Sh Jitendra Singh And Ors vs State Of Raj And Ors (2024:Rj-Jp:20494)
2024 Latest Caselaw 3348 Raj/2

Rajasthan High Court

Sh Jitendra Singh And Ors vs State Of Raj And Ors (2024:Rj-Jp:20494) on 1 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20494]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6070/2018

                                    1.         Sh. Jitendra Singh, S/o Shri Jagdish @ Jagdish Prasad,
                                               age 47 years,
                                    2.         Sh. Jogendra Singh, S/o Shri Jagdish, @ Jagdish Prasad,
                                               age 52 years,
                                    3.         Sh. Padam Singh, S/o Shri Jagdish, @ Jagdish Prasad,
                                               age 44 years,
                                               All the R/o Near Kanji Halwai's Street, Kadakka Chowk,
                                               Ajmer.
                                               All Through Their Power Of Attorney Holder Mr. Prashant
                                               Sahu, Age 29 Years, Son Of Shri Gulabchand Sahu,
                                               Resident Of Behind Of Patthar Factory, Foysagar Road,
                                               Ajmer.
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.         State Of Rajasthan Through Its Principal Secretary,
                                               Department Of Revenue, Secretariat, Jaipur
                                    2.         The Collector, Collectrate Campus, Ajmer.
                                    3.         Tehsildar, Collectrate Campus, Ajmer.
                                                                                                      ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/05/2024

None for the petitioners even in the second round. None had

appeared on their behalf on last date as well, i.e., 26.04.2024.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/47

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