Ram Karan Meena S/O Shri Sukhpal ... vs Shri Bhawani Singh Detha ...
2023 Latest Caselaw 6273 Raj/2

Citation : 2023 Latest Caselaw 6273 Raj/2
Judgement Date : 20 October, 2023

Rajasthan High Court

Ram Karan Meena S/O Shri Sukhpal ... vs Shri Bhawani Singh Detha ... on 20 October, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:31184]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 91/2021

                                            In

                  S.B. Civil Writ Petition No.13350/2020

1.       Ram Karan Meena S/o Shri Sukhpal Meena, Aged About
         43 Years, R/o Village Kheda, Post Bhangdoli, Tehsil
         Thanaganji, District Alwar (Raj.).
2.       Digvijay Singh S/o Shri Chotte Lal Meena, Aged About 42
         Years, R/o Meenapari, Johari Upper, District Alwar (Raj.).
                                                                       ----Petitioners
                                         Versus
1.       Shri        Bhawani        Singh        Detha,         Principal     Secretary
         Department          Of    Local      Self    Government,           Government
         Secretariat, State Of Rajasthan, Jaipur.
2.       Sohan Singh Naruka, Commissioner, Nagar Parishad
         Alwar,        District         Alwar,         Rajasthan.           Email    Id
         [email protected]
3.       Satish Chand Gupta, District Project Officer, Deendayal
         Antodayay National Urban Livelihood Mission, Purana
         Suchana            Kendra,           Alwar          (Raj.)         Email    Id
         [email protected]
4.       Sanjeev Verma, Urban Livelihood Center Institution,
         Nagar Nigam, Jaipur, (Raj.) Email Id [email protected]
5.       State       Of     Rajasthan,           Through        Principal     Secretary
         Department Of Local Self Government, Jaipur.
                                                 ----Non-Petitioners/Contemnors


For Petitioner(s)              :     Mr. Himanshu Jain with
                                     Ms. Apoorva Agarwal
For Respondent(s)              :     Ms. Archana for

Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/10/2023

[2023:RJ-JP:31184] (2 of 2) [CCP-91/2021]

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/232