.)
----Respondents
For Petitioner(s) : Mr. Girdhari Lal Gupta on behalf of Mr. Vishram Prajapati For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 19/04/2022 Counsel for the petitioner wants to withdraw this writ petition with liberty to file appeal before the Appellate Authority.
In that view of the matter, this writ petition is disposed of, with liberty, as prayed for.(Downloaded on 22/04/2022 at 10:03:32 PM)
(2 of 2) [CW-5781/2022] In the event of appeal being filed by the petitioner before the Appellate Authority, the Appellate Authority is directed to decide the appeal within a period of 30 days.
(INDERJEET SINGH),J CHETNA BEHRANI /159 (Downloaded on 22/04/2022 at 10:03:32 PM) Powered by TCPDF (www.tcpdf.org)