Citation : 2023 Latest Caselaw 9167 Raj
Judgement Date : 6 November, 2023
[2023:RJ-JD:37926]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8703/2022
Dinesh Kumar Chanda S/o Shri Ramji Lal Meena, Aged About 33 Years, Resident Of Sector 12, Chopasani Housing Board, Jodhpur (Rajasthan).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Jaipur (Rajasthan).
2. The Director Cum Joint Secretary, Directorate Local Self Department, Government Of Rajasthan, Jaipur (Rajasthan).
3. Municipal Board, Khatushyamji, District Sikar (Rajasthan) Through The Executive Officer.
----Respondents
For Petitioner(s) : Mr. Sunil Purohit For Respondent(s) : Mr. Rajesh Parihar
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Judgment
06/11/2023
1. Learned counsel for the petitioners submits that in view of
the subsequent developments during the pendency of the petition,
no cause of action survives for pursuing the petition.
2. The civil writ petition is dismissed as infructuous.
(AVNEESH JHINGAN),J 51-DhananjayS/-
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