Kamlesh Jindal Son Of Shri Kesri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5159 Raj/2

Citation : 2023 Latest Caselaw 5159 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court

Kamlesh Jindal Son Of Shri Kesri ... vs State Of Rajasthan ... on 21 September, 2023

Bench: Ganesh Ram Meena

[2023:RJ-JP:24204]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Writ Petition No. 3864/2021

1. Kamlesh Jindal Son Of Shri Kesri Mal Jindal, Aged About
57 Years, Resident Of 39, Golf Course Scheme, Airforce
Area, Jodhpur (Raj.)
2. Smt. Neeta Garg Wife Of Shri Pradeep Garg, Aged About
52 Years, Resident Of Vinayakam, Lohagal Road, Ajmer
(Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary
Department Of Urban And Housing Development,
Secretariat, Jaipur.
2. Ajmer Development Authority, Ajmer Through Secretary
Todarmal Marg, Ajmer.
----Respondents

For Petitioner(s) : Mr. Dilip Sharma For Respondent(s) : Ms. Nidhi Mishra

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J