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Tarun Foundation Sansthan vs Union Of India ...
2023 Latest Caselaw 5495 Raj/2

Citation : 2023 Latest Caselaw 5495 Raj/2
Judgement Date : 4 October, 2023

Rajasthan High Court
Tarun Foundation Sansthan vs Union Of India ... on 4 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:26413]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15023/2019

Tarun Foundation Sansthan, (Registered Under Section 28
Rajasthan Societies Registration Act, 1958) At Sapotra Mod,
Tehsil Sapotra, Dist. Karauli, Rajasthan Through President
Bharatlalmeena S/o Ramniwasmeena, Age-31 Years, R/o- Village
Ranipura Post- Jakhoda, Via- Inyati, Sapotra, Dist.- Karauli,
Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       Union Of India, Through Principal Secretary, Department
         Of Social Justice And Empowerment, Govt. Of India,
         Central Secretariat, New Delhi.
2.       Director (Nisd), National Institute Of Social Defence, (An
         Autonomous Body Under The Ministry Of Social Justice
         And Empowerment) Government Of India, West Block-1,
         Wing-7, R.k. Puram, New Delhi-110066
3.       Joint Secretary, Department Of Empowerment Of Persons
         Disabilities, Cgo Complex, Lodhi Road, New Delhi.
4.       State       Of     Rajasthan          Through         Principal    Secretary,
         Department Of Social Welfare, Govt. Of Rajasthan,
         Secretariat, Jaipur, Rajasthan.
                                                                      ----Respondents

For Petitioner(s) : Mr. Praful Khandal for Mr. Mohit Pareek For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:26413] (2 of 2) [CW-15023/2019]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /510

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