Ran Singh S/O Shri Banwari Lal vs State Of Rajasthan (2024:Rj-Jp:11015)
2024 Latest Caselaw 1536 Raj/2

Rajasthan High Court

Ran Singh S/O Shri Banwari Lal vs State Of Rajasthan (2024:Rj-Jp:11015) on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11015]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10380/2022

                                   Ran Singh S/o Shri Banwari Lal, Aged About 53 Years, R/o Ward
                                   No. 3, Lalamandi, Tehsil Buhana, District Jhunjhunu (Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Its Addl. Chief Secretary,
                                            Rural Development And Panchayati Raj Department,
                                            Government Of Rajasthan, Jaipur (Raj.)
                                   2.       Additional Project Programme Coordinator Cum Chief
                                            Exeuctive Officer, Zila Parishad, Jhunjhunu (Raj.)
                                   3.       Programme Officer Cum Development Officer, Panchayat
                                            Samiti, Surajgarh, District Jhunjhunu (Raj.)
                                   4.       Programme Officer Cum Development Officer, Panchayat
                                            Samiti, Singhana, District Jhunjhunu (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the say application and all pending application/s, if

any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /32

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