State Of Rajasthan vs Gyan Chand Jajoria Son Of Late Shri ...
2021 Latest Caselaw 1153 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Civil Special Appeal (Writ) No. 392/2020
                                   1.       State Of Rajasthan, Through Its Principal Secretary,
                                            Urban      Development           And       Local          Self    Government
                                            Department, Government Of Rajasthan, Jaipur.
                                   2.       The Director And Joint Secretary, Local Governance Self
                                            Government Department, Near Civil Line Phatak, Jaipur.
                                   3.       The Executive Officer, Municipal Board, Jobner.
                                                                                                             ----Appellants
                                                                         Versus
                                   Gyan Chand Jajoria Son Of Late Shri Trilok Chand Jajoria, Aged
                                   About 54 Years, Resident Of Ward No. 15, Jobner, District Jaipur
                                   Holding The Position Of Chairman, Municipal Board, Jobner.
                                                                                                         ----Respondent

For Appellant(s) : Ms. Archana Advocate on behalf of Mr. Anil Mehta, Additional Advocate General.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

02/02/2021

Learned State counsel has submitted that this appeal has

been rendered infructuous.

Ordered accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Sanjay Kumawat-46

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