Ramavtar Saini Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5759 Raj/2

                                   [2023:RJ-JP:27772]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 20341/2018
                                   Ramavtar Saini Son Of Shri Rameshwar Saini, Aged About 30
                                   Years, R/o Village Pundarpara, Tehsil Baswa District Dausa,
                                   Presently Sarpanch, Gram Panchayat Pundarpara, Tehsil Baswa
                                   District Dausa.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary,                         Revenue
                                            Department, Govt. Secretariat, Jaipur.
                                   2.       Commissioner, Department Of Settlement, Rajasthan,
                                            Jaipur.
                                   3.       Joint Secretary, Revenue Department (Group-1), Govt. Of
                                            Rajasthan, Secretariat, Jaipur.
                                   4.       District Collector, Dausa.

                                   5.       Sub Division Officer, Bandikui District Dausa.

                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ramawtar Meena For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing 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 /27

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