Citation : 2023 Latest Caselaw 3244 Raj/2
Judgement Date : 7 August, 2023
[2023:RJ-JP:16841]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10245/2021
Dinesh Kumar S/o Shri Kukaram, R/o Village Madari, Tehsil Pali,
District Pali (Raj.).
----Petitioner
Versus
1. Megha Ram S/o Shri Bhura Ji, R/o Village Bhadarlau,
Tehsil Rani, District Pali (Raj.).
2. Madan Lal S/o Shri Heera Lal Meghawal, R/o Kumawat
Colony, Fatehpuriya Doyam, Tehsil Beawar, District Ajmer
(Raj.).
3. State Of Rajasthan, Through District Collector, Ajmer
(Raj.).
4. Sub-Registrar, Beawar District Ajmer (Raj.).
5. Inspector General, Registration And Stamp, District Ajmer
(Raj.).
6. Tehsildar, Beawar, District Ajmer (Raj.).
----Respondents
For Petitioner(s) : Mr. Jai Prakash Gupta For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
07/08/2023
Counsel for the petitioner submits that the present civil writ
petition has been 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/68
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