Phatte Singh S/O Shri Pratap vs State Of Rajasthan ...
2023 Latest Caselaw 3607 Raj/2

[2023:RJ-JP:17813]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 5821/2019

Phatte Singh S/o Shri Pratap, Aged About 45 Years, Resident Of
Bandh Baretha, Tehsil Bayana, District Bharatpur (Rajasthan)
                                                                           ----Petitioner
                                           Versus
1.       State       Of      Rajasthan,          Through          Secretary      To   The
         Government             Of    Rajasthan,         Department        Of    Revenue
         Secretariat, Jaipur.
2.       The District Collector, Bharatpur.
3.       The Sub- Divisional Officer, Bayana
4.       The Tehsildar, Bayana, District Bharatpur.
5.       The Superintendent Of Police, Bharatpur.
6.       The Deputy Superintendent Of Police, Circle Bayana,
         District Bharatpur (Rajasthan).
7.       Batto Devi W/o Nihali, Resident Of Bandh Baretha, Tehsil
         Bayana, District Bharatpur (Rajasthan)
8.       Mukesh S/o Nihali, Resident Of Bandh Baretha, Tehsil
         Bayana, District Bharatpur (Rajasthan)
                                                                        ----Respondents

For Petitioner(s) : Mr. Timan Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/08/2023

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:17813] (2 of 2) [CW-5821/2019]

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /165

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