Mamta Meena vs Smt Mamta Meenaandors ...
2023 Latest Caselaw 5503 Raj/2

                                   [2023:RJ-JP:26414]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11746/2016
                                   Mamta Meena W/o Prahlad Meena, R/o Village Maheshwas Kalan,
                                   Meeno Ki Dhani, Panchayat Samiti Jalsu, Tehsil Amer, District
                                   Jaipur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Smt. Mamta Meena W/o Shri Ajeet Meena, R/o Village
                                            Maheshwas Kalan, Meeno Ki Dhani, Panchayat Samiti
                                            Jalsu, Tehsil Amer, District Jaipur
                                   2.       Chief Returning Officer, Rajasthan Election Department,
                                            Secretariat, Jaipur
                                   3.       District Election Officer-Cum-District Collector, Jaipur,
                                            Collectorate Office, Banipark, Jaipur
                                   4.       State Of Rajasthan Through Chief Secretary, Secretariat,
                                            Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ran Singh for Mr. K.C. Surela For Respondent(s) : Mr. Divyansh Mathur for Mr. R.B.

Mathur, Sr. Adv.

Mr. Kamal Gupta Mr. Akshay Shrma, AGC

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.

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 /615

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