Ajay Andors vs State Local Self Dep Ors ...
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Rajasthan High Court

Ajay Andors vs State Local Self Dep Ors ... on 3 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15674]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 17060/2015

    1. Ajay son of Shri Rajendra, aged about 35 years, resident of
       Harijan Basti, Nayapura, Kota.
    2. Tikam Chand son of Shri Mohan Lal, resident of Harijan
       Basti, Nayapura, Kota.
    3. Ravi Kumar son of Shri Suresh Kumar, resident of Harijan
       Basti, Nayapura, Kota.
    4. Rukhmani wife of Shri Ramesh, resident of Harijan Basti,
       Nayapura, Kota.
    5. Narendra son of Shri Shyam Lal, resident of Harijan Basti,
       Nayapura, Kota.
    6. Mahendra son of Shri Gyarsi Lal, resident of Harijan Basti,
       Nayapura, Kota.
    7. Ajay son of Shri Amar Lal, resident of Harijan Basti,
       Nayapura, Kota.
    8. Jeetu son of Shri Guru Bachan, resident of Harijan Basti,
       Nayapura, Kota.
    9. Brijraj son of Shri Latoor, reisdent of Harijan Basti,
       Nayapura, Kota.
    10.      Murti wife of Bhagwan Das, resident of Harijan Basti,
       Nayapura, Kota.
    11.      Manoj son of Shri Mohan Lal, resident of Harijan
       Basti, Nayapura, Kota.


                                                                     ----Petitioners
                                     Versus
    1. State     of   Rajasthan         through        the        Secretary,   UDH,
       Secretariat, Jaipur.
    2. Director, Local Bodies, Jaipur.
    3. Commissioner, Nagar Nigam, Kota.
    4. Chief Executive Officer, Nagar Nigam, Kota.
    5. Mayor, Nagar Nigam, Kota.
                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/04/2024

[2024:RJ-JP:15674] (2 of 2) [CW-17060/2015]

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /68

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