Kailash Chand And Ors vs State Of Raj And Ors (2024:Rj-Jp:42113)
2024 Latest Caselaw 6036 Raj/2

Rajasthan High Court

Kailash Chand And Ors vs State Of Raj And Ors (2024:Rj-Jp:42113) on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:42113]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4186/2005

1. Kailash Chand S/o Shri Jagan
2. Ram Kumar S/o Manglia
3. Puran S/o Jagan
4. Lala S/o Laxmi Narain
5. Ramesh Chand S/o Khairatilal
6. Ramdas S/o Lilia Ram
7. Jagdish S/o Kanhaiya
8. Mahendra S/o Shimbhu
9. Jagdish S/o Shravanlal
10. Mahendra S/o Shravanlal
11. Niranjan S/o Durgalal
12. Chiraji S/o Prabhu
13. Kaushaliya W/o Laxman
14. Ramswaroop S/o Datluram
15. Puran S/o Gopal
16. Ramesh Chand S/o Banwarilal
17. Raju S/o Kishanlal
18. Vishnu S/o Chotelal
19. Asha Devi W/o Kailash
        All ex-employee of the Municipal Council, Bandikui, R/o
Quarter No.124-E, Railway Colony, Bandikui (Dausa)
                                                                  ----Petitioners
                                    Versus
1. The State of Rajasthan through Secretary, Department of
Local Self, Government Secretariat, Jaipur
2. The Director, Department of Local Self, Near Apex Mall,
Everest Colony, Jaipur
3. The Municipal council Bandikui, District Dausa through its
Executive Officer
                                                                 ----Respondent


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



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                          Judgment / Order


                     (Downloaded on 07/10/2024 at 09:48:24 PM)
                                    [2024:RJ-JP:42113]                         (2 of 2)                    [CW-4186/2005]


                                   07/10/2024

                                         On last date, i.e., 23.09.2024, following order was passed:-


                                                     "None for the petitioners even in second
                                                round. However, in the interest of justice, they
                                                are granted one more opportunity to present
                                                their case.
                                                     List the matter on 07.10.2024 at 2:00 pm."

                                         Today also, none appears for the petitioners.

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/216

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