MANOJ PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the request of learned counsel for the petitioner, the service upon the respondent Nos. 1 and 2 is dispensed with as he is not pressing the writ petition against them.

(2.) With consent of learned counsel for the parties, the writ petition is taken up for final disposal.

(3.) The present writ petition has been filed against the notice/order dtd. 25/9/2021 passed by Gram Panchayat, Pasund, Panchayat Samiti Rajsamand, whereby the petitioners have been ordered to deposit a sum of Rs.19,26,680.00.