Vidhyasagar Sharma vs State Of Rajasthan
2021 Latest Caselaw 15901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 585/2020

1. Vidhyasagar Sharma S/o Late Shri Lekhram Sharma, Aged About 61 Years, Caste Sharma, Resident Of Ward No. 15, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

2. Vinod Kumar Modi S/o Shri Leeladhar Modi, Aged About 59 Years, By Caste Modi, Resident Of Ward No. 13, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Director, Local Self Department, Government Of Rajasthan, Jaipur (Raj.).

3. The Sub Divisional Officer, Sangariya, District -

Hanumangarh (Raj.).

4. The Executive Officer, Municipal Board, Sangariya, District Hanumangarh (Raj.)

5. The Executive Officer, Municipal Board, Sangariya, District Hanumangarh (Raj.)

6. Chandmal Jingar, Resident Of Ward No. 13, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

7. Girish Jingar S/o Shri Prayag Chandra, Resident Of Ward No. 13, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

8. Purushottam S/o Suraj Bhan Bhuchedwali, Resident Of Ward No. 4, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

9. Purushottam S/o Jaggnath Garg, Resident Of Ward No. 15, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

10. Hansraj Sharma, Resident Of Ward No. 6, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

11. Mohallal Khadriya S/o Jormal Khadriya, Resident Of Ward No. 6, Sangariya, Tehsil Sangariya, District Hanumangarh (Raj.).

                                                                             (2 of 2)                  [WCP-585/2020]


                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Vikram Sharma
                                   For Respondent(s)        :     Mr. B.S. Sandhu

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

21/10/2021

Learned counsel for the parties have submitted that the

order of this Court has already been complied with, hence, this

contempt petition has become infructuous.

In view of the above, this contempt writ petition is dismissed

as having become infructuous.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

14-Arun/-

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