Geeta And Ors vs State Of Rajasthan And Ors ...
2024 Latest Caselaw 6035 Raj/2

Rajasthan High Court

Geeta And Ors vs State Of Rajasthan And Ors ... on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42109]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 18575/2013

                                    1.         Geeta D/o Shri Nihal Singh, aged 23 years, R/o Village
                                               Shyopura Post Ojtu, Tehsil Chirawa, District Jhunjhunu.
                                    2.         Sunita Kumari D/o Kajod Mal Dhinwa, W/o Satveer, aged
                                               about 24 years, R/o Village And Post Solana, Tehsil
                                               Chirawa, District Jhunjhunu.
                                                                                                           ----Petitioners
                                                                            Versus
                                    1.         The   State      Of     Rajasthan          Through        Secretary-Cum-
                                               Commissioner, Department Of Rural Development And
                                               Panc, Government Of Rajasthan, Secretariat, Jaipur.
                                    2.         The Additional Examination Controller And Chief Executive
                                               Officer, Zila Parishad, Jhalawar.
                                    3.         Development Officer, Panchayat Samiti Dug, District
                                               Jhalawar.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Birj Sharma with Mr. S.P. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2024

Learned counsel for the petitioners 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/20

Powered by TCPDF (www.tcpdf.org)