M/S Galaxy Mining And Royalties vs State Of Rajasthan ...
2023 Latest Caselaw 2991 Raj/2

[2023:RJ-JP:16580]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 6396/2021

M/s Galaxy Mining And Royalties, Through Its Authorized Partner
Sh. Deependra Singh Rathore S/o Shri Surendra Singh Rathore,
Aged About 32 Years, Having Its Registered Office At C-33,
Second Floor, Lal Kothi, Jaipur-302015.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       Rajasthan Police Through Director General Of Police,
         Rajasthan, Police Headquarters, Lal Kothi, Jaipur.
3.       Office Of The District Magistrate-Jaipur, Through The
         District Magistrate, Jaipur.
4.       Office Of The District Magistrate -Sikar, Through The
         District Magistrate, Sikar.
5.       Office Of The District Magistrate -Nagaur, Through The
         District Magistrate, Nagaur.
6.       Jaipur Police Through Commissioner Of Police, Police
         Commissionerate, Jaipur.
7.       Sikar Police Through The Superintendent Of Police, Sikar.
8.       Nagaur Police Through The Superintendent Of Police,
         Nagaur.
9.       Rajasthan State Road Development And Construction
         Corporation Ltd., Through Its Managing Director, Having
         Its Registered Office At Setu Bhawan, Opposite Jhalana
         Doongari, Jaipur-Agra Bypass, Jaipur-302004.
                                                                   ----Respondents

For Petitioner(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) : Dr. V. B. Sharma, AAG, Mr. Siya Ram Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023:RJ-JP:16580] (2 of 2) [CW-6396/2021]

03/08/2023

Counsel for the petitioner submits that this writ petition has

become infructuous.

In view of the submission made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

(GANESH RAM MEENA),J

Seema/128

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