Gulab Chand Gurjar S/O Shri Suraj Mal ... vs State Of Rajasthan (2024:Rj-Jp:3442)
2024 Latest Caselaw 397 Raj/2

Rajasthan High Court

Gulab Chand Gurjar S/O Shri Suraj Mal ... vs State Of Rajasthan (2024:Rj-Jp:3442) on 19 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:3442]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14362/2023

1.       Gulab Chand Gurjar S/o Shri Suraj Mal Gurjar, Aged
         About 46 Years, R/o Duhar Mala, Post Duhar Chougan,
         Tehsil Thanagazi, District Alwar
2.       Sarita Sharma W/o Shri Niranjan Kumar Sharma, Aged
         About 48 Years, R/o Harner, Tehsil Thanagazi, District
         Alwar
3.       Neetu Rani W/o Manoj Kumar Sain, Aged About 42 Years,
         R/o Bhoodiyavas,, Duhar Chougan, Tehsil Thanagazi,
         District Alwar
4.       Murari Lal Sain S/o Radha Kishan Sain, Aged About 45
         Years, R/o Bhangroli, Tehsil Thanagazi, District Alwar
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Govt. Of
         Rajasthan, Secretariat, Jaipur
2.       Principal Secretary, Rural Development And Panchayati
         Raj Department, Govt. Of Rajasthan, Secretariat, Jaipur
3.       Director, Literacy And Continuing Education, Shiksha
         Sankul, Vth Block, Ist Floor, Jawahar Lal Nehru Marg,
         Jaipur
4.       Secretary, Peace And Violence Department, Govt. Of
         Rajasthan, Secretariat, Jaipur.
5.       Dy. Director, Peace And Non-Violence Department, Khadi
         Board Office Premises, J.l.n. Marg, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Kailash Chand Sharma For Respondent(s) : Mr. Yashodhar Pandey for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/01/2024

[2024:RJ-JP:3442] (2 of 2) [CW-14362/2023]

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 pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /148

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