Lalita Devi vs Shri Ashok Jain And Ors ...
2023 Latest Caselaw 3054 Raj/2

                                   [2023:RJ-JP:16386]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 612/2017
                                                                              In
                                                        S.B. Civil Writ Petition No.842/2017

                                    Lalita Devi D/o Shri Jawahar Lal, W/o Shri Rajendra Singh Yadav,
                                    aged about 40 years, R/o 2/150, Housing Board, Gupteshwar
                                    Road, Dausa (Raj.)
                                                                                                        ----Petitioner
                                                                          Versus
                                    1.         Mr. Ashok Jain, Additional Chief Secretary, Social Justice
                                               And Empowerment Government Of Rajasthan, Jaipur.
                                    2.         Mr. Ravi Jain, Director, Social Justice And Empowerment
                                               Government Of Rajasthan, Jaipur.
                                    3.         Mr. Naresh Kumar             Sharma,         District   Collector-Cum-
                                               Magistrate, Dausa.
                                    4.         Mr. Santosh Kumar Goyal, Sub Divisional Officer, Duasa.
                                    5.         State Of Rajasthan Through Chief Secretary To The
                                               Government, Government Of Rajasthan, Government
                                               Secretariat, Jaipur Raj.
                                                                                     ----Respondents-Contemnors

For Petitioner(s) : Mr. Ankit Kumar for Mr. Dinesh Yadav For Respondent(s) : Mr. Vishal Karnani for Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/35

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