Vinod Kumar vs State Of Rajasthan
2021 Latest Caselaw 12723 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8982/2021

1. Vinod Kumar S/o Shri Ram Kumar, Aged About 22 Years, By Caste Brahmin, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

2. Roop Singh S/o Shri Pahara Singh, Aged About 61 Years, By Caste Jat Sikh, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

3. Ramu Ram S/o Shri Nanoo Ram, Aged About 48 Years, By Caste Jat, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

4. Banwari Lal S/o Shri Shera Ram, Aged About 50 Years, By Caste Meghwal, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

5. Gutti Ram S/o Shri Ram Pratap, Aged About 38 Years, By Caste Jat, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Panchayat Raj. Secretariat, Jaipur.

2. The Additional District Collector, Hanumangarh.

3. The Gram Panchayat, Ratanpura, Tehsil Sangaria, Through Its Sarpanch.

4. The Vyavasthapak, Kriya Vikray Sahakari Samiti Limited, Sangaria, District Hanumangarh (Raj.).

5. Gurmail Puri S/o Shri Sukhdeo Puri, By Caste Sadh, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District Hanumangarh (Rajasthan).

----Respondents

For Petitioners : Mr. Dron Kaushik

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment Order

(2 of 2) [CW-8982/2021]

13/08/2021

Learned counsel for the petitioners have submitted that this

writ petition has rendered infructuous.

Hence, the same is dismissed as having become infructuous.

(VIJAY BISHNOI),J

44-pratibha/-

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