Mahesh Kumar Rajpurohit vs The State Of Rajasthan And Ors
2021 Latest Caselaw 11888 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 243/2015

Mahesh Kumar Rajpurohit s/o Shri Chaturbhuj Rajpurohit, by caste Rajpurohit, aged about 51 years, resident of 26/27, Rishkesh Saket Colony, Sumerpur, at present working as Junior Engineer, Municipal Board, Jalore.

----Petitioner Versus

1. The State Of Rajasthan through the Principal Secretary, Local Self Department, Government of Rajasthan, Jaipur.

2. The Director cum Chief Joint Secretary, Directorate, Local Self Department, Rajasthan, Jaipur.

3. The Deputy Inspector General of Police, Anti Corruption Bureau, Jodhpur.

4. Commissioner, Municipal Board, Abu Parvat, Sirohi

----Respondents

For Petitioner(s) : Mr Mukesh Rajpurohit For Respondent(s) : Mr Anil Bissa

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

Learned counsel for the petitioner submits that the petitioner

has expired and therefore, his Legal Representatives be taken on

record.

The same is allowed.

Amended cause title to be placed on record accordingly.

Learned counsel for the petitioner further submits that an

application has been moved for withdrawing of the writ petition as

(2 of 2) [CW-243/2015]

the writ petition challenges the prosecution sanction against the

deceased petitioner, which has rendered infructuous.

In view thereof, the writ petition is dismissed as withdrawn.

(SANJEEV PRAKASH SHARMA),J

109-MMA/-

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