Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajpal Rathore vs State Of Rajasthan
2021 Latest Caselaw 18074 Raj

Citation : 2021 Latest Caselaw 18074 Raj
Judgement Date : 1 December, 2021

Rajasthan High Court - Jodhpur
Rajpal Rathore vs State Of Rajasthan on 1 December, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12079/2021

Rajpal Rathore S/o Shri Kailash Chand Rathore, Aged About 33 Years, Resident Of 68, Opp. Jaisalmer House, Gokul Niwas, Ummed Chowk, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Registrar Of Cooperative Society, Jodhpur.

2. The District Collector, Jodhpur.

3. Hindu Dhobhi Baseta Panchayat Sansthan, Jodhpur, Through The President Banshi Lal Badoliya.

4. Banshi Lal Badoliya S/o Magji Badoliya, At Present President, Hindu Dhobhi Baseta Panchayat Sansthan Resident Of 172, Bank Colony, Balaji Mandir Road, Masuriya, Jodhpur.

5. Dharmendra Solanki S/o Chandu Lal Ji Solanki, At Present Vice President, Hindu Dhobhi Baseta Panchayat Sansthan Resident Of 19-A, Ladda Colony, Loco Road, Jodhpur.

6. Ramesh Haldaniya S/o Bhanwar Lal Ji, At Present Treasurer, Hindu Dhobhi Baseta Panchayat Sansthan Resident Of Mawadiyo Ki Ghati, Soorsagar, Jodhpur.

7. Jaisingh Rathore S/o Premchand Ji Rathore, At Present Secretary, Hindu Dhobhi Baseta Panchayat Sansthan Resident Of Gali No. 3, Ramola, Jodhpur.

8. Durgadas Ji Baniya S/o Gopaldas Ji, At Present Custodian, Hindu Dhobhi Baseta Panchayat Sansthan Resident Of Gali No. 11, Behind Manchapur Balaji, Devi Road, Chanda Bhakhar, Jodhpur.

----Respondents

For Petitioner(s) : None present.

For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                          Judgment / Order




                                                                           (2 of 2)                [CW-12079/2021]

                                   01/12/2021

No-one appeared on behalf of petitioner even in the second

round.

No-one appeared even on 09.09.2021.

It is, therefore, clear that the petitioner is not interested in

pursuing the present writ petition.

The writ petition is, therefore, dismissed for want of

prosecution.

The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

27-skm/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter