Vikram vs State Of Rajasthan
2022 Latest Caselaw 4859 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4117/2022

Vikram S/o Shri Bajrang Lal, Aged About 31 Years, Resident Of Ward No. 3, Sarangsar District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Churu.

3. Block Development Officer, Panchayat Samiti Bidasar District Churu.

4. Village Development Officer, Gram Panchayat Sarangsar, Panchayat Samiti Bidasar District Churu.

----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

30/03/2022

Learned counsel for the petitioner has submitted that this

writ petition has rendered infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

126-AjaySingh/-

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