State Of Rajasthan vs The Tantia University, ...
2021 Latest Caselaw 10544 Raj

(1 of 2) [SAW-303/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 303/2021

IN

S.B. Civil Writ Petition No. 10747/2020

State Of Rajasthan, Through Principal Secretary, Department Of Animal Husbandry, Government Of Rajasthan, Secretariat, Jaipur.

----Appellant Versus

1. The Tantia University, Hanumangarh Road, Sri Ganganagar Through Its Registrar, Dr. Vinod Kumar Sharma , S/o Shri Dharam Chand Sharma Age 46 Years.

2. J.r. Tantia Charitable Trust, 2-A6, Sukhadiya Nagar, Sri Ganganagar Through Its Authorized Signatory Ashwini Godia S/o Shri Har Chand Godia Age 53 Years.

3. The Union Of India, Through The Secretary, Ministry Of Agriculture And Farmers Welfare, Department Of Animal Husbandry, Dairy And Fisheries, New Delhi.

4. The Veterinary Council Of India, Through Its Secretary, New Delhi.

5. The Convener, Rajasthan Pre-Veterinary Test (RPVT-

2020), Rajasthan University Of Veterinary And Animal Husbandry Sciences, Bijey Bhawan Complex, Near Pandit Deen Dayal Upadhyay Circle, Bikaner.

----Respondents

For Appellant(s) : Mr. Salman Agha, Advocate for Mr. Anil Kumar Gaur, Additional Advocate General For Respondent(s) : Mr. Akhilesh Rajpurohit, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

12/07/2021

(2 of 2) [SAW-303/2021]

Learned counsel for the respondent Nos.1 and 2 has

submitted that this appeal has been rendered infructuous as the

Advisory Committee has already conducted the inspection on 10-

11/2/2021 and Letter of Intent was issued on 7.6.2021.

In view of the submissions made by the learned counsel for

the respondent Nos.1 and 2, this appeal is disposed of as having

been rendered infructuous.

(VINIT KUMAR MATHUR),J (SABINA),J

62-payal/praveen/-

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