Shiv Dayal Meena,S/O Shri Banay Singh vs State Of Rajasthan (2024:Rj-Jp:39788)
2024 Latest Caselaw 5873 Raj/2

Rajasthan High Court

Shiv Dayal Meena,S/O Shri Banay Singh vs State Of Rajasthan (2024:Rj-Jp:39788) on 20 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39788]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3098/2023

                                    Shiv Dayal Meena,s/o Shri Banay Singh, Aged About 44 Years,
                                    R/o Village Jaisingh Pura, Tehsil Baswa District Dausa
                                                                                                             ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan,          Through         Its     Additional   Chief
                                               Secretary,     Rural      Development            And      Panchayati    Raj
                                               Department, Rajasthan, Jaipur
                                    2.         Deputy Commissioner And Deputy Secretary (Second),
                                               Rural Development And Panchayati Raj Department,
                                               Rajasthan, Jaipur
                                    3.         Shri Sitaram Meena, Pradhan, Panchayat Samity Baswa,
                                               District Dausa
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/09/2024

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/16

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