KUMAWAT SAMAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court in para No.4 of the order dtd. 14/1/2022 scribed that the petitioner seeks liberty to withdraw the present writ petition with liberty to file reply to the notice dtd. 21/12/2021 issued by the Patwari and dismissed the same as withdrawn with the liberty.

(2.) Mr. Saraswat, learned counsel for the petitioner, submits that while arguing the matter through VC, he could not properly hear the order being dictated by the Court.

(3.) Learned counsel for the petitioner submits that he had no instructions to withdraw the writ petition and hence, prayed that the order be modified accordingly.