Smt. Shantosh Devi W/O Shri Anil ... vs Shri Pawan Kumar Goyal ...
2023 Latest Caselaw 2111 Raj/2

                                   [2023/RJJP/002563]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1812/2018

                                                                               In

                                                    S.B. Civil Writ Petition No.10779/2017

                                   Smt. Shantosh Devi W/o Shri Anil Kumar Ghawari, Aged About
                                   36 Years, R/o Nehru Nagar, Harijan Basti, Beawar, District Ajmer.
                                                                                                            ----Petitioner
                                                                             Versus
                                   1.         Shri Pawan Kumar Goyal, Principal Secretary, Department
                                              Of Local Self Government Secretariat, Rajasthan, Jaipur.
                                   2.         Shri Pawal Arora, Director, Department Of Local Body,
                                              Government Of Rajasthan, Near Civil Line, Jaipur.
                                   3.         Shri Murari Lal Verma, Commissioner Municipal Council,
                                              Beawar, District Ajmer.
                                   4.         The State Of Rajasthan, Through The Principal Secretary,
                                              Department      Of       Local       Self,   Government        Secretariat,
                                              Rajasthan, Jaipur.
                                                                                      ----Respondents-Contemnors

For Petitioner(s) : Mr. M.I. Abbasi For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

13/02/2023

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/91

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