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Dr T.N. Sharma S/O Haricharan ... vs The State Of Rajasthan
2021 Latest Caselaw 443 Raj/2

Citation : 2021 Latest Caselaw 443 Raj/2
Judgement Date : 19 January, 2021

Rajasthan High Court
Dr T.N. Sharma S/O Haricharan ... vs The State Of Rajasthan on 19 January, 2021
Bench: Sabina, Manoj Kumar Vyas
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   D.B. Civil Writ Petition (PIL) No. 555/2021

                                    Dr T.N. Sharma S/o Haricharan Sharma, Aged About 45 Years,
                                    R/o 68/27 Pratap Nagar, Sanganer, Jaipur, Rajasthan
                                                                                                                ----Petitioner
                                                                               Versus
                                    1.       The        State     Of       Rajasthan,       Through         Collector,   Sawai
                                             Madhopur.
                                    2.       The Additional District Magistrate, Gangapur City, District
                                             Sawai Madhopur (Rajasthan).
                                    3.       The Sub-District Magistrate, Gangapur City, District Sawai
                                             Madhopur (Rajasthan).
                                    4.       The Commissioner, Nagar Parishad, Gangapur City District
                                             Sawai Madhopur (Rajasthan)
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Poonam Chand Bhandari, Advocate Petitioner in person

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order

19/01/2021 Petitioner has filed this petition by way of Public Interest

Litigation.

After hearing learned counsel for the petitioner, we are of the

opinion that no ground for exercising writ jurisdiction is made out.

Dismissed.

However, petitioner would be at liberty to avail other

appropriate remedy available to him as per law.

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

Sunita/priyanka/15

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