Mohan Lal Mandia Andors vs State Of Raj And Ors ...
2023 Latest Caselaw 5625 Raj/2

[2023:RJ-JP:27079]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 9919/2009

    1. Mohan Lal Mandia S/o Shri Suraj Mal, aged 55 years, at
       present Sarpanch of gram panchayat Khatundra panchayat
       samiti Khandela, Distt. Sikar.
    2. Kailash Chandra S/o Shri Bhagwan Singh, aged 43 years,
       at   present     Sarpanch         of    gram       panchayat       Dhaliawas,
       panchayat samiti khandela, distt. Sikar
    3. Smt. Supyar Devi W/o Shri moti Ram aged 35 years, at
       present Sarpanch of Gram panchayat neemera, panchayat
       samiti kahndela, distt. Sikar.
    4. Gokul chand s/o shri munga ram aged 55 years, at present
       sarpanch of gram panchayat sujana, panchayat samiti
       khandela distt. Sikar
    5. Girdhari lal s/o shri nanu ram aged 56 years, at present
       sarpanch of gram panchayat ralawata, panchasyat samiti
       kahndela distt. Sikar.
                                                                       ----Petitioners
                                      Versus
    1. State of rajasthan through the commissioner EGS, rural
       development & panchayati raj department, rajasthan,
       jaipur
    2. The additional district programme coordinator cum chief
       executive officer, zila parishad, sikar
    3. panchayat       samiti     khandela,         distt.     Sikar    through    its
       development officer
    4. the project officer NREGA, panchayat samiti khandela,
       distt. Sikar.
                                                                   ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Jinesh Jain Mr. Manu Bhargava, GC Mr. Bhuwnesh Sharma, Dy.G.C. Mr. Pradeep Kalwania

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

[2023:RJ-JP:27079] (2 of 2) [CW-9919/2009]

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /362

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