Rajasthan High Court - Jaipur
Smt Vimla Devi vs Secretary Panchayat Raj Dep Ors on 1 August, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 3031/2011 Smt Vimla Devi versus The Secretary, Panchayati Raj & ors 1.8.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr DS Poonia - for the petitioner BY THE COURT:
The matter has come up on an application seeking withdrawal of the writ petition. In view of aforesaid, this application is allowed. The writ petition so as the stay application are dismissed as withdrawn with liberty to file fresh writ petition, if petitioner so chooses. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW