Jitender Singh Choudharyandanr vs State Panchayati Raj Dep Ors ...
2023 Latest Caselaw 6765 Raj/2

Rajasthan High Court

Jitender Singh Choudharyandanr vs State Panchayati Raj Dep Ors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39591]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 3347/2015

                                         1. Jitender Singh Choudhary son of Shri Rajendra Singh
                                           Choudhary, aged about 26 years, resident of 54, Gauri
                                           Shanker Colony, Bharatpur.
                                         2. Love Kumar Choudhary son of Shri Motiram Choudhary,
                                           aged about 30 years, resident of VPO Jharkai, Tehsil
                                           Nadbai, district Bharatpur.
                                                                                                             ----Petitioners
                                                                              Versus
                                         1. State of Rajasthan through its Principal Secretary, Rural
                                           Development and Panchayat Raj Department, Government
                                           of Rajasthan, Government Secretariat, Jaipur.
                                         2. Zila Parishad, Bharatpur through its Chief Executive Officer,
                                           Bharatpur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ashok Bansal For Respondent(s) : Mr. Sanjay Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/12/2023

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, all other

pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /89

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