Suresh Devi vs Shyamlal And Ors ...
2023 Latest Caselaw 3609 Raj/2

[2023:RJ-JP:17814]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 1728/2018

Suresh Devi W/o. Dayaram, Resident Of Lukhi, District Rewari
Haryana,        At    Present         Residing        At    Narnaul     Behror   Road,
Maharajwas, Tehsil Behror, District Alwar Raj.
                                                             ----Defendant-Petitioner
                                           Versus
1.       Shyamlal S/o Shri Ganpatram, Resident Of Maharajwas,
         Tehsil Behror, District Alwar Raj.
2.       Balwant S/o Manoharlal, Resident Of Maharajwas, Tehsil
         Behror, District Alwar Raj. Both In Capacity Of Authorized
         Representative Of All Villagers Of Maharajwas, Tehsil
         Behror, District Alwar Raj.
                                                             ....Plaintiffs-Respondents

3. District Excise Officer, Hasan Khan, Mewat Nagar, Alwar Raj.

4. Excise Inspector, Excise, Circle Behror, Office At Main Bazar, Behror, Tehsil Behror, District Alwar Raj.

----Proforma-Defendants-Respondents

For Petitioner(s) : Mr. Sarwesh Deewan for Mr. Gaurav Gupta 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:17814] (2 of 2) [CW-1728/2018]

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 /200

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