Sapana Jain W/O Shri Vaibhav Jain vs State Of Rajasthan ...
2023 Latest Caselaw 4119 Raj/2

Citation : 2023 Latest Caselaw 4119 Raj/2
Judgement Date : 24 August, 2023

Rajasthan High Court

Sapana Jain W/O Shri Vaibhav Jain vs State Of Rajasthan ... on 24 August, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:19066]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2859/2019

                                   Sapana Jain W/o Shri Vaibhav Jain, Aged About 28 Years, R/o
                                   Ward No. 14, Surashahi Chowk, Malpura, District Jaipur.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Local
                                            Self Government, Secretariat, Rajasthan, Jaipur.
                                   2.       Director, Local Bodies, Rajasthan, Jaipur

                                   3.       District Collector, Tonk

                                   4.       Additional Collector, Tonk

                                   5.       Tehsildar, Malpura, District Tonk

                                                                                                           ----Respondents

For Petitioner(s) : Mr. Manak Chand Jain For Respondent(s) : Mr. Anil Mehta, AAG with Mr. Yashodhar Pandey Mr. Lokesh Kumar Sharma Mr. Laxmi Kant Malpura

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

24/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

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