Banwari Choudhary Andanr vs State Panchayati Raj Anr ...
2024 Latest Caselaw 2403 Raj/2

Rajasthan High Court

Banwari Choudhary Andanr vs State Panchayati Raj Anr ... on 2 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15436]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 55/2018

                                   1.       Banwari Choudhary S/o Chaturbhuj Choudhary, R/o
                                            Village Keriya, Tehsil Phagi, District Jaipur, Rajasthan Roll
                                            No. 26215852
                                   2.       Mukesh Jangid S/o Arjun Lal Jangid, R/o Village
                                            Dhunwaliya, Post Parwan, Tehsil Phagi, District Jaipur,
                                            Rajasthan. Roll No. 26211260
                                                                                                           ----Petitioners
                                                                            Versus
                                   1.       The      State      Of     Rajasthan          Through        The   Secretary,
                                            Panchayati Raj Department, Government Secretariat,
                                            Jaipur.
                                   2.       The Chief Executive Officer, Zila Parishad, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Mr. Pukhraj & Mr. Shubham for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/04/2024

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 pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /86

Powered by TCPDF (www.tcpdf.org)