Madanlal Son Of Shri Shiv Buxram vs The State Of Rajasthan ...
2023 Latest Caselaw 3675 Raj/2

Citation : 2023 Latest Caselaw 3675 Raj/2
Judgement Date : 17 August, 2023

Rajasthan High Court

Madanlal Son Of Shri Shiv Buxram vs The State Of Rajasthan ... on 17 August, 2023

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:18056]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Contempt Petition No. 709/2020

                                                                                  In

                                                       S.B. Civil Second Appeal No.206/2017

                                   Madanlal Son Of Shri Shiv Buxram, Aged About 53 Years, R/o
                                   Village Kochhor, Tehsil Dantaramgarh, District Sikar (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.          The State Of Rajasthan, Through District Collector Sikar,
                                   2.          Shri Gambhir Singh, Tehsildar Palsana, District Sikar.
                                   3.          Shri    Vipul      Chaudhary,           Nayab       Tehsildar,    Sub-Tehsil
                                               Palsana, District, Sikar (Rajasthan)
                                   4.          Shri Rukmani Devi, Sarpanch, Gram Panchayat Kochhar,
                                               Tehsil Dantaramgarh, District Sikar (Rajasthan)
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Himanshi Meena for Mr. Amit Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/420