Tofik Khan S/O Shri Abdul Khan vs Akram S/O Shri Ruzdar ...
2023 Latest Caselaw 5234 Raj/2

                                   [2023:RJ-JP:24726]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2564/2021
                                   Tofik Khan S/o Shri Abdul Khan, Aged About 21 Years, Resident
                                   Of Baliya Bas Tehsil Tijara District Alwar
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Akram S/o Shri Ruzdar, Aged About 32 Years, Resident Of
                                            Baliya Bas Tehsil Tijara District Alwar (Rajasthan)
                                   2.       Zuber S/o Shri Yusuf, Aged About 32 Years, Resident Of
                                            Palpur Tehsil Tijara District Alwar (Rajasthan)
                                   3.       Munfed S/o Shri Indu, Aged About 26 Years, Resident Of
                                            Pinwasi Baliya Bas Tehsil Tijara District Alwar (Rajasthan)
                                   4.       District Returning Officer, (Panchayat Election), Alwar
                                            Tehsil And District Alwar.
                                   5.       Returning Officer (Panchayat Election), Village Panchayat
                                            Palpur District Alwar, District Returning Officer, (Panchayat
                                            Election), Alwar Tehsil And District Alwar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Prakash Chand Thakuriya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

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 /105

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