Vikram Singh Choudhary S/O Shri ... vs The State Of Rajasthan
2023 Latest Caselaw 1726 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 10504/2021

                                   Vikram Singh Choudhary S/o Shri Rohitash Choudhary, Aged
                                   About 34 Years, R/o Ismailpur Road, Ward No. 16, Khairthal,
                                   Alwar (Rajasthan).
                                                                                                        ----Petitioner
                                                                         Versus
                                   1.       The State Of Rajasthan, Through The Chief Secretary,
                                            Government       Of     Rajasthan,         Government        Secretariat,
                                            Jaipur (Rajasthan).
                                   2.       The Secretary, Local Self Department, Government Of
                                            Rajasthan, Government Secretariat, Jaipur (Rajasthan).
                                   3.       The Chairman, Municipality, Khairthal, District Alwar
                                            (Rajasthan).
                                   4.       The Election Commission, Rajasthan, Jaipur (Rajasthan).
                                   5.       Harish     Rogha       S/o    Shri      Chelaram,        Newly      Elected
                                            Chairman,       Municipality,          Khairthal,        District    Alwar
                                            (Rajasthan).
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Prashant Vijay For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/02/2023

At the request of counsel for the petitioner, list the

matter after four weeks.

(GANESH RAM MEENA),J

Sharma NK/161

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