Citation : 2021 Latest Caselaw 3658 Raj/2
Judgement Date : 12 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4103/2012
1. Rajendra Kumar Sharma S/o Shri Narayan Dutta Sharma
Aged About 30 years R/o 1-Ka, 35-36, Shivaji Park, Alwar.
2. Narbada Devi W/o Late Shri Om Prakash Aged about 64
years R/o Ward No.09, Plot No.441, Scheme No.2, Alwar.
3. Sikander Lal Arora S/o Shri Latkan Das Aged about 45 years
R/o Jubli Bas, Ward No.48, Alwar.
4. Raghuveer Prasad Sharma S/o Shri Ramji Lal Sharma Aged
About 47 years R/o Vayasthapak Alwar Sahkari Upbhokta
Bhandar No.13, Ward No.5, Paharganja, Alwar.
5. Rajendra Singh Sharma S/o Shri Bhagwat Prasad Sharma
Aged about 45 years R/o Plot No.30 Ward No.49, Shivaji Park,
Alwar at present residing at Near Tijara Phatak, Alwar.
6. Vijay Kumar Sharma S/o Shri Narayan Dutta Sharma Aged
About 49 years R/o Civil Lines, Near Daga Bhawan, Alwar at
present residing at Civil Lines, Opp. Gopal Cinema, Alwar.
7. Amee Chand Agarwal S/o Shri Ram Niwas Aged About 75
years R/o Station Road, Jawli Bhawan, Alwar.
8. Naresh Kumar Sharma S/o Shri Pyare Lal Sharma Aged
about 50 years R/o A-271, Budha Vihar, Alwar.
----Petitioners
Versus
1. The State of Rajasthan, through the Secretary, Department
of Food and Civil Supplies, Secretariat Jaipur.
2. The District Collector (Supply), Alwar.
3. The District Supply Officer, Alwar.
----Respondents
For Petitioner(s) : Mr. Lokesh Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
12/08/2021
Learned counsel for the petitioners submits that the writ
petition has been rendered infructuous.
(2 of 2) [CW-4103/2012]
In view of above, the writ petition is dismissed as having
become infructuous.
(SANJEEV PRAKASH SHARMA),J
SAURABH YADAV /670/8
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