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Kamlesh Kumar Sharma S/O ... vs Election Commission Of Rajasthan ...
2023 Latest Caselaw 6178 Raj/2

Citation : 2023 Latest Caselaw 6178 Raj/2
Judgement Date : 19 October, 2023

Rajasthan High Court
Kamlesh Kumar Sharma S/O ... vs Election Commission Of Rajasthan ... on 19 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:30716]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9489/2021
                                   Kamlesh Kumar Sharma S/o Ramnarayan Sharma, Aged About
                                   55 Years, R/o Mohmedpura, Tehsil Rahuwas, District Dausa
                                   (Rajasthan)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Election Commission Of Rajasthan, Secretariat, Jaipur
                                            Through Chief Election Commissioner.
                                   2.       District       Election          Officer,       Dausa,         District   Dausa
                                            (Rajasthan).
                                   3.       Election Registration Officer Cum Sub Division Officer,
                                            Dausa, District Dausa (Rajasthan).
                                   4.       Returning Officer (Panchayat Samiti Election), Panchayat
                                            Samiti Ramgarh Pachwara, District Dausa (Rajasthan)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Arun Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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 /53

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