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Neetu Devi Mewara vs State Of Rajasthan
2022 Latest Caselaw 4576 Raj

Citation : 2022 Latest Caselaw 4576 Raj
Judgement Date : 23 March, 2022

Rajasthan High Court - Jodhpur
Neetu Devi Mewara vs State Of Rajasthan on 23 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5142/2020

Neetu Devi Mewara W/o Shri Jasraj Mewara, Aged About 36 Years, R/o Nachna, Tehsil Nachna, District Jaislamer. At Present Residing At Maliyo Ka Rajbag, Soorsagar, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through District Collector Jodhpur.

2. The Tehsildar Jodhpur, Office Of Tehsildar, Collectorate, Jodhpur.

3. District Excise Officer, Jodhpur.

----Respondents

For Petitioner(s) : Mr. V.D. Gaur For Respondent(s) : Mr. Girish Sankhala

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/03/2022

Learned counsel for the respondents has submitted

that by efflux of time, this writ petition has rendered

infructuous. Learned counsel for the petitioner is not in a

position to dispute the said fact.

Hence, this writ petition is dismissed as having

become infructuous.

(VIJAY BISHNOI),J

70-ms rathore

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