Bhagwan Sahai S/O Sua Ram vs Director, (2023:Rj-Jp:21673)
2023 Latest Caselaw 4680 Raj/2

                                   [2023:RJ-JP:21673]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 622/2020

                                   Bhagwan Sahai S/o Sua Ram, Aged About 35 Years, R/o Village
                                   Bairanda Dhani Badki, Dist. Dausa, Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Director,          Rural      Development             And      Panchayati    Raj
                                            Department (Panchayati Raj) Government Of Rajasthan,
                                            Government Secretariat Jaipur, Rajasthan.
                                   2.       Collector Dist. Dausa, Collectorate, Dausa.
                                   3.       Sub Divisional Magistrate, Sikari, District Dausa (Raj.)
                                   4.       Mamta         Bhupesh,           Minister        Of     Women      And      Child
                                            Development,             Public         Grievances       Redressal,     Minority
                                            Affairs, Mla Sikrai, Dist. Dausa (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Inder Raj Saini For Respondent(s) : Mr. Gajanand Mishra Manav, Addl.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/09/2023

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 /62

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