Shri Kajod S/O Shri Ramnath vs State Of Rajasthan ...
2023 Latest Caselaw 3000 Raj/2

                                   [2023:RJ-JP:16431]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 3553/2020

                                   Shri Kajod S/o Shri Ramnath, R/o Ajayrajpura, Jaipur, Rajasthan
                                                                                                        ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Additional Chief Secretary
                                            (Finance),   Finance  Department,      Government   Of
                                            Rajasthan, Government Secretariat, Jaipur.
                                   2.       Secretary, Finance (Revenue), Government Of Rajasthan,
                                            Government Secretariat, Jaipur.
                                   3.       Commissioner, Excise Department, Government Of
                                            Rajasthan,  2,  Gumaniwala,  Panchwati, Udaipur,
                                            Rajasthan.
                                   4.       District Excise Officer, Jaipur Rural, Jaipur.

                                   5.       Excise Inspector, Circle Dudu,                  Jaipur    Rural,   Excise
                                            Department, Rajasthan, Jaipur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Achintya Kaushik For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /226

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