Prem Chand Gurjar vs State Panchyati Raj Dep Ors ...
2023 Latest Caselaw 6773 Raj/2

Rajasthan High Court

Prem Chand Gurjar vs State Panchyati Raj Dep Ors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39648]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14912/2012
                                   Prem Chand Gurjar S/o Shri Panchu Ram Gurjar, aged 28 years,
                                   R/o Multana, Tehsil Thanagazi, Village Dahra, Alwar, Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                         1. State of Rajasthan through Principal Secretary to the
                                            Government, Rural Development and Panchayati Raj.
                                            Department (Panchayati Raj), Government of Rajasthan,
                                            Govt. Secretariat, Jaipur
                                         2. Director,   Rural   Development   and    Panchayati    Raj
                                            Department (Panchayati Raj) Government of Rajasthan,
                                            Jaipur
                                         3. Zila Parishad Jhalawar through Examination Controller Cum
                                            Executive Officer.
                                         4. Block Panchayat Samiti Dug, District Jhalawar through its
                                            Secretary.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ravindra Paliwal For Respondent(s) : Mr. S.S. Raghav, AAG

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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /87

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