Shivjiram Jatandors vs Indus Tower Ltdandors ...
2023 Latest Caselaw 5172 Raj/2

[2023:RJ-JP:24163]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16816/2015

    1. Shivjiram Jat, son of Shri Ramlal, aged 37 years, resident
       of village jhag Burdko ki Dhani, Tehesil Mojmabad, District
       Jaipur.
    2. Mrs. Badam Devi, wife of Shri Shivjiram Jat, aged 42 years,
       resident of Village Jhag Burdko ki Dhani, Tehesil Mojmabad,
       District Jaipur.
    3. Bhanwar Choudhary, son of Shri Moharilal Choudhary, aged
       43 years, resident of Village Jhag Burdko ki Dhani, Tehesil
       Mojmabad, District Jaipur.
    4. Balram Choudhary, son of Shri Shyojiram Choudhary, aged
       years, resident of Village Jhag Burdko ki Dhani, Tehesil
       Mojmabad, District Jaipur.
                                                                   ----Petitioners
                                    Versus
    1. Indus Tower Ltd., G-Business Park, Third Floor, D-34,
       Subhash Marg, C-Scheme, Jaipur through Senior Executive
       H.R. Administration Mr. Roshan Shekhawat
    2. Mr. Suresh Poonia, Son of Shri Megaram Jat, Supervisor,
       Indus Tower Ltd., G-Business Park, Third Floor, D-34,
       Subhash Marg, C-Scheme, Jaipur
    3. Shri Deepak, son of shri Om Prakash, Contractor, c/o Indus
       Tower Ltd., G-Business Park, Third Floor, D-34, Subhash
       Marg, C- Scheme, Jaipur.
    4. Collector, Jaipur District, State of Rajasthan, Jaipur.
    5. Tehesildar, Tehesil Mojamabad, Jaipur District.
    6. Gram Panchayat, Village Jhag Burdko Ki Dhani, Tehsil
       Mojmabad, District Jaipur through Secretary.


                                                                 ----Respondents

For Petitioner(s) : Mr. Anurag Kulshrestha For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

[2023:RJ-JP:24163] (2 of 2) [CW-16816/2015]

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

ARTI SHARMA /28

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