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Janta Sena Rajasthan vs State Of Rajasthan
2021 Latest Caselaw 16643 Raj

Citation : 2021 Latest Caselaw 16643 Raj
Judgement Date : 9 November, 2021

Rajasthan High Court - Jodhpur
Janta Sena Rajasthan vs State Of Rajasthan on 9 November, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 6649/2020

Janta Sena Rajasthan, Through Its State General Secretary Prabhashankar Sharma S/o Shri Chunni Lal Ji Sharma, Aged About 59 Years, Having Registered Office At Mukam Post Vallabhnagar, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. Principal Secretary, Government Of Rajasthan, Local Self Department, Secretariat, Jaipur, Rajasthan.

3. State Election Commissioner, 2Nd Floor, Development Wing, Jaipur, Rajasthan.

----Respondents Connected With D.B. Civil Writ Petition No. 6655/2020 Janta Sena Rajasthan, Through Its State General Secretary Prabhashanakr Sharma S/o Shri Chunni Lal Ji Sharma, Aged About 59 Years, Having Registered Office At Mukam Post Vallabhnagar, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. Principal Secretary, Government Of Rajasthan, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

3. State Election Commission, Rajasthan Through State Election Commissioner, 2Nf Floor, Development Wing, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sajjan Singh Rathore For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Vikas Balia, Mr. Dinesh Pal Singh Charan for respondent No.3

(2 of 2) [CW-6649/2020]

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

09/11/2021

Learned counsel for the petitioner has submitted that on

instructions, he does not want to press these writ petitions,

however, seeks liberty for the petitioner to move appropriate

representation before the competent authority seeking the reliefs

as prayed for in the writ petitions.

Accordingly, these writ petitions are dismissed as not pressed

with the liberty sought for.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

96-97 ms rathore

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