World Heritage Monument vs State Of Raj And Ors ...
2023 Latest Caselaw 5417 Raj/2

                                   [2023:RJ-JP:25693]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12802/2017
                                   1.       World Heritage Monument Jaipur Jantar Mantar And Amer
                                            Approved Guides Union Through Its President Br, Office At
                                            451, Kundlaw Colony, Sagar Road, Amber, Jaipur
                                   2.       Brij Mohan Khatri S/o Shri Labbha Ram, R/o 451,
                                            Kundlaw Colony, Sagar Road, Amber, Jaipur
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan Through Its Secretary, Archeology And
                                            Museum Department, Govt. Of Rajasthan, Secretariat,
                                            Jaipur
                                   2.       The Director, Archeology And Museum Department, Albert
                                            Hall, Ramnivas Bagh, Jaipur
                                   3.       The Superintendent, Jyotish Yantralaya, Jantar Mantar,
                                            Jaipur
                                   4.       The Director, Tourism Department, Hotel Khasa Kothi
                                            Premises, M.i. Road, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anupam Agarwal 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 /25

Powered by TCPDF (www.tcpdf.org)