Rekha Garg vs State Of Raj And Ors (2024:Rj-Jp:39520)
2024 Latest Caselaw 5846 Raj/2

Rajasthan High Court

Rekha Garg vs State Of Raj And Ors (2024:Rj-Jp:39520) on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39520]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 1165/2011

                                    Rekha Garg D/o Shri Braj Mohan Garg, aged about 25 years, R/o
                                    Lakhera Gali, Jawahar Chowk, Bayana, Distt. Bharatpur.
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through The Principal Secretary,
                                            Rural Development And Panchayati Raj Departmen, Jaipur
                                    2.      The Chief Executive Officer, Zila Parishad (Gramin Vikas
                                            Prakosth), Bharatpur.
                                    3.      The Block Development Officer, Jal Grahan, Panchayat
                                            Samiti, Bayana, Bharatpur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/09/2024

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/176

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