Sanjeev Kumar S/O Shri Indraj ... vs The Union Of India
2021 Latest Caselaw 1688 Raj/2

Citation : 2021 Latest Caselaw 1688 Raj/2
Judgement Date : 15 February, 2021

Rajasthan High Court

Sanjeev Kumar S/O Shri Indraj ... vs The Union Of India on 15 February, 2021

Bench: Sanjeev Prakash Sharma

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7262/2020
                                   Sanjeev Kumar S/o Shri Indraj Singh, age about 29 years, R/o
                                   Village & Post Ajari Kalan, Tehsil & District Jhunjhunu (Raj.)
                                                                                                         ----Petitioner
                                                                          Versus
                                   1.      The Union Of India through Secretary, Ministry of Home
                                   Affairs, Government of India, New Delhi.
                                   2.       The Inspector General, Frontier Headquarter, Sashastra
                                   Seema      Bal   (SSB),       Sankalp        Bhawan,        Vibhuti   Khand,   Plot
                                   No.TC/35-V-2, Lucknow (U.P.)
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Sandeep Garssa For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

15/02/2021

Learned counsel for the petitioner states that the writ

petition has been rendered infructuous.

Accordingly, the writ petition is dismissed as having become

infructuous. All pending applications shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/58