Vikki Lot S/O Late Shri Tarachand ... vs Shri Jogaram (2023:Rj-Jp:27241)
2023 Latest Caselaw 5642 Raj/2

                                   [2023:RJ-JP:27241]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 161/2023
                                                                               In
                                                        S.B. Civil Writ Petition No.4318/2018

                                    Vikki Lot S/o Late Shri Tarachand Lot, Aged About 26 Years, R/o
                                    Gali No. 8, Longiya Mohalla, Ajmer.
                                                                                                        ----Petitioner
                                                                           Versus
                                    1.      Shri Jogaram, Principal Secretary, Department Of Local
                                            Bodies, Rajasthan, Secretariat, Jaipur.
                                    2.      Shri Haridesh Kumar Sharma, Director Local Self Govt. G-
                                            3, Rajmahal Palace Residential Area, Civil Line Phatak, 22
                                            Godown, Jaipur.
                                    3.      Shri Sushil Kumar                 Yadav,       Commissioner    Municipal
                                            Corporation Ajmer.
                                    4.      State Of Rajasthan, Through Principal Secretary,
                                            Department Of Local Bodies, Rajasthan, Secretariat,
                                            Jaipur.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Rakesh Trivedi for Mr. M.I. Abbasi For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/10/2023

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/126

Powered by TCPDF (www.tcpdf.org)