Suman Yadav vs State Of Raj And Ors ...
2023 Latest Caselaw 3753 Raj/2

                                   [2023:RJ-JP:18171]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1153/2015

                                   Suman Yadav W/o Shri Subhash Yadav, aged about 42 years,
                                   R/o Village and Post Khandwa, Tehsil Buhana, District Jhunjhunu,
                                   Rajasthan
                                                                                                       ----Petitioner
                                                                       Versus
                                       1. State of Rajasthan through Chief Secretary, Government of
                                          Rajasthan, Secretariat Jaipur.
                                       2. District Election Officer, Jhunjhunu.
                                       3. Tehsildar, Tehsil Buhana, District Jhunjhunu.
                                       4. Smt. Kavita W/o Krishan Kumar, R/o Village and Post
                                          Khandwa, Tehsil Buhana, District Jhunjhunu, Rajasthan
                                       5. Smt. Kanta W/o Niraj Kumar R/o Kalakhari, Tehsil Buhana
                                          District Jhunjhunu, Rajasthan
                                       6. Smt. Shakuntala W/o Hari Krishan, R/o Saga, Tehsil
                                          Buhana District Jhunjhunu, Rajasthan
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Bharat Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed for non-prosecution.

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 /24

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