Madan Lal Meghwal vs State Food And Civil Suppliesors ...
2023 Latest Caselaw 4550 Raj/2

                                   [2023:RJ-JP:20632]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8428/2015

                                   Madan Lal Meghwal S/o Shri Chunni Lal, aged about 47 years
                                   Village And Post Kansali, Tehsil Dhod, District Jaipur, Fair Price
                                   Shopkeeper Of 1/2 Part Of Gram Panchayat Kansali, Tehsil Dhod,
                                   District Sikar.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The      State         Of      Rajasthan          Through       Commissioner,
                                            Department Of Food, Civil Supplies And Consumer Affai,
                                            Secretariat, Jaipur.
                                   2.       The District Collector, Sikar.
                                   3.       The District Supply Officer, Sikar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Chain Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

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, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /22

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