STATE OF RAJASTHAN Vs. MOHAN LAL & ANR.

JUDGEMENT

(1.) In view of Full Bench judgment of this Court in Bharat Bhushan Vs. State of Rajasthan and others, reported in 1985 R.L.R. page 974 the petitioner State of Rajasthan has to first approach the Board of Revenue by way of review petition for reviewing its impugned order.

(2.) In view of the above, earned counsel Mr. Hemant Chaudhary for the State seeks permission to withdraw this petition with liberty to file review petition before the Board of Revenue. Permission granted.

(3.) Disposed of as withdrawn, at this stage.