Lucky Enterprises vs State Of Rajasthan ...
2023 Latest Caselaw 3474 Raj/2

[2023:RJ-JP:17480]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17079/2018

Lucky Enterprises, (Sole Proprietor Firm) Through Proprietor,
Shri Chanda Veer Singh Rathore S/o Shri Dhan Singh Rathore,
Aged About 38 Years, R/o Village Jotayan, Post Jotayan, Via
Tantoti, Ajmer (Raj.)
                                                                           ----Petitioner
                                           Versus
1.       State Of Rajasthan, Through Principal Secretary U.d.h.
         Secretariat, Jaipur
2.       Ajmer Development Authority, Through Secretary, Ajmer
         Development Authority, In Front Of Revenue Board,
         Ajmer
3.       Sunset        Deserts          Camp         (Proprietor        Firm)    Through
         Proprietor, Shri Pranav Veer Singh Rathore S/o Shri
         Mahendra Singh Rathore, Aged About 33 Years, R/o 47,
         In Front Of Main Shopping Centre, Shastri Nagar, Ajmer
                                                                        ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar for Mr. Indresh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

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.

[2023:RJ-JP:17480] (2 of 2) [CW-17079/2018]

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 /16

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