Shivram vs State Of Rajasthan
2022 Latest Caselaw 2127 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5994/2020

Shivram S/o Kajod Ram, Aged About 31 Years, By Caste Meena, Village Pupawaas, Post Bhandodi, Tehsil Rajgarh, Alwar.

----Petitioner Versus

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

2. Superintendent Of Police, Bikaner.

----Respondents

For Petitioner(s) : Mr Harish Purohit (VC) For Respondent(s) : Ms Vandana Bhansali (VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

07/02/2022

An application has been filed by the respondents, inter alia,

indicating that during pendency of the writ petition the

departmental proceedings initiated against the petitioner have

been ordered to be dropped and therefore, the petition has

become infructuous and the same deserves to be dismissed as

having become infructuous.

Learned counsel for the petitioner is not in a situation to

dispute the above factual and legal position.

Consequently, the application is allowed.

The writ petition is dismissed as having become infructuous.

(ARUN BHANSALI),J 71-MMA/-

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