Arjun Singh Son Of Shri Kalyan Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 1795 Raj/2

Rajasthan High Court

Arjun Singh Son Of Shri Kalyan Singh vs The State Of Rajasthan ... on 14 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:12850]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2973/2022

                                    Arjun Singh Son Of Shri Kalyan Singh, Aged About 64 Years,
                                    Resident Of Village Kanpur Loj, Tehsil Mundawar, District Alwar
                                    (Rajasthan).
                                                                                                  ----Victim/Petitioner
                                                                          Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Department Of Panchayati Raj And Rural Development
                                               Department, Rajasthan Jaipur
                                    2.         That District Collector, Alwar (Rajasthan)
                                    3.         The Chief Executive Officer, Zila Parishad Alwar.
                                    4.         The Sub Divisional Officer, Thanagaji, District Alwar.
                                    5.         The Village Development Officer, Thanagaji, District Alwar.
                                    6.         The Village Deployment Officer, Village Thanagaji, District
                                               Alwar (Rajasthan)
                                                                                ----Non-Petitioners/Respondents

For Petitioner(s) : Mr. Ravindra Mavliya for Mr. Rajneesh Gupta For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/03/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/49

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