Surendra Kumar vs State Of Raj And Ors
2023 Latest Caselaw 3414 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13089/2018

Surendra Kumar S/o Shri Ramdhan, R/o V And P Balod Bari, G.p.
Balod Chhoti, P.s. Fatehpur, District Sikar Raj..
                                                                       ----Petitioner
                                      Versus
1.     The     State     Of     Rajasthan          Through         Additional   Chief
       Secretary, Rural Development And Panchayati Raj Dep,
       Govt. Of Rajasthan, Secretariat, Jaipur.
2.     The Secretary Cum Commissioner, Rural Development
       And Panchayati Raj Department, Govt. Of Rajasthan,
       Secretariat, Jaipur.
3.     The Joint Secretary Cum Deputy Commissioner Enquiry,
       Rural Development And Panchayati Raj Departme, Govt.
       Of Rajasthan, Secretariat, Jaipur.
4.     The District Collector, Sikar.
5.     The Chief Executive Officer, Zila Parishad Sikar Raj.
6.     The Bolck Development Officer, P.s. Fatehpur, District
       Sikar
7.     Vidhyadhar Bagadiya S/o Ganesharam, B/c Jat, R/o
       Baloda Bari, Tehsil Fatehpur, District Sikar Presently
       Suspended From The Post Of Sarpanch Of G.p. Baloda
       Chhoti, P.s. Fatehpur, District Sikar.
                                                                    ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary on behalf of Mr. Hanuman Choudhary 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.

(2 of 2) [CW-13089/2018]

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/96

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