Mohd. Shakil S/O Mohd. Aleem vs State Of Rajasthan (2024:Rj-Jp:34926)
2024 Latest Caselaw 5384 Raj/2

Rajasthan High Court

Mohd. Shakil S/O Mohd. Aleem vs State Of Rajasthan (2024:Rj-Jp:34926) on 20 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34926]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6859/2021

                                    Mohd. Shakil S/o Mohd. Aleem, Aged About 31 Years, Resident
                                    Of Mohalla Shorgaran, Subhash Bazar, Tonk.
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through Its Director And Joint
                                            Secretary, Department Of Local Bodies, 22 Godam, Jaipur.
                                    2.      The Commissioner, Nagar Parishad, Tonk.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mirza Faisal Baig For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/08/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/133

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