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Dharamraj Choudhary S/O (Late) ... vs The State Of Rajasthan Through The ...
2023 Latest Caselaw 5363 Raj/2

Citation : 2023 Latest Caselaw 5363 Raj/2
Judgement Date : 27 September, 2023

Rajasthan High Court
Dharamraj Choudhary S/O (Late) ... vs The State Of Rajasthan Through The ... on 27 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:25477]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 23928/2018

                                   Dharamraj Choudhary S/o (Late) Shri Lalchand Choudhary, Aged
                                   About 25 Years, R/o Village Bahad Gram Panchayat Bahad, Tehsil
                                   Niwai, District Tonk.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan Through The Principal Secretary,
                                            Food, Civil Supplies And Consumer Matters Department,
                                            Government Of Rajasthan, Secretariate, Jaipur
                                   2.       The District Collector, Tonk
                                   3.       The District Supply Officer, Tonk
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Shashi Bhushan Gupta with Mr. Krishna Verma For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

27/09/2023

Counsel for the petitioner submits that since respondents

have issued licence to the petitioner, as per the his prayer,

therefore, the present writ petition has become infructuous.

In view of the statement 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 stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /310

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