Smt Dayal Kanwar vs Smt Sushila Jain And Ors ...
2023 Latest Caselaw 4685 Raj/2

                                   [2023:RJ-JP:21977]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10504/2018
                                   Smt. Dayal Kanwar Wife Of Shri Leeladhar, Resident Of Village
                                   Gudha Khurd, Gram Panchayat Gudha Khurd, Panchayat Samiti
                                   Bhinai, District Ajmer
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Smt. Sushila Jain Wife Of Sukhmal Jain, Resident Of
                                            Village Gudha Khurd, Gram Panchayat Gudha Khurd,
                                            Panchayat Samiti Bhinai, District Ajmer
                                   2.       District Election Officer Panchayat And Collector, Ajmer
                                   3.       Returning   Officer,       Gram        Panchayat        Gudha    Khurd,
                                            Panchayat Samiti Bhinai, District Ajmer, Through Dis,
                                            Ajmer
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Jai Raj Tantia For Respondent(s) : Mr. Ashish Saini

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 submissions 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 /134

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