Dhan Singh vs State Of Raj And Ors
2023 Latest Caselaw 3844 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 3634/2008

                                   Dhan Singh Son Of Shri Rajpal, Kachi Basti, Naya Bans,
                                   Bhusawar, Tehsil Weir, Distt. Bharatpur
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.      The    State    Of       Rajasthan,       Through          Secretary,   Urban
                                           Development And Local Self Government, Government
                                           Secretariat, Jaipur
                                   2.      Chairman, Nagar Palika, Bhusawar, Distt. Bharatpur
                                   3.      Executive Officer, Nagar Palika Bhusawar, Distt. Bharatpur
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Banwari Lal Saini on behalf of Mr. N. K. Joshi For Respondent(s) : Mr. A. K. Pareek, Mr. Deepak Pareek

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/219

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