Ashok Kumar vs State Rural Devlop An Panchayatiors ...
2024 Latest Caselaw 5619 Raj/2

Rajasthan High Court

Ashok Kumar vs State Rural Devlop An Panchayatiors ... on 2 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36794]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 16094/2016

                                    Ashok Kumar S/o Shri Sajjan Singh, aged about 35 years, R/o
                                    Village And Post Maligaon Via Bagar, Distt. Jhunjhunu Rajasthan
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      The State Of Rajasthan Through Principal Secretary Rural
                                            Development             And     Panchayati           Raj      Department,
                                            Secretariat, Jaipur
                                    2.      The Director, Directorate Of Water Shed Development And
                                            Land Conservation, Rajasthan, Jaipur
                                    3.      The Chief Executive Officer, Zila Parishad, Jhunjhunu
                                    4.      The Superintending Engineer-Cum-Project Manager Water
                                            Shed Cell-Cum-Data Centre, Zila Parishad, Jhunjhunu
                                    5.      The     Assistant       Engineer-Cum-Pia             Panchayat      Samiti,
                                            Bhuhana, District Jhunjhunu
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Komal Suthar for Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Pratyushi Mehta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/09/2024

Learned counsel for the petitioner 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/224

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