Rampati W/O Gopal vs Smt. Manju Jain W/O Shri Prem Chand ...
2023 Latest Caselaw 3447 Raj/2

[2023:RJ-JP:17422]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 20903/2018

Rampati W/o Gopal, Aged About 45 Years, R/o Dhani Badhrkya,
Gram Paparda, Tehsil Nangal Rajawatan, Panchayat Samiti
Lawan, District Dausa (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       Smt. Manju Jain W/o Shri Prem Chand Jain, Aged About
         53 Years, R/o Gram Paparda, Tehsil Nangal Rajawatan,
         Panchayat Samiti Lawan, District Dausa (Raj.)
2.       Anita D/o Kajod Meena, Aged About 25 Years, Resident Of
         Gadhwali Dhani, Paparda, Tehsil Nangal Rajawatan,
         Panchayat Samiti Lawan, District Dausa (Rajasthan)
3.       Kamla Bairwa Wife Of Babu Lal Bairwa, Aged About 36
         Years, Resident Of Village Paparda, Tehsil Nangal
         Rajawatan, Panchayat Samiti Lawan, District Dausa
         (Rajasthan)
4.       Mousam Wife Of Ramkesh, Aged About 36 Years, Resident
         Of Kyarda Ki Dhani Paparda, Tehsil Nangal Rajawatan,
         Panchayat Samiti Lawan, District Dausa (Rajasthan)
5.       Mausmi Wife Of Ramesh Chand, Aged About 37 Years,
         Resident Of Dhani Khotiwala, Paparda, Tehsil Nangal
         Rajawatan, Panchayat Samiti Lawan, District Dausa
         (Rajasthan)
6.       Ramsupana Wife Of Ramavtar, Aged About 47 Years,
         Resident Of Dagulaie Ki Dhani, Village Paparda, Tehsil
         Nangal Rajawatan, Panchayat Samiti Lawan, District
         Dausa (Rajasthan)
7.       Returning Officer, Gram Panchayat Paparda, Panchayat
         Samiti Lawan, Tehsil Nangal Rajawatan, District Dausa
         (Rajasthan) Through The District Election Officer
         (Panchayat) Dausa District Dausa.
8.       District Election Officer (Panchayat) District Collector,
         Dausa (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr Prakhar Agarwal for Mr. Virendra Agrawal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

[2023:RJ-JP:17422] (2 of 2) [CW-20903/2018]

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

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 /18

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