Rajesh Singh vs State Of Raj And Ors ...
2023 Latest Caselaw 4476 Raj/2

[2023:RJ-JP:19961]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3991/2018

Rajesh Singh S/o Shri Prabhati Lal, R/o Village Sahad, Tehsil
Bhuana, District Jhunjhunu, Rajasthan.
                                                                             ----Petitioner
                                           Versus
1.       State Of Rajasthan Through Principal Secretary, Revenue
         Government,             Government           Of     Rajasthan,       Secretariat,
         Jaipur.
2.       The District Collector, Jhunjhunu.
3.       Tehsildar Tehsil Buihana, District Jhunjhunu.
4.       Ishwar Singh S/o Hardayal Singh
5.       Shantanu S/o Madanlal
6.       Hansroop S/o Hari Singh
7.       Subhash S/o Hari Singh
8.       Arun S/o Sunder
9.       Manphool S/o Bheekha Ram, No. 4 To 9 All Resident Of
         Village      Sarhad,          Tehsil      Buhana,        District     Jhunjhunu,
         Rajasthan.
                                                                        ----Respondents

For Petitioner(s) : Mr. Karamveer Vijay Punia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

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.

[2023:RJ-JP:19961] (2 of 2) [CW-3991/2018]

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 /18

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