Prakash Chandra Jain S/O Shri K.C. Jain vs High Court Of Judicature For Rajasthan ...
2024 Latest Caselaw 34 Raj/2

Rajasthan High Court

Prakash Chandra Jain S/O Shri K.C. Jain vs High Court Of Judicature For Rajasthan ... on 4 January, 2024

Bench: Manindra Mohan Shrivastava, Shubha Mehta

                                      [2024:RJ-JP:578-DB]

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                            D.B. Civil Misc. Writ Petition (PIL-cum-LITIGANTS INTEREST
                                                             LITIGATION) No. 1136/2019
                                       Prakash Chandra Jain S/o. Shri K.C. Jain, age about 78 Years,
                                       R/o. S-3 Jyoti Nagar Extension, Jaipur; erstwhile President,
                                       Rajasthan High Court Bar Association, Jaipur.
                                                                                                             ----Petitioner
                                                                             Versus
                                       1.         High Court of Judicature For Rajasthan through its
                                                  Registrar General, Jaipur.
                                       2.         State Of Rajasthan, Ministry Of Law & Justice through
                                                  Secretary-Cum-Legal          Remembrancer,              Government    Of
                                                  Rajasthan, Secretariat Building, Jaipur.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Prakash Chandra Jain, petitioner in person For Respondent(s) : Mr. N.K. Maloo, Senior Advocate with Mr. Pratyush Sharma, Advocate and Mr. Ajit Maloo, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment 04/01/2024

This PIL has been filed through which various suggestions

have been put by ventilating grievance regarding various aspects

of administration of justice.

Learned Senior Counsel appearing for respondent would

submit that these are matters of administrative consideration and

the High Court is seized of the matter.

In view of the above, we are not inclined to proceed further

in the matter.

This PIL petition is, accordingly, disposed off.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Yogesh-24

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