Asha Ram Meena S/O Shri Chhitar Lal ... vs State Of Rajasthan ...
2023 Latest Caselaw 5581 Raj/2

Citation : 2023 Latest Caselaw 5581 Raj/2
Judgement Date : 5 October, 2023

Rajasthan High Court

Asha Ram Meena S/O Shri Chhitar Lal ... vs State Of Rajasthan ... on 5 October, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:26801]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Contempt Petition No. 205/2020
In
S.B. Civil Writ Petition No.9947/2019

Asha Ram Meena S/o Shri Chhitar Lal Meena, Aged About 60
Years, R/o Village Devri, Post Kholya Tehsil Uniyara, District Tonk
(Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Rural
Development And Panchayati Raj Department, Govt.
Secretariat, Jaipur.
2. Mr. Dr. Arushi Ajay Malik, Commissioner, Rural
Development And Panchayati Raj Department, Rajasthan,
Jaipur.
3. Mr. Navneet Kumar, Chief Executive Officer, Zila Parisad,
Tonk (Raj.)
4. Mr. Brij Mohan Gupta, The Block Development Officer,
Panchayat Samiti, Tonk, Distt. Tonk (Raj.)
----Respondents

For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/44