State Revenue And Ors vs Ram Lal
2021 Latest Caselaw 16070 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal (Writ) No.1097/2011

1. State of Rajasthan through the Secretary, Revenue Department, Government of Rajasthan, Jaipur

2. The Board Of Revenue For Rajasthan At Ajmer, Through Its Chairman.

3. The Collector, Churu .

----Appellants Versus Ram Lal S/o Shri Megha Ram, aged about 38 years by caste Saran (jat), R/o Plot No.75, Van Vihar Colony, District Churu

----Respondents

For Appellant(s) : Ms. Rekha Borana, AAG For Respondent(s) : Mr. Vineet Dave

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

Judgment / Order

23/10/2021

Learned counsel for the parties have informed this Court that

the disciplinary enquiry against the respondent came to an end as

the same was dropped on 06.08.2018.

Since, the disciplinary enquiry against the respondent has

already been concluded, this special appeal writ has rendered

infructuous.

Accordingly, this special appeal writ is dismissed as

infructuous.

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

2. -mohit/-S

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