Bhupendra Singh S/O Shri Jugraj ... vs State Of Rajasthan ...
2023 Latest Caselaw 6028 Raj/2

                                   [2023:RJ-JP:29713]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13984/2021
                                   Bhupendra Singh S/o Shri Jugraj Singh, Aged About 43 Years,
                                   R/o Goondi, Budh Khan, Kota (Raj.)
                                                                                                            ----Petitioner
                                                                             Versus
                                   1.       State       Of     Rajasthan,         Through          Principle    Secretary,
                                            Government           Of      Rajasthan,          Government        Secretariat,
                                            Jaipur.
                                   2.       District Election Officer (Panchayat), Through District
                                            Collector, Kota.
                                   3.       State       Election        Commission,          Through      Chief   Election
                                            Commissioner, Jaipur.
                                   4.       Chief       Electoral       Officer   Of    Rajasthan,       Through     Chief
                                            Electoral        Officer,      Room        No.    5208,      Main     Building,
                                            Secretariat, Jaipur.
                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/10/2023

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 /41

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