Lekhraj Son Of Shri Gainda Lal ... vs Puni Ram Son Of Shri Mangla Ram, ...
2023 Latest Caselaw 6096 Raj/2

[2023:RJ-JP:29901]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1511/2020

Lekhraj Son Of Shri Gainda Lal Saini, Aged About 42 Years,
Tresurer, Mahatma Jyotiba Fule Seva Samiti, Lalsot, District-
Dausa (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       Puni Ram Son Of Shri Mangla Ram, R/o Ward No. 19,
         Kasba-Lalsot, District-Dausa (Raj.).
2.       Mahatma Jyotiba Fule Seva Samiti, Lalsot, District-Dausa
         Through The Then President Shrawan Lal Son Of Shri
         Kanhaiya Lal, R/o Todaganga @ Dhakdya, Tehsil-Lalsot,
         District-Dausa (Raj.).
3.       Mahatma Jyotiba Fule Seva Samiti, Lalsot, District-Dausa
         Through The Then General Secretary Girraj Prasad Son Of
         Shri Jagannath, R/o Digo Road, Lalsot, District-Dausa
         (Raj.).
4.       Executive Officer, Nagar Palika Lalsot, District-Dausa
         (Raj.).
5.       Raja Ram Saini S/o Shri Jagdish Saini, Resident Of
         Indawa, Presently, President Mahatma Jyotiba Fule Seva
         Samiti, Lalsot, District-Dausa (Raj.).
                                                                 ----Respondents

For Petitioner(s) : Mr. Ankit Kumar for Mr. Dinesh Yadav For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:29901] (2 of 2) [CW-1511/2020]

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 /35

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