Sardar Singh Gurjar S/O Shri Harmukh ... vs State Of Rajasthan (2024:Rj-Jp:6187)
2024 Latest Caselaw 937 Raj/2

Rajasthan High Court

Sardar Singh Gurjar S/O Shri Harmukh ... vs State Of Rajasthan (2024:Rj-Jp:6187) on 6 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:6187]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 771/2021

                                   Sardar Singh Gurjar S/o Shri Harmukh Gurjar, Aged About 40
                                   Years, R/o Village And Post Ralavata, Tehsil Baswa, District
                                   Dausa (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.         State Of Rajasthan, Through Principal Secretary, Rural
                                              Development And Panchayati Raj Department, Govt.
                                              Secretariat, Jaipur.
                                   2.         The District Collector, District Dausa (Raj.)
                                   3.         The Chief Exekcutive Officer, Zila Parisad Dausa (Raj.).
                                   4.         The Block Development Officer,                       Panchayat    Samiti,
                                              Bandikui, District Dausa (Raj.)
                                   5.         The Administrator, Gram Panchayat Ralawata, Panchayat
                                              Samiti, Bandikui, District Dausa (Raj.)
                                   6.         The Sarpanch, Gram Panchayat Ralawata, Panchayat
                                              Samiti, Bandikui, District Dausa (Raj.) (At Present
                                              Sarpanch Smt. Keshanta Devi)
                                   7.         Siyaram Gurjar S/o Shri Ramjilalgurjar, R/o Village And
                                              Post Ralawata, Tehsil Baswa, District Dausa (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Ayushi Shrivastava on behalf of Ms. Sharda Bai Gurjar

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/02/2024

Counsel for the petitioner submits that the present writ petition has become infructuous.

In view of the statement made by counsel for the petitioner, the writ petition is dismissed as having become infructuous.

Since, the main petition has been dismissed, other pending application/s, if any, also stand/s disposed of.

(GANESH RAM MEENA),J

Seema/64

Powered by TCPDF (www.tcpdf.org)