Citation : 2023 Latest Caselaw 5368 Raj/2
Judgement Date : 27 September, 2023
[2023:RJ-JP:25476]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19654/2018
Avinash Kumar S/o (Late) Shri Nandkishore, Aged About 41
Years, R/o Village Kripalpura, Gram Panchayat Chenani, 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 /304
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