Navrang Lal Agarwal Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 2945 Raj/2

                                   [2023:RJ-JP:16163]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12993/2019
                                   1.       Navrang Lal Agarwal Son Of Shri Ramawatar Agarwal,
                                            Aged About 56 Years, Resident Of Shri Kunj, Ram Laxman
                                            Colony, Nawa City, District Nagaur (Rajasthan).
                                   2.       Rajendra Singh Rajawat Son Of Late Shri Ram Singh Ji
                                            Rajawat, Resident Of Village Aou, Post Office Sinodia,
                                            District Ajmer (Rajasthan)
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Chief                         Secretary,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                   2.       The Principal Secretary, Energy Department, Government
                                            Of Rajasthan, Secretariat, Jaipur.
                                   3.       The Tehsildar, Nawa City, District Nagaur (Rajasthan)

                                   4.       The Chairman Cum Managing Director, Hindustan Salt
                                            Limited (Sambhar Salt Lake), G-229, Sitapura Industrial
                                            Area, Jaipur (Rajasthan).
                                   5.       The General Manager (Works), Sambhar Salt Limited, G-
                                            229, Sitapura Industrial Area, Jaipur (Rajasthan)
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Sarah Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

02/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statement made by counsel appearing for the

petitioners, 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 also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /28

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