Lakhan Singh vs State Of Raj And Anr (2024:Rj-Jp:22237)
2024 Latest Caselaw 3896 Raj/2

Rajasthan High Court

Lakhan Singh vs State Of Raj And Anr (2024:Rj-Jp:22237) on 10 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:22237]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7405/2017

                                    Lakhan Singh S/o Shri Ramjilal, Murbara Road, Subhash Nagar,
                                    Bharatpur.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       The State Of Rajasthan Through Its Principal Secretary,
                                             Panchayati Raj Department, Govt. Of Rajasth, Secretariat,
                                             Jaipur.
                                    2.       Zila Parishad Bharatpur Through Its Chief Executive
                                             Officer.
                                                                                                       ----Respondents


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



                                              HON'BLE MR. JUSTICE GANESH RAM MEENA

                                                                Judgment / Order

                                   10/05/2024

                                         No one has put in appearance on behalf of the petitioner

                                   even in the second round. Earlier on 24.07.2017 and 12.10.2017,

                                   when the case was called for hearing no one appeared for the

                                   petitioner.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /29

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