Chajuram Meena S/O Shri Raghunath ... vs State Of Rajasthan ...
2023 Latest Caselaw 3381 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 8370/2019

                                   Chajuram Meena S/o Shri Raghunath Prasad, Aged About 39
                                   Years, R/o Village Post Gadhi Sawai Ram Tehsil Reni District
                                   Alwar Rajasthan.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.         State    Of     Rajasthan,          Through          Principal   Secretary,
                                              Department Of Rural Development And Panchayati Raj
                                              Department, Government Secretariat, Jaipur.
                                   2.         District Collector, Alwar District Alwar.
                                   3.         Chief Executive Officer, Zila Parishad, Alwar.
                                   4.         The Development Officer, Panchayat Reni District Alwar.
                                   5.         Smt. Prem Devi Wife Of Raghunath Prasad, Sarpanch
                                              Village Panchayat Gadhi Sawairam, Panchayat Samiti Reni
                                              District Alwar.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/08/2023

Counsel for the petitioner submits that this 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/35

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