Mahesh Kumar Chotiya vs State Of Raj And Anr ...
2023 Latest Caselaw 3270 Raj/2

                                   [2023:RJ-JP:16904]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4687/2018

                                   Mahesh Kumar Chotiya S/o Sh. Ladu Ram Chotiya, R/o Public
                                   School Road, Near Police Station, Pilani, Tehsil Chirawa, District
                                   Jhunjhunu Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan Through District Collector, Jhunjhunu,
                                            District Jhunjhunu Raj.
                                   2.       Municipal Board, Pilani Through Its Executive Officer.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Naval Kishor Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/08/2023

Counsel for the petitioner submits that he pleads no

instructions from his client.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, stay application

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

(GANESH RAM MEENA),J

ARTI SHARMA /8

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