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Babu Lal Saini Son Of Shri Girdhari ... vs State Of Raj. ...
2023 Latest Caselaw 6439 Raj/2

Citation : 2023 Latest Caselaw 6439 Raj/2
Judgement Date : 3 November, 2023

Rajasthan High Court
Babu Lal Saini Son Of Shri Girdhari ... vs State Of Raj. ... on 3 November, 2023
Bench: Manindra Mohan Shrivastava, Shubha Mehta
[2023:RJ-JP:32913-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             D.B. Civil Writ (P.I.L.) Petition No.6331/2021

Babu Lal Saini Son Of Shri Girdhari Lal Saini, Aged About 43
Years, Resident Of Near Nagar Palika, Ward No. 28, Laxmangarh,
District     Sikar      (Raj.)        Adhaar         No.579984064413,           PAN
No.JMMPS9649E
                                                                       ----Petitioner
                                       Versus
1.       State Of Raj., Through Its Chief Secretary, Government Of
         Rajasthan, Govt. Secretariat, Jaipur (Raj.)
2.       Additional     Chief      Secretary,         Autonomous        Governance
         Department, Government Secretariat, Jaipur (Raj.)
3.       Director, Autonomous Governance Department, Near Civil
         Line Phatak, Jaipur (Raj.)
4.       Divisional Commissioner, Jaipur Mini Secretariat, Jaipur
         (Raj.)
5.       The District Collector, Sikar, District Sikar (Raj.)
6.       The Sub Divisional Officer, Laxmangarh, District Sikar
         (Raj.)
7.       Executive Officer, Nagar Palika Laxmangarh, District Sikar
         (Raj.)
8.       Chairman, Nagar Palika Laxmangarh, District Sikar (Raj.)
9.       Ashok Kumar Goyanka Son Of Shri Banwari Lal Goyanka,
         Resident Of 15, Pakki Pyau Ke Paas, Station Road, Town
         Laxmangarh, District Sikar (Raj.) (Adhar, Bank Account
         and PAN Numbers are not available)
                                                                    ----Respondents

For Petitioner(s) : None

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment

03/11/2023

[2023:RJ-JP:32913-DB] (2 of 2) [CW-6331/2021]

After this writ petition was filed in 2021, adjournment had

been sought on six occasions since 29.06.2021.

Today also no one is present on behalf of the petitioner.

This P.I.L. is dismissed for want of prosecution.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Karan/9

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