Sharwan Kumar Bagadiya S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 4420 Raj/2

[2023:RJ-JP:20213]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8280/2019

1.       Sharwan     Kumar      Bagadiya        S/o      Shri    Rameshwar    Lal
         Bagadiya,      R/o    205,       Dhani        Nenda      Malikpur,tehsil
         Shrimadhopur, District Sikar Through Power Of Attorney
         Mohseen Khan S/o Yakub Khan, Aged About 35 Years,
         R/o Mohalla Shekhpura, Ward No. 35, Tehsil And District
         Sikar
2.       Rajpal Yadav S/o Dayaram Yadav, R/o Karnikot, Tehsil
         Mundawar, District Alwar At Present R/o Buhaniya Tehsil
         Buhana District Jhunjhunu
3.       Gopal Dhayal S/o Ramlal Dhayal, R/o Dhayalo Ki Dhani,
         Jaitusar, Tan Reengus, Tehsil Shrimadhopur District Sikar
         Through Power Of Attorney Abrar Ahmad S/o Abdul
         Mazid, Aged 54 Years, R/o Ward No. 13, Mohalla
         Vyapariyan, Losal, Tehsil Dantaramgarh, District Sikar
4.       Vikas Ranwa S/o Subhash Chandra Ranwa, R/o Mahajan
         Mohalla, Dhamora, Tehsil Udaipurwati, District Jhunjhunu
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary Transport Cum
         Commissioner, Rajasthan, Parivahan Bhawan, Sahkar
         Marg, Jaipur
2.       Member, State Transport Authority, Rajasthan, Jaipur
3.       Regional Transport Officer, Sikar
                                                                 ----Respondents

For Petitioner(s) : Mr. Zaid Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

Counsel for the petitioners submits that the present

writ petition has become infructuous.

[2023:RJ-JP:20213] (2 of 2) [CW-8280/2019]

In view of the statements made by counsel for the

petitioners, 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

ARTI SHARMA /132

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