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Rakesh Vyas Son Of Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 368 Raj/2

Citation : 2021 Latest Caselaw 368 Raj/2
Judgement Date : 18 January, 2021

Rajasthan High Court
Rakesh Vyas Son Of Late Shri ... vs State Of Rajasthan on 18 January, 2021
Bench: Sanjeev Prakash Sharma
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7832/2020

                                   Rakesh Vyas Son Of Late Shri Subhash Chandra Vyas, Aged
                                   About 41 Years, Resident Of 125, Ganpati Nagar, Behind Mainal
                                   Hotel, Bundi Road, Kota (Raj.)
                                                                                                          ----Petitioner
                                                                         Versus
                                   1.       State   Of     Rajasthan,         Through         Its     Chief   Secretary
                                            (Administration), Department Of Local Self Bodies, Govt.
                                            Secretariat, Jaipur (Raj.)
                                   2.       Director, Department Of Local Self Bodies, Near Civil Lines
                                            Phatak, Jaipur (Raj.)
                                   3.       The Commissioner, Nagar Parishad Banswara, Rajasthan
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Sanjay Buri For Respondent(s) : Ms. Shretima Bagri for Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

18/01/2021

Learned counsel for the petitioner states that the relief has

been granted to the petitioner, therefore, the present writ petition

has been rendered infructuous.

In view of the statement made by the counsel for the

petitioner, the writ petition is dismissed as having become

infructuous.

All pending applications also stands disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV 670/56

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