Mojiram Meena vs Mukesh Kumar Meena And Ors ...
2023 Latest Caselaw 5767 Raj/2

[2023:RJ-JP:27775]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9720/2017
Mojiram Meena Son Of Shri Khyaliram Meena, Resident Of Village
Tehtada, Tehsil Rainey, District Alwar, Rajasthan
                                                                      ----Petitioner
                                      Versus
1.       Mukesh Kumar Meena Son Of Shri Gammanram Meena,
         Resident Of Village Padli, Tehsil Rainey, District Alwar,
         Rajasthan
2.       Manglaram Son Of Shri Gangasahai, Resident Of Village
         Tehtada, Tehsil Rainey, District Alwar, Rajasthan
3.       Mausam Devi Wife Of Kaluram, Resident Of Village
         Tehtada, Tehsil Rainey, District Alwar, Rajasthan
4.       Kailash Son Of Shri Manphool, Resident Of Village Padli,
         Tehsil Rainey, District Alwar, Rajasthan
5.       Om Prakash Son Of Shri Niranjan,                      Resident Of Village
         Padli, Tehsil Rainey, District Alwar, Rajasthan
6.       Kanchanram Son Of Shri Budharam, Resident Of Village
         Tehtada, Tehsil Rainey, District Alwar, Rajasthan.
7.       Puran Son Of Shri Bhonrelal, Resident Of Village Pali,
         Tehsil Rainey, District Alwar, Rajasthan
8.       Mahendra Son Of Shri Johrilal, Resident Of Village
         Tehtada, Tehsil Rainey, District Alwar, Rajasthan.
9.       Mahendra Son Of Shri Lalluram, Resident Of Village Pali,
         Tehsil Rainey, District Alwar, Rajasthan
10.      Kanhaiyalal     Meena        Son      Of    Shri      Narayanlal   Meena,
         Resident Of Village Tehtada, Tehsil Rainey, District Alwar,
         Rajasthan.
11.      District Election Officer, Panchayati Raj Vibhag, Alwar,
         Rajasthan.
12.      Returning Officer, Gram Panchayat Tehtada District Alwar
         Through Election Officer, Rainey, District Alwar, Rajasthan.
                                                                   ----Respondents

For Petitioner(s) : Mr. Manoj Bhardwaj Mr. Mohar Pal For Respondent(s) :

[2023:RJ-JP:27775] (2 of 2) [CW-9720/2017]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel 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 /145

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