Purshottam Sharma vs State Of Raj And Anr (2024:Rj-Jp:10443)
2024 Latest Caselaw 1429 Raj/2

Rajasthan High Court

Purshottam Sharma vs State Of Raj And Anr (2024:Rj-Jp:10443) on 29 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:10443]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 283/2010

                                    Purshottam Sharma S/o Suraj Mal Sharma,                             aged about 55
                                    years, Sangod, Distt. Kota
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan Through Principal Secretary, Law And
                                               Parliamentary Affaris Department, Govt. Of Rajasthan,
                                               Government Secretariat Jaipur
                                    2.         District Collector, Kota
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Anukriti Sharma for Dr. Mahesh Sharma For Respondent(s) : Mr. Sajit Jakhar, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

29/02/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/51

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