Ramkumar Son Of Shri Mala vs The State Of Rajasthan ...
2023 Latest Caselaw 6183 Raj/2

                                   [2023:RJ-JP:30717]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5323/2019
                                   Ramkumar Son Of Shri Mala, Aged About 44 Years, Resident Of
                                   Ward No. 15 Jasrapur, Tehsil Khetri, District Jhunjhunu (Raj.).
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary,
                                            Finance (Excise) Department, Government Of Rajasthan
                                            Secretariat, Jaipur.
                                   2.       The Commissioner, Department Of Excise, Government Of
                                            Rajasthan, 2, Gumaniyawla, Panchwati, Udaipur.
                                   3.       The District Collector, Jhunjhunu.

                                   4.       District    Excise                       Officer,jhunjhunu,             District
                                            Jhunjhunu(Rajasthan)
                                   5.       Ajay Kumar Kedia Son Of Shri Ramesh, Aged About 44
                                            Years, By Caste Mahajan, Resident Of Ward No. 12,
                                            Gothra, Khetri Nagar, District Jhunjhunu (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Arun Singh Shekhawat For Respondent(s) : Mr. R.B. Mathur, Sr. Adv.

Mr. Ravindra Sharma Mr. Anik K. Sharma

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 /144

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