Lekhraj Meena vs State Of Raj And Anr ...
2023 Latest Caselaw 6123 Raj/2

                                   [2023:RJ-JP:29911]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12517/2017

                                   Lekhraj Meena Son Of Shri Shivcharan Meena, R/o Vilage
                                   Gavanda, Tehsil Sapotra, District Karali Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       The State Of Rajasthan Through Department Of Social
                                            Welfare, Secretariat, Jaipur.
                                   2.       The Chairman, District Legal Services Authority District
                                            And Sessions Judge Karauli, District Karaulirajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rahul Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/10/2023

Counsel appearing for the petitioner submits that he pleads

no instruction in the matter from his client.

In view of the statements made by counsel appearing for the

petitioner, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /51

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