Murari Lal Son Of Shri Laxman Lal vs Vijay Singh Son Of Shri Jailal ...
2023 Latest Caselaw 3117 Raj/2

                                   [2023:RJ-JP:16621]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4498/2019

                                   Murari Lal Son Of Shri Laxman Lal, Aged About 56 Years,
                                   Resident Of Balda, Tehsil Shahabad, District Baran (Rajasthan)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Vijay Singh Son Of Shri Jailal, Aged About 35 Years,
                                            Resident Of Painavda, Tehsil Shahabad, District Baran
                                            (Rajasthan)
                                   2.       District Electoral Officer (Panchayat) And District Collector
                                            Baran, District Baran (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /44

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