Vijay Tambi S/O Late Rajendra ... vs Shri Pawan Kumar Goyal ...
2023 Latest Caselaw 5656 Raj/2

[2023:RJ-JP:27208]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 2018/2018

                                             In

                 S.B. Civil Writ Petition No.15161/2018

Vijay Tambi S/o Late Rajendra Tambi, R/o Tambi Market,
Shahpura District Jaipur.
                                                                           ----Petitioner
                                         Versus
1.       Shri Pawan Kumar Goyal, Principal Secretary, Urban
         Development           And      Housing         Department,          Secretariat,
         Jaipur (Raj.)
2.       Shri Manjit Singh, The Secretary, Local Self Government
         Department, Secretariat, Jaipur.
3.       Shri Pawan Arora, The Director, Directorate Local Bodies,
         Near 22 Godown Pulia, Jaipur.
4.       Shri Aslam Sher Khan, Deputy Director (Territorial) Local
         Sefl Government Department, Jayanti Market, M.i. Road,
         Jaipur (Rajasthan).
5.       Shri Sidhart Mahajan, The District Collector, Jaipur,
         District Jaipur (Raj.)
6.       Shri Ravi Vijan Gupta, Sub Divisional Officer, Shahpura
         District Jaipur.
7.       Smt. Rajni Pareek, Chairmen, Municipality Shahpura,
         District Jaipur.
8.       Shir    Fathe        Singh       Meena,         The          Executive    Officer,
         Municipality, Shahpura District Jaipur.
9.       State       Of   Rajasthan,         Through         Its      Secretary,    Urban
         Development           And      Housing         Department,          Secretariat,
         Government Of Rajasthan, Jaipur (Raj.)
                                                    ----Respondents/Contemnors

For Petitioner(s) : Mr. Arun Singh Shekhawat For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2023:RJ-JP:27208] (2 of 2) [CCP-2018/2018]

Judgment / Order

06/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/86

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