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Alsher Khan vs State Of Rajasthan
2021 Latest Caselaw 2446 Raj

Citation : 2021 Latest Caselaw 2446 Raj
Judgement Date : 29 January, 2021

Rajasthan High Court - Jodhpur
Alsher Khan vs State Of Rajasthan on 29 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10926/2020

1. Alsher Khan S/o Shri Elau Khan, Aged About 33 Years, By Caste Musalman, R/o Khan-Pura, Mohangarh District Jaisalmer.

2. Hajariram S/o Shri Multanaram, Aged About 32 Years, By Caste Oad, R/o Sudasar Colony, Babbar Magra Jaisalmer, District Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through Its Principal Secretary, Secretariat, Revenue (Colonisation) Department, Jaipur.

2. The District Collector, Jaisalmer.

3. The Commissioner, Colonization Department, Bikaner.

4. The Assistant Commissioner, Colonization Cum Allotting Authority, Mohangarh A District Jaisalmer.

5. The Assistant Commissioner, Colonization Cum Allotting Authority, Mohangarh B District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Leela Dhar Khatri. For Respondent(s) : Mr. Dinesh Kumar Joshi.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

29/01/2021

Learned counsel for the petitioners submits that in the

subsequent events the present civil writ petition has become

infructuous.

Hence, the present civil writ petition is hereby dismissed as

having become infructuous.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J 23-prashant/-

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