Laxman Lal Khati vs Arun Garg And Ors ...
2023 Latest Caselaw 2969 Raj/2

                                   [2023:RJ-JP:16206]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 2151/2017

                                                                                In

                                                        S.B. Civil Writ Petition No.8757/2017

                                   Laxman Lal Khati S/o Shri Baluram Khati, aged about 36 years,
                                   R/o Village And Post Ekalsinddha, Via Vijay Nagar, District Ajmer,
                                   Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.         Arun Garg, The Principal Secretary, Department Of Rural
                                              Development And Panchayati Raj, Secretariat, Jaipur.
                                   2.         C.R. Meena, The Chief Executive Officer, Zila Parishad
                                              Ajmer.
                                   3.         Tara Chand, The Block Development Officer, Panchayat
                                              Samiti Bhinay, Distt. Ajmer.
                                   4.         Munna Singh, The Gram Sevak And Ex-Officio Secretary,
                                              Village Panchyat Ekalsingha, Block Bhinay, Distt. Ajmer.
                                   5.         State     Of     Rajasthan          Through         Principal    Secretary,
                                              Department Of Rural Development And Panchayati Raj,
                                              Secretariat, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Vikram Kumar Swami for Mr. Ashok Yadav For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

02/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/31

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