Dinesh Kumar Choudhary S/O ... vs The State Of Rajasthan
2021 Latest Caselaw 2319 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3858/2021

                                   Dinesh Kumar Choudhary S/o Sheonarayan Choudhary, Aged
                                   About 43 Years, R/o Village Amarpura, Tehsil Phagi, District
                                   Jaipur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.        The State Of Rajasthan, Through Principal Secretary,
                                             Department Of Public Health Engineering Department,
                                             Govt. Secretariat, Jaipur.
                                   2.        The   Chief     Engineer         (U     And      Nrw),     Public   Health
                                             Engineering Department, Jal Bhawan, Hasanpura, Jaipur.
                                   3.        The Additional Chief Engineer, Public Health Engineering,
                                             Region Ii, Gandhi Nagar, Jaipur.
                                   4.        The Superintending Engineer, Public Health Engineering
                                             Department, District Circle, Gandhi Nagar, Jaipur.
                                   5.        M/s Balaji Constructions Company, 104, Khatiyo Ka
                                             Mohalla, Village Chouru, Tehsil Phagi, District Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ashok Kumar Pareek with Mr. Dharamveer Singh For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

08/04/2021

Learned counsel for the petitioner submits that the writ

petition has been rendered infructuous.

The writ petition has been dismissed as having become

infructuous.

All pending applications shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/23

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