Smt Mamta Devi Gupta W/O Rakesh ... vs State Of Rajasthan ...
2023 Latest Caselaw 5925 Raj/2

                                   [2023:RJ-JP:28972]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9334/2021
                                   Smt Mamta Devi Gupta W/o Rakesh Khandelwal, Aged About 40
                                   Years, R/o 172, Kanota, Sadarbajar, Tehsil Bassi, District Jaipur,
                                   (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary Rural
                                            Development      And     Panchayati Raj, Government
                                            Secretariat, Jaipur, Rajasthan.
                                   2.       The Election Commission Of Rajasthan, Through Its Chief
                                            Election Commissioner, Government Secretariat, Jaipur,
                                            Rajasthan.
                                   3.       District Collector Jaipur, Collectorate, Banipark, Jaipur.

                                   4.       Chief Executive Officer, Zila Parishad Jaipur, Collectorate,
                                            Banipark, Jaipur.
                                   5.       Sub Divisional Officer And Returning Officer, Bassi, District
                                            Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

12/10/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /65

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