Bharat Lal Meena Son Of Shri ... vs Smt. Aparna Arora, ...
2023 Latest Caselaw 3486 Raj/2

[2023:RJ-JP:17530]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 964/2022

                                           In

                   S.B. Civil Writ Petition No.10352/2021

Bharat Lal Meena Son Of Shri Ramdhan Meena, Aged About 53
Years, Resident Of Vasundhara, Colony, Plot No. 20, Near
Magazine, Gangapur City Road, Near Anja Mandi, Karauli, District
Karauli (Raj.).
                                                                            ----Petitioner
                                       Versus
1.       Smt.        Aparna       Arora,        Additional          Chief      Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Govt. Secretariat, Jaipur.
2.       Shri Hemant Gera, Secretary, Department Of Personnal,
         Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
3.       Shri Bhupesh Mathur, Director, Directorate Of Finance And
         Accounts, Govt. Of Rajasthan, Vitta Bhawan, Jaipur
         (Raj.).
4.       Shri Ankit Kumar Singh, District Collector, District Karauli
         (Raj.).
5.       Shri Pradeep Chaumal, Sub Divisional Magistrate, Division
         Mandrayal, District Karuali (Raj.).
6.       Shri Mahaveer Prasad Nayak, Chief Executive Officer, Zila
         Parishad Karauli.
                                                  ----Respondents/Contemnors

For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Dr. Ganesh Parihar, AAG with Mr. V.S. Badaya

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/08/2023

[2023:RJ-JP:17530] (2 of 2) [CCP-964/2022]

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/93

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