Sahab Singh vs State Of Raj And Ors ...
2023 Latest Caselaw 5206 Raj/2

                                   [2023:RJ-JP:24207]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13476/2014

                                   Sahab Singh Deputy Sarpanch S/o Shri Kunda, Village Dindhora,
                                   Sub Tehsil Suroth, Tehsil Hindaun City, District Karauli.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan Through Chief Secretary, Secretariat,
                                            Jaipur.
                                   2.       District Collector, Karauli.
                                   3.       Tehsildar, Hindaun City, District Karauli.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Buddhi Prakash Meena for Mr. Sunil Tyagi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA /100

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