Samod Kumar Meena S/O Shri Badri ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5250 Raj/2

[2023:RJ-JP:24601]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Miscellaneous Application No. 10/2022

                                          In

                S.B. Civil Contempt Petition No.820/2019

                                          In

                 S.B. Civil Writ Petition No.17388/2016

1.       Samod Kumar Meena S/o Shri Badri Lal Meena, Aged
         About 28 Years, Village Post Samel , Tehsil Lalsot, District
         Dausa (Raj).
2.       Govind Kumar Sharma S/o Ram Bilas Sharma, Aged
         About 35 Years, R/o Plot No. 6, Basant Vihar, Vijaypura
         Road, Purani Chungi, Agra Road, Jaipur.
3.       Ashok Kumar Sharma S/o Narottam Lalsharma, Aged
         About 39 Years, R/o Chuligate, Near Chamunda Devi,
         Gangapurcity, District Sawai Madhopur (Raj.).
4.       Hari Kishan Saini S/o Shri Bhairu Sahai Saini, Aged About
         30 Years, Jaitpur, Post Silibavadi, Tehsil Thanagaji, District
         Alwar (Raj.).
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Panchayati Raj Department, Govt. Secretariat, Jaipur.
2.       Shri    Dr.    A.r.       Vankateshwarn,           Principal    Secretary,
         Panchayati Raj Department, Govt. Secretaiat, Jaipur.
3.       Shri Vinay Kumar Nagayach, Chief Executive Officer, Zila
         Parishad, Alwar (Raj.).
4.       Shri Mohan Dan Ratnu, Chief Executive Officer, Zila
         Parishad, Barmer (Raj.).
5.       Shri Navneet Singh, Chief Executive Officer, Zila Parishad,
         Tonk (Raj.).
                                                                   ----Respondents

For Petitioner(s) : Mr. Harendra Neel for Mr. Vigyan Shah For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

[2023:RJ-JP:24601] (2 of 2) [CMAP-10/2022]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/09/2023

Learned counsel for the applicants submits that this civil

miscellaneous application is rendered infructuous.

The civil miscellaneous application is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/276

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