Kishan Meghwal vs Gulab Singh And Ors ...
2023 Latest Caselaw 4595 Raj/2

Citation : 2023 Latest Caselaw 4595 Raj/2
Judgement Date : 5 September, 2023

Rajasthan High Court

Kishan Meghwal vs Gulab Singh And Ors ... on 5 September, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:21071]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8141/2017

                                   Kishan Meghwal S/o. Bhawani Shankar Meghwal, Harnikheda,
                                   Village Panchayat Padliya, Tehsil Gangdhar, District Jhalawar Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Gulab Singh S/o. Mangu Singh, Padliya Tehsil Gangdhar,
                                            District Jhalawar Raj.
                                   2.       District Election Officer, Jhalawar Panchayat Election Year
                                            2014-2015 Distt Collector Jhalawar
                                   3.       Returning Officer, Village Panchayat, Padliya, Panchayat
                                            Samiti Dug Through Distt Election Officer, Jhalawar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Shailesh Prakash Sharma For Respondent(s) : Mr. B.R. Vashisth Mr. Nikhlesh Katara

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/09/2023

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.