The Villagers Of Village Marmada vs The State Of Rajasthan ...
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Rajasthan High Court

The Villagers Of Village Marmada vs The State Of Rajasthan ... on 8 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:21770]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 5273/2019

         The Villagers Of Village Marmada, Gram Panchayat
         Nibhera, Tehsil Sapotara, District Karauli (Rajasthan)
         Through Its Resident-
1.       Rambharosi Bairwa S/o Shri Ratan Bairwa, Aged About 50
         years,
2.       Mukesh Bairwa S/o Shri Kajodya Bairwa, Aged About 40
         Years,
3.       Chatru Sharma S/o Shri Gopal Sharma, Aged About 40
         Years
4.       Dinesh Sain S/o Shri Mishri Lal Sain, Aged About 53 Years
5.       Batti Lal S/o Shri Tarya Bairwa, Aged About 35 Years
6.       Hari Prasad Gupta S/o Shri Chhitar Mal Gupta, Aged
         About 68 Years
7.       Ramesh Bairwa S/o Shri Kishori Bairwa, Aged About 40
         Years,
         All R/o Village Marmada, Gram Panchayat Nibhera,
         Panchayat Samiti Sapotara, District Karauli, Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Chief                         Secretary,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The   Principal Secretary,  Department        Of                 Forest,
         Government Of Rajasthan, Secretariat, Jaipur.
3.       The Additional Principal Chief Conservator Of Forest-Cum-
         Chief Wild Life Warden, Rajasthan, Jaipur.
4.       Chief Conservatior Of Forest (Wildlife) And Field Director,
         Ranthambhore Tiger Project, Sawai Madhopur.
5.       District Collector-Cum Chairman, District Rehabilitation
         Committee, Karauli.
6.       Deputy Conservator Of Forest-Cum-Deputy Field, Director
         (II) Ranthambhore Tiger Project, Karuali.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shashi Bhushan Gupta with Ms. Sudha Gupta For Respondent(s) : Mr. Zakir Hussain, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/05/2024

[2024:RJ-JP:21770] (2 of 2) [CW-5273/2019]

Learned counsel for the petitioner(s) 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/115

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