Ramkhiladi vs Lakhmi Singh And Anr ...
2023 Latest Caselaw 5992 Raj/2

[2023:RJ-JP:29121]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15400/2018

Ramkhiladi Son Of Shri Kare, Aged About 72 Years, Resident Of

Village Halaina, Tehsil Weir, District Bharatpur (Rajasthan)
                                                                      ----Petitioner
                                      Versus
1.       Lakhmi Singh Son Of Shri Ramkhiladi, Resident Of Village

         Halaina, Tehsil Weir, District Bharatpur (Rajasthan)
2.       Returning Officer, Gram Panchayat, Halaina, Tehsil Weir,

         District Bharatpur (Rajasthan) Through District Election

         Officer, Bharatpur (Rajasthan)
                                                                   ----Respondents

Connected With S.B. Civil Writ Petition No. 756/2017 Ramkhiladi Son Of Shri Kare, R/o Village Halaina, Tehsil Weir,

District Bharatpur Rajasthan

----Petitioner Versus

1. Lakhmi Singh Son Of Shri Ramkhiladi, R/o Village Halaina,

Tehsil Weir, District Bharatpur Rajasthan

2. Returning Officer, Gram Panchayat Halaina, Tehsil Weir,

District Bharatpur Rajasthan Through Distr, Bharatpur

Rajasthan

----Respondents S.B. Civil Writ Petition No. 6487/2016 Ramkhiladi Son Of Sh. Kare, R/o Village Halaina,tehsil Weir,district Bharatpurraj..

----Petitioner Versus

1. Lakhmi Singh Son Of Sh. Ramkhiladi R/o Village Halaina,tehsil Weir,district Bharatpurraj.

2. Returning Officer,gram Panchayat Halaina,tehsil Weir,district Bharatpurraj. Through District Elect

----Respondents

[2023:RJ-JP:29121] (2 of 2) [CW-15400/2018]

For Petitioner(s) : Ms. Chanchal for Mr. Rajneesh Gupta For Respondent(s) : Mr. Samit Bishnoi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel appearing for the petitioners submits that the

present writ petitions have become infructuous.

In view of the statements made by counsel appearing for the

petitioners, the present writ petitions are dismissed as having

become infructuous.

Since the main petitions have been dismissed, all other

pending applications, if any, also stand dismissed.

Copy of this order be placed in connected files.

(GANESH RAM MEENA),J

ARTI SHARMA /320-322

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