Mukhtyar Singh Andors vs State Of Raj And Ors
2023 Latest Caselaw 4080 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 8852/2017

1.      Mukhtyar Singh Son Of Shri Bhagwan Singh
2.      Pratap Singh Son Of Shri Ninuwa Singh
3.      Meghraj Singh Son Of Shri Narayan Singh
4.      Om Prakash Son Of Shri Ram Dayal
5.      Jagram Singh Son Of Shri Chhiga Singh
6.      Jasram Son Of Shri Shiv Singh
7.      Paras Ram Son Of Shri Shiv Singh, All By Caste Jate,
        Residents Of Village Basoda, Tehsil And District Bharatpur
        Raj.
                                                                     ----Petitioners
                                      Versus
1.      State Of Rajasthan, Through Collector, Bharatpur Raj.
2.      Tehsildar, Bharatpur, District Bharatpur Raj.
3.      Ram Prasad Singh Son Of Shri Hazari Lal, By Caste Jat,
        Resident Of Basoda, Tehsil And District Bharatpur Raj.
                                                                   ----Respondents

For Petitioner(s) : Mr. Manoj Bhardwaj For Respondent(s) : Mr. N.K. Singhal, Mr. Dharmendra Pareek Addl. GC.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

(2 of 2) [CW-8852/2017]

Since, the main petition has been dismissed, the pending

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

(GANESH RAM MEENA),J

Seema/185

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