Vijay Kumar Halwai S/O Shri ... vs Bhawani Singh Detha, Principal ...
2023 Latest Caselaw 4708 Raj/2

[2023:RJ-JP:21837]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1327/2019

                                        In

                 S.B. Civil Writ Petition No.11827/2019

Vijay Kumar Halwai S/o Shri Narottam Lal Halwai, R/o Ward No.
7, Pilani, Tehsil Surajgarh, District Jhunjhunu, Present Chairman
Municipal Board Pilani District Jhunjhunu.
                                                                          ----Petitioner
                                     Versus
1.       Bhawani Singh Detha, Principal Secretary, Department Of
         Local Self Government, Government Secretariat, Jaipur.
2.       Ujjawal     Rathore,        Director         And         Joint      Secretary,
         Department Of Local Self Government, G-3, Rajmahal
         Residency Area, Near Civil Line Phatak, C-Scheme, Jaipur.
3.       Rakesh Ola, Executive Officer, Municipal Board, Pilani
         District Jhunjhunu
4.       State Of Rajathan, Through Principal Secretary, Local Self
         Government Secretariat, Jaipur
                                                                   ----Respondents

For Petitioner(s) : None Present For Respondent(s) : Mr. Prawal Mishra for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/09/2023

On last date i.e. 01.09.2023, following order was passed:

"Learned counsel for the respondents submits that compliance has been made.

None appears for the petitioner. However, in the interest of justice, the petitioner is granted an opportunity to rebut the aforesaid statement.

[2023:RJ-JP:21837] (2 of 2) [CCP-1327/2019]

List the matter on 11.09.2023 as 'ninth case' as prayed."

Today also, none appears for the petitioner even in second

round.

In view thereof, taking into consideration the contention

advanced by the learned counsel for the respondents, this

contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/34

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