Giriraj Prasad Nagar S/O Hari Shankar ... vs The State Of Rajasthan ...
2024 Latest Caselaw 322 Raj/2

Rajasthan High Court

Giriraj Prasad Nagar S/O Hari Shankar ... vs The State Of Rajasthan ... on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:2690]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 6030/2019

1.       Giriraj Prasad Nagar S/o Hari Shankar Nagar, Aged About
         40 Years, R/o Ward No. 17, Dhakado Ka Mohalla, Itawa,
         District Kota, Rajasthan.
2.       Buddhi Prakash Bairwa S/o Shambhu Lal Bairwa, Aged
         About 28 Years, R/o Indra Colony, V/p Khatoli, Tehsil
         Pipalda, District Kota, Rajasthan.
3.       Parmesh Chand Arya So Tarachand Arya, Aged About 28
         Years, R/o V/p Galta, Pipalda, District Kota, Rajasthan.
4.       Surendra Kumar Suman S/o Shyamlal Suman, Aged
         About 32 Years, R/o Village Badgaon, Aanta, District
         Baran, Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through Its Secretary, Medical,
         Health And Family Welfare Department, Rajasthan, Jaipur.
2.       The Additional Director (Administration), Medical And
         Family       Welfare      Department,           Rajasthan,      Sawasthya
         Bhawan, C-Scheme, Jaipur.
3.       The Chief Medical And Health Officer, Kota.
4.       The Medical Officer, Community Health Centre, Khatoli,
         District Kota.
5.       The Medical Officer, Primary Health Centre, Pipalda,
         Chambal, District Kota.
6.       The Medical Officer, Primary Health Centre, Gainta,
         District Kota.
7.       The Medical Officer, Primary Health Centre, Ayana, District
         Kota.
                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Mr. Hemant Mathur

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2024:RJ-JP:2690] (2 of 2) [CW-6030/2019]

17/01/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /79

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