Dashrath Singh S/O Chhidda Singh vs District Collector ...
2023 Latest Caselaw 3606 Raj/2

[2023:RJ-JP:17823]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9306/2020

1.       Dashrath Singh S/o Chhidda Singh, Aged About 62 Years,
         R/o Village Basai, Gram Panchayat Pahadpur, Tehsil
         Roopwas District Bharatpur
2.       Ramkishan S/o Chhidda Singh, Aged About 60 Years, R/o
         Village Basai, Gram Panchayat Pahadpur, Tehsil Roopwas
         District Bharatpur
3.       Ramprasad S/o Chidda Singh, Aged About 58 Years, R/o
         Village Basai, Gram Panchayat Pahadpur, Tehsil Roopwas
         District Bharatpur
                                                                        ----Petitioners
                                       Versus
1.       District Collector, Bharatpur
2.       Sub Divisional Magistrate, Roopwas, District Bharatpur
3.       Tehsildar, Roopwas District Bharatpur
4.       Tejpal @ Teju S/o Moti Singh, At Present Sarpanch Gram
         Panchayat Pahadapur, Tehsil Roopwas, District Bharatpur
5.       Mansingh S/o Dhansingh, At Present Gram Vikas Adhikari,
         Gram        Panchayat      Pahadpur,         Tehsil        Roopwas,   District
         Bharatpur
                                                                      ----Respondents

For Petitioner(s) : Mr. Gordhan Singh Fauzdar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

[2023:RJ-JP:17823] (2 of 2) [CW-9306/2020]

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 /48

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