Jasraj Singh Rajawat And Anr vs State Of Raj And Ors (2024:Rj-Jp:32723)
2024 Latest Caselaw 5161 Raj/2

Rajasthan High Court

Jasraj Singh Rajawat And Anr vs State Of Raj And Ors (2024:Rj-Jp:32723) on 1 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:32723]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8649/2007

                                    1. Jasraj Singh Rajawat son of late Shri Bhanwar Singh, resident
                                    of 97, Nalanda Vihar, Maharani Farm, Durgapura, Jaipur
                                    2. All India Equality Forum having its state Office at A-714,
                                    Malviya Nagar, Jaipur through its President Parasar Narain
                                    Sharma
                                                                                                      ----Petitioners
                                                                       Versus
                                    1. State of Rajasthan through Chief Secretary, Secretariat, Jaipur
                                    2. Secretary, Department of Personnel, Government of
                                    Rajasthan, Secretariat, Jaipur
                                    3. Principal Secretary (Home), State of Rajathan, Secretariat,
                                    Jaipur
                                    4. The Director (Prosecution), State of Rajasthan Secretariat,
                                    Jaipur
                                    5. Sh. Madan Lal Meena son of Jagna Ram
                                    6. Sh. Chhotu Lal Meena son of Sanya Ram
                                    7. Sh. Hari Singh Dhenwal son of Chandra Bhan.
                                    5-7 Service through Director prosecution, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Bipin Gupta For Respondent(s) : None present

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/08/2024

Shri Bipin Gupta-learned counsel submits that the petitioner

No.1 has expired way back in the year 2021 and he has no

instructions from his legal representative(s).

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/110

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