Kavita Bai D/O Rajesh Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 3531 Raj/2

Rajasthan High Court

Kavita Bai D/O Rajesh Kumar vs The State Of Rajasthan ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20918]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 8709/2023

                                    Kavita Bai D/o Rajesh Kumar, Aged About 29 Years, R/o Block-A,
                                    Villa 335, Omeax Penorama, City-I, Bhiwadi, District Alwar,
                                    Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       The State Of Rajasthan, Through Its Home Secretary,
                                             Secretariat, Rajasthan, Jaipur.
                                    2.       The Director, General Of Police (Recruitment) , Police
                                             Headquarter, Rajasthan, Jaipur.
                                    3.       The Superintendent Of Police, Cid Ib, Jaipur, Rajasthan.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Suresh Khileri For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

Learned counsel for the petitioner submits that in view of the

letter dated 25.04.2024 issued by the respondents to the

petitioner, the cause of action raised in the present writ petition no

more survives as the writ petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /370

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