Krishan Murari vs State Of Raj And Ors ...
2023 Latest Caselaw 5863 Raj/2

                                   [2023:RJ-JP:28488]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15342/2017

                                   Krishan Murari S/o Shri Mahesh Kumar, aged about 25 years,
                                   R/o Village And Post Kharkadi Kalan, Tehsil Thanagazi, District
                                   Alwar
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary,
                                            Department Of Food And Civil Supplies, Secretariat,
                                            Jaipur.
                                   2.       The District Collector, Alwar
                                   3.       The District Supply Officer, Alwar
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Raj Kumar Sharma For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

Mr. V.D.Gathala

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 /113

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