Vijay Pal Singh, S/O Shri Khillu Ram vs State Of Rajasthan (2024:Rj-Jp:36664)
2024 Latest Caselaw 5620 Raj/2

Rajasthan High Court

Vijay Pal Singh, S/O Shri Khillu Ram vs State Of Rajasthan (2024:Rj-Jp:36664) on 2 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36664]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 12389/2021

                                    Vijay Pal Singh, S/o Shri Khillu Ram, Aged About 59.8 Years, R/o
                                    Indra Colony, Kaman, District Bharatpur.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary, Rural
                                               Development And Panchayati Raj Department, Jaipur
                                    2.         Addl.    Commissioner         And       Joint     Secretary    II,   Rural
                                               Development And Panchayati Raj Department, Jaipur
                                    3.         Chief Executive Officer, Zila Parishad, Bharatpur
                                    4.         Development Officer, Panchayat Samiti, Nagar, District
                                               Bharatpur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Mr. K.S. Shekhawat, AGC 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/12

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