Shyam Singh S/O Shri Ramswaroop vs State Of Rajasthan (2024:Rj-Jp:11851)
2024 Latest Caselaw 1625 Raj/2

Rajasthan High Court

Shyam Singh S/O Shri Ramswaroop vs State Of Rajasthan (2024:Rj-Jp:11851) on 7 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:11851]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 16553/2019

                                    Shyam Singh S/o Shri Ramswaroop, Aged About 45 Years, Fair
                                    Price Shop Keeper- Gram Panchayat- Patoda, Tehsil- Hindon,
                                    Distt.- Karauli (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, Food,
                                               Civil    Supply    And       Consumer           Matters     Department,
                                               Secretariat, Jaipur.
                                    2.         District Collector (Supply), District Karauli.
                                    3.         District Supply Officer, Karauli.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Adeet Srivastava for Mr. Keshav Kumar Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/03/2024

Learned counsel for the petitioner submits that since, his

authorization letter has been cancelled, this writ petition is

rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/60

Powered by TCPDF (www.tcpdf.org)