Menka Devi vs State Of Raj And Ors (2024:Rj-Jp:2558)
2024 Latest Caselaw 281 Raj/2

Rajasthan High Court

Menka Devi vs State Of Raj And Ors (2024:Rj-Jp:2558) on 16 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2558]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7978/2018

                                   Menka Devi W/o Pratap Saran, R/o R-3/3, Rvpn Colony, Sahakar
                                   Marg, Lal Kothi, Jaipur.
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       State Of Rajasthan Through Principal Secretary, Rural
                                            Development                And         Panchayati         Raj      Department,
                                            Government            Of     Rajasthan,         Government          Secretariat,
                                            Jaipur.
                                   2.       Commissioner, Rural Development And Panchyati Raj
                                            Department, Jaipur.
                                   3.       Chief Executive Officer Cum Additional Controller Of
                                            Examination, Zila Parisha, Pali.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Himanshu Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/01/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /8

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