Vikram Singh Yadav Son Of Shri ... vs Khem Chand Son Of Shri Kanwar Singh
2023 Latest Caselaw 3805 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2175/2021

Vikram Singh Yadav Son Of Shri Omkar Yadav, Aged About 44
Years, Resident Of Village-Majra Mahinya, Tehsil-Tizara, District-
Alwar (Raj.).
                                                                    ----Petitioner
                                    Versus
1.     Khem Chand Son Of Shri Kanwar Singh, Resident Of
       Village Raikheda, Panchayat Samiti Tizara, Tehsil-Tizara,
       District-Alwar (Raj.).
2.     Yogesh Kumar Son Of Shri Satveer Yadav, Resident Of
       Village Bandhda, Tehsil-Tizara, District-Alwar (Raj.).
3.     Balwant Singh Son Of Ishar Yadav, Aged About 55 Years,
       Resident Of Village Teheli, Tehsil Tizara, District- Alwar
       (Raj.).
4.     Shamsher Singh Son Of Amar Singh Yadav, Aged About
       40 Years, Resident Of Majara Mehaniya, Tehsil- Tizara,
       District- Alwar (Raj.).
5.     Santosh Wife Of Bilander Singh Yadav, Aged About 40
       Years, Resident Of Bandhda, Tehsil- Tizara, District- Alwar
       (Raj.).
6.     Harvender Singh Son Of Raj Kumar Yadav, Aged About 31
       Years,     Resident     Of     Village      Bandhda,       Tehsil-   Tizara
       Panchayat Samiti, Tizara Zila District- Alwar, (Raj.).
7.     Amarjeet Singh Son Of Ratanlal Gurjar, Aged About 25
       Years, Resident Of Village Teheli, Tehsil Tizara, District-
       Alwar (Raj.).
8.     Ramotar Son Of Matadeen Ahir, Aged About 50 Years,
       Resident Of Rai Khera, Tehsil- Tizara, District- Alwar
       (Raj.).
9.     Returning Officer, Gram Panchayat- Rai Khera, Tehsil-
       Tizara, Distt.- Alwar, Shri Harun Rashid.
10.    District Election Officer (Panchayat), Alwar, District- Alwar
       (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Dinesh Yadav

(2 of 2) [CW-2175/2021]

For Respondent(s) : Mr. Manish Gupta

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the writ petition is dismissed as having become infructuous.

The pending application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/48

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