Prem Devi vs Dharma Devi And Ors ...
2023 Latest Caselaw 5860 Raj/2

[2023:RJ-JP:28501]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15283/2017

Prem Devi W/o Kripa Shankar, aged about 74 years, Resident Of
Gram Jolanda Panchayat Samiti Bauli, Tehsil Malarna Doongar,
District Sawai Madhopur
                                                                         ----Petitioner
                                      Versus
1.       Dharma Devi W/o Vijendra Singh, R/o Village Jolanda,
         Panchayat Samiti Bonli, District Sawai Madhopur Raj.
2.       District    Election     Officer,      Panchayat          Election        District
         Collector, Sawai Madhopur
3.       Returning Officer, Gram Panchayat Jolanda Represented
         Through     District     Election       Officer      District       Co,    Sawai
         Madhopur
4.       Mst. Guddi Bairagi W/o Hanuman Prasad R/o Village
         Mahesra, Panchayat Samiti Bonli, Tehsil Malarna Doongar,
         District Sawai Madhopur
5.       Rekha Rani W/o Girdhari, R/o Village Mahesra, Panchayat
         Samiti Bonli, Tehsil Malarna Doongar, District Sawai
         Madhopur
6.       Pushpa Devi W/o Kamlesh, R/o Village Jolanda, Panchayat
         Samiti Bonli, Tehsil Malarna Doongar, District Sawai
         Madhopur
7.       Dhauli W/o Rai Singh, R/o Motipura Dhani, Panchayat
         Samiti Bonli, Tehsil Malarna Doongar, District Sawai
         Madhopur
8.       Nirmala     Devi       W/o     Sitaram,        R/o        Village     Mahesra,
         Panchayat Samiti Bonli, Tehsil Malarna Doongar, District
         Sawai Madhopur
                                                                    ----Respondents

For Petitioner(s) : Mr. Rinesh Gupta For Respondent(s) : Mr. Timan Singh

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023:RJ-JP:28501] (2 of 2) [CW-15283/2017]

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 /80

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