Bajrang Lal vs State Of Rajasthan ...
2023 Latest Caselaw 9267 Raj

[2023:RJ-JD:38318]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 937/2023

Bajrang Lal S/o Rameshwer Dayal, Aged About 32 Years, R/o Village Phogla, Post Nyolkhi, Tehsil Rawatsar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur, Rajasthan.

2. The Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

3. Chief Executive Officer, Zila Parishad, Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. P.S. Rathore For Respondent(s) : None present

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

07/11/2023

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.

In view of the above submissions made, this civil writ

petition is dismissed as having become infructuous.

(AVNEESH JHINGAN),J 80-DhananjayS/-

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