Madan Lal vs State Of Rajasthan
2022 Latest Caselaw 6909 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1381/1988

                                   Madan Lal
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Sanjay Mehrishi. For Respondent(s) : Mr. Ganesh Meena, AAG.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

31/10/2022

According to the office report, the file of S.B. Civil Writ

Petition No.1381/1988 is not traceable.

Counsel for the petitioner submits that the present writ

petition was filed by the petitioner against the interim order

passed by the Board of Revenue and against the final judgment

passed by the Board of Revenue, the petitioner filed S.B. Civil Writ

Petition No.1242/1981 which was dismissed by the Co-ordinate

Bench of this court on 27.05.1996. Counsel further submits that in

view of the order dated 27.05.1996 the present writ petition has

become infructuous.

In that view of the matter, the present writ petition is

dismissed as having become infructuous.

(INDERJEET SINGH),J

MG/6

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