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Judgment
6 paragraphs · 185 wordsVinit Kumar Mathur, J
The case comes up on an application for recalling the order dated 10.11.2022 passed by this Court in S.B. Civil Writ Petition No.15/2022.
Learned counsel for the applicants submits that inadvertently, the writ petition was ordered to be dismissed as withdrawn on 10.11.2022 with liberty to file fresh writ petition, if the occasion so arises. Whereas, the learned counsel for the applicants sought withdrawal of the writ petition with liberty to file an appropriate application before the learned Board of Revenue, Rajasthan, Ajmer for redressal of the grievances. He, therefore, prays that the instant application may be allowed and the order dated 10.11.2022 may be recalled.
For the reasons stated in the application, the same is allowed. The order dated 10.11.2022 is recalled and the same be now read as under:-
“Learned counsel for the petitioners submits that he wants to withdraw the present writ petition, however, seeks liberty to file an appropriate application before the learned Board of Revenue, Rajasthan, Ajmer for redressal of the grievances.
Accordingly, the present writ petition is dismissed as withdrawn with liberty as prayed for.”