Ganesh Lal Gurjar vs C S Ranjan, Addl Chief Secy Rural ...
2023 Latest Caselaw 4577 Raj/2

                                   [2023:RJ-JP:20781]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 1310/2013

                                                                               In

                                                        S.B. Civil Writ Petition No.5345/2013

                                    Ganesh Lal Gurjar S/o Shri Ghasi Lal Gurjar, aged about 35
                                    years, R/o Village Ralwawata, Gram Panchayat Bassi, Tehsil
                                    Todarai Singh, District Tonk, Raj.
                                                                                                        ----Petitioner
                                                                           Versus
                                    1.         C.S. Rajan, Additional Chief Secretary, Rural Development
                                               And Panchayati, Raj Department Govt. Of Rajasthan,
                                               Secretariat, Jaipur
                                    2.         Mr. Muktanand Agarwal, District Collector, Tonk, Raj.
                                    3.         Mr. Sharvan Kumar Bunkar, Chief Executive, Officer, Zila
                                               Parishad And District Programme Coordinator, Tonk, Raj.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Gaurav Sharma For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/19

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