Vishvendra Singh vs State Panchayati Raj Ors ...
2023 Latest Caselaw 3298 Raj/2

[2023:RJ-JP:17028]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1398/2018

Vishvendra Singh S/o Shri Bhagwan Singh, R/o Ward No. 7,
Ainchwada, Tehsil Kaman, District Bharatpur Raj. And Member,
Panchayat Samiti Kaman, Tehsil Kaman, District Bharatpur Raj..
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan Through The Principal Secretary,
         Panchayati Raj Department, Govt. Of Rajasthan, Govt.
         Secretariat, Jaipur Raj.
2.       The District Collector, Bharatpur Raj.
3.       The Chief Executive Officer, Zila Parishad, Bharatpur.
4.       The Block Development Officer, Panchayat Samiti Kaman,
         District Bharatpur Raj.
5.       Smt.        Kamlesh     W/o       Shri      Bhagat         Singh,   Pradhan,
         Panchayat Samiti Kaman, District Bharatpur Raj.
                                                                     ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

1. The present writ petition has been filed by the petitioner

seeking directions to the respondents to initiate proceedings in

pursuance of No-confidence Motion dated 29.12.2017 given by the

petitioner against the respondent No.5 in accordance of provisions

of Section 37 of the Rajasthan Panchayati Raj Act, 1994.

2. The tenure of the respondent No.5 has already come to an

end.

[2023:RJ-JP:17028] (2 of 2) [CW-1398/2018]

3. In view of the fact that the tenure of respondent No.5 has

already come to an end, the present writ petition has become

infructuous.

4. Therefore, the present writ petition is dismissed as having

become infructuous.

5. 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 /15

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