Anita Meena W/O Rahul Kumar Meena vs The State Of Rajasthan ...
2023 Latest Caselaw 5851 Raj/2

                                   [2023:RJ-JP:28489]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1525/2020
                                   Anita Meena W/o Rahul Kumar Meena, Aged About 24 Years,
                                   Resident Of Village And Post Paparda, District Dausa (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary
                                            To Government, Rural Development And Panchayati Raj
                                            Department, Secretariat, Jaipur.
                                   2.       The District Collector, Dausa

                                   3.       The Chief Executive Officer, Zila Parishad, Dausa.

                                   4.       The Block Development Officer, Panchayat Samiti Lawan,
                                            District Dausa.
                                   5.       The Village Development Officer (Gram Vikas Adhikari),
                                            Gram Panchayat Paparda Panchayat Samiti Lawan,
                                            District Dausa.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. A.K. Sharma, Dy.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/10/2023

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 /461

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