Lali Devi And Ors vs State Of Rajasthan And Ors
2021 Latest Caselaw 17733 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13413/2017

1. Lali Devi Wife Of Shri Nand Kishor, By Caste Nai, Resident Of Quarter No. 3, Behind Relay Kendra, Water Works Colony, Ward No. 50, District Sriganganagar Raj..

2. Dhanraj Son Of Shri Hajari Lal, By Caste Meena, Resident Of Ward No. 3, Sadul Shahar, District Sriganganagar Raj..

3. Harbhan Singh Son Of Shri Jugga Ram, By Caste Gurjar, Resident Of Village Nagala Parasa, Tehsil Roopbas, District Bharatpur Raj..

4. Narayandass Son Of Shri Thakardass, By Caste Arora, Resident Of Village Khat Labana Via Hindulmalkot, Tehsil And District Sriganganagar Raj..

5. Prabhudayal Son Of Shri Bhera Ram, By Caste Nayak, Resident Of Quarter No. 6, Behind Relay Kendra, Water Works Colony, Ward No. 50, District Sriganganagar Raj..

----Petitioners Versus

1. The State Of Rajasthan Through Secretary, Home Department, Government Of Rajasthan, Secretariat, Jaipur Raj..

2. Director, Department Of Local Bodies, Secretariat, Jaipur Raj..

3. Deputy Director, Department Of Local Bodies, G-3, Raj Mahal Residency, Near Civil Lines, Railway Crossing, Jaipur Raj..

4. Deputy Director Regional, Department Of Local Bodies, Bikaner Raj..

5. Municipal Council, Sriganganagar Raj. Through Its Commissioner.

6. Commissioner, Muncipal Council, Sriganganagar Raj..

----Respondents

For Petitioner(s) : Mr. Himmat Jagga For Respondent(s) : Mr. Rajesh parihar

HON'BLE MR. JUSTICE VIJAY BISHNOI

(2 of 2) [CW-13413/2017]

Judgment / Order

25/11/2021

The application (APPLW No. 1823/2018) preferred on behalf

of the petitioner for early listing of the writ petition has rendered

infructuous by efflux of time.

According, this application having become infructuous.

(VIJAY BISHNOI),J

29-mohit/-

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