Citation : 2023 Latest Caselaw 4881 Raj/2
Judgement Date : 14 September, 2023
[2023:RJ-JP:22907]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 366/2019
Sameer Khan Son Of Shri Yaseen Khan, Aged About 39 Years,
Resident Of Old Masjid Marg, Ladnu, Jaswant District Nagaur.
Through Its Power Of Attorney Holder Shri Firdos Ahmed Son Of
Shri Faij Mohammad Khan, Age 28 Years, Caste Muslim, Resident
Of Nisha House, Stiphan Circle, Makarwali Road, Ajmer (Raj.)
----Petitioner
Versus
1. Smt. Mandeep Choudhary Wife Of Shri Rajesh Choudhary,
Aged About 50 Years, Resident Of Karninagar, C
Makarwali Road, Ajmer.
2. Shri Ayub Khan Son Of Shri Ast Ali, Aged About 47 Years,
Resident Of Karninagar, C Makarwali Road, Ajmer
3. Ajmer Development Authority, Through Its Commissioner,
Ajmer Development Authority, Ajmer.
4. Sub-Registrar, Ajmer, Through Office Of The Sub-
Registrar, Ajmer.
5. State Of Rajasthan, Through Its Collector, Collector
Campus/ Office, Ajmer.
----Respondents
For Petitioner(s) : Mr. Dilip Sharma For Respondent(s) : Mr. Pradeep Kumar & Ms. Saloni Dagut Mr. Aditya Singh for Major R.P. Singh, (Sr. Adv.) AAG Mr. Shashi Kant Saini
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
14/09/2023
Counsel for the petitioner submits that the present writ
petition has become infructuous.
[2023:RJ-JP:22907] (2 of 2) [CW-366/2019]
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 /88
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