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Ram Kumar Bhati vs State Rural Develp And Panchayati Ors ...
2024 Latest Caselaw 36 Raj/2

Citation : 2024 Latest Caselaw 36 Raj/2
Judgement Date : 4 January, 2024

Rajasthan High Court

Ram Kumar Bhati vs State Rural Develp And Panchayati Ors ... on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:473]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 6/2018

                                    Ram Kumar Bhati S/o Shri Kanhaiya Lal, R/o Vpo Borawar, Tehsil
                                    Makarana, District Nagaur Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       The State Of Rajasthan Through Principal Secretary, Rural
                                             Development And Panchayati Raj Department, Rajasthan
                                             Secretariat, Jaipur.
                                    2.       The Secretary To The Government And Commissioner,
                                             Rural Development And Panchayati Raj Department,
                                             Secretariat, Jaipur.
                                    3.       Chief Executive Officer, Zila Parishad, Naguar.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Naveen Dhuwan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

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

DIVYA SAINI /3

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