Mohan Lal vs Kirodi And Ors ...
2023 Latest Caselaw 2898 Raj/2

                                   [2023:RJ-JP:16012]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10455/2018

                                   Mohan Lal S/o Shri Shadi Lal, R/o Thanagazi, District Alwar
                                                                                             ----Petitioner/applicant
                                                                         Versus
                                   1.       Kirodi      S/o   Ramswaroop            R/o      New      Colony,   Kasba
                                            Thanagazi, Tehsil Thanagazi, District Alwar Raj
                                                                                                Respondent- Plaintiff

2. Secretary, Gram Panchayat Thanagazi, Panchayat Samiti Thanagazi, Tehsil Thanagazi, District Alwar Raj

3. Santosh Sharma D/o Kanhaiya Lal, R/o New Colony, Kasba Thanagazi, Tehsil Thanagazi, District Alwar Raj At Present Sarpanch, Gram Panchayat Thanagazi, Panchayat Samiti Thanagazi, Tehsil Thanagazi, District Alwar Raj

----Respondents- Defendants

For Petitioner(s) : Mr. Kailash Chand Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/08/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statement made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, stay application

and all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /5

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