Chhoga Lal Gurjar vs State Panchayati Raj Dep Ors ...
2023 Latest Caselaw 3613 Raj/2

[2023:RJ-JP:17816]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 7775/2014

        Chhoga Lal Gurjar S/o Late Shri Harjiram Gurjar, Member,
        Ward No.4, Zila Parishad, Tonk, R/o Antoli, Tehsil Malpura,
        Distt. Tonk, At present R/o 81, Adarsh Nagar, Malpura,
        Distt. Tonk
                                                                              ----Petitioner
                                           Versus
      1. State of Rajasthan through Additional Chief Secretary,
        Rural    Development                &     Panchayat             Raj   Department,
        Government Secretariat, Jaipur.
      2. The Secretary & Commissioner, Rural Development &
        Panchayat Raj Department, Government of Raj., Jaipur.
      3. The District Collector, Tonk.
      4. The Chief Executive Officer, Zila Parishad, Tonk
      5. The Block Development Officer, Panchayat Samiti, Malpura,
        Distt. Tonk.
      6. Shri Ram Gopal Choudhary, Pradhan, Panchayat Samiti,
        Malpura, Distt. Tonk.
                                                                          ----Respondents

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) : Mr. Manu Bhargava, G.C.

Ms. Sheetal Mirdha, AAG

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:17816] (2 of 2) [CW-7775/2014]

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 /456

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