Kamlesh Kumar Tiwari And Anr vs State Of Raj And Ors ...
2023 Latest Caselaw 5988 Raj/2

                                   [2023:RJ-JP:29120]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 20327/2017
                                   1.       Kamlesh Kumar Tiwari S/o Umashankar Tiwari, R/o
                                            Gothwal Gali, Rajgarh, District Alwar.
                                   2.       Gopal Mishra S/o Late Shri Kishan Lal Mishra, R/o
                                            Gothwal Gali, Malakheda Bazar, Rajgarh, Alwar.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       The State Of Rajasthan Through District Collector, Alwar.
                                   2.       Sub-Divisional Officer, Panchayat Samiti Rajgarh, District
                                            Alwar.
                                   3.       Executive Officer, Nagar Palika, Rajgarh, District Alwar
                                   4.       Chief Engineer, P.w.d. Rajasthan, Jaipur.
                                   5.       Assistant Engineer, Public Works                    Department,    Sub-
                                            Division Rajgarh, District Alwar.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Raj Kumar Sharma For Respondent(s) : Mr. Manu Bhargava, G.C.

Dr. A S Khangarot, Addl.G.C. Mr. Vinod Kumar Guta Mr. Sandeep Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /315

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