Raghunath Prasad S/O Shri Baluram vs The State Of Rajasthan ...
2023 Latest Caselaw 5414 Raj/2

                                   [2023:RJ-JP:25690]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1542/2019
                                   1.       Raghunath Prasad S/o Shri Baluram, Aged About 49
                                            Years, R/o Village Vijaypura, Post Khud, Tehsil
                                            Dantaramgarh, District Sikar (Raj.)
                                   2.       Gopal S/o Shri Rambaksh, Aged About 44 Years, R/o
                                            Village Kashi Ka Bas, Tehsil Dhod, District Sikar (Raj.)
                                   3.       Bhanwar Lal S/o Shri Sevaram, Aged About 59 Years, R/o
                                            Village Kadma Ka Bas, Tehsil Dhod, District Sikar (Raj.)
                                                                                                         ----Petitioners
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary,
                                            Dpeartment Of Revenue, Govt. Of Rajasthan, Secretariat,
                                            Jaipur.
                                   2.       The District Collector, Sikar.

                                   3.       The   Prescribed  Authority     And                     Secretary,   Urban
                                            Improvement Trust (Uit), Sikar.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Subhash Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/09/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /29

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