Rakesh Son Of Sh. Kumerpal vs The State Of Rajasthan ...
2024 Latest Caselaw 5817 Raj/2

Rajasthan High Court

Rakesh Son Of Sh. Kumerpal vs The State Of Rajasthan ... on 17 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39016]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 12773/2020

                                    Rakesh Son Of Sh. Kumerpal, Aged About 36 Years, Resident Of
                                    Ramji Gate, Kama, District- Bharatpur (Rajasthan).
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         The   State      Of     Rajasthan,         Through        The   Secretary,
                                               Department Of Local Self Government, Secretariat, Jaipur.
                                    2.         Commissioner, Municipal Council (Nagar Palika), Kama,
                                               Bharatpur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Vishvas Saini for Mr. M.S.Raghav For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/09/2024

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/34

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