Salamat Ali And Anr vs Zila Parishad Ceo And Ors ...
2023 Latest Caselaw 2686 Raj/2

                                   [2023/RJJP/003778]

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 8049/2015

                                    1.         Salamat Ali S/o Mubarak Ali, Near Murti Chouraha,
                                               Jhalawarh Rajasthan
                                    2.         Chand Parveen W/o Abdul Aleem @ Javed, Khandar
                                               Mohallah, Dug, Distt. Jhalawarh Rajasthan
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.         The Zila Parishad C.E.O., Jhalawarh, Rajasthan
                                    2.         The Deputy Director Women And Child Development,
                                               Aangan Bari, Jhalawarh Rajasthan
                                    3.         The Nagar Parishad, Jhalawarh Rajasthan, Through Its
                                               Chairman
                                                                                                      ----Respondents

                                   For Petitioner(s)            :    None
                                   For Respondent(s)            :    None

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/03/2023

On 28.07.2015, it was stated by petitioner that requisite

amendments and corrections will be carried out within requisite

time. Eight years have passed, no requisites are carried out.

Today also, no one appeared on behalf of the parties on

account of lawyers strike.

Considering the judgment of Apex Court in Harish Uppal

Vs. Union of India (UOI) and Ors. reported in (2003) 2 SCC

45, the present writ petition is dismissed in default.

(SAMEER JAIN),J

Pooja /61

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