Deepak Tantia Son Of Shri Subhash ... vs State Of Rajasthan Through ...
2023 Latest Caselaw 3413 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 24224/2018

                                   Deepak Tantia Son Of Shri Subhash Tantia, Aged About 40 Years,
                                   Resident     Of    Road      No.     2,        Near   Petrol     Pump,     Jhunjhunu,
                                   Rajasthan.
                                                                                                            ----Petitioner
                                                                             Versus
                                   1.      State      Of     Rajasthan            Through       Secretary,     Transport
                                           Department, Secretariat, Jaipur.
                                   2.      Commissioner Transport, Rajasthan, Jaipur.
                                   3.      Regional Transport Officer, Sikar.
                                   4.      District Transport Officer, Jhunjhunu, Rajasthan.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Nirmal Kumar Goyal For Respondent(s) : Mr. V. D. Gathala, Mr. Rupin Kala, Mr. Niraj Kumar Bhatt

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/242

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