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Mahesh Chand Gurjar Son Of Shri ... vs Mr. Rajeshwar Singh ...
2023 Latest Caselaw 4628 Raj/2

Citation : 2023 Latest Caselaw 4628 Raj/2
Judgement Date : 6 September, 2023

Rajasthan High Court
Mahesh Chand Gurjar Son Of Shri ... vs Mr. Rajeshwar Singh ... on 6 September, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:21375]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 634/2020

                                                                              In

                                                        S.B. Civil Writ Petition No.5353/2018

                                   Mahesh Chand Gurjar Son Of Shri Brijlal Gurjar, Aged About 59
                                   Years, Gram Sewak-Cum-Ex Officio Secretary, Gram Panchayat-
                                   Rampali, Panchayat Samiti Sarwar, District Ajmer And Resident
                                   Of Babu Mohalla, Nasirabad, District Ajmer.
                                                                                                        ----Petitioner
                                                                           Versus
                                   1.          Mr. Rajeshwar Singh, Principal Secretary (Now ACS) To
                                               The Government, Department Of Rural Development And
                                               Panchayatiraj, Secretariat, Jaipur.
                                   2.          Mr. Gajendra Singh Rathore, Chief Executive Officer, Zila
                                               Parishad, Ajmer.
                                   3.          Mr. Pawan Kumar Badra, Block Development Officer,
                                               Panchayat Samiti Sarwar, District Ajmer.
                                   4.          State Of Rajasthan, Through Its Secretary, Department Of
                                               Rural Development And Panchayatiraj, Secretariat, Jaipur.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Ashish Saksena For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/152

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