Ramdas Khatana Son Of Shri Harman Singh ... vs State Of Rajasthan (2024:Rj-Jp:40382)
2024 Latest Caselaw 5936 Raj/2

Rajasthan High Court

Ramdas Khatana Son Of Shri Harman Singh ... vs State Of Rajasthan (2024:Rj-Jp:40382) on 23 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40382]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2594/2020

                                    Ramdas Khatana Son Of Shri Harman Singh Gujar, Aged About
                                    60 Years, Resident Of Village Ajeetpura, Police Station Kathumar,
                                    District Alwar (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan, Through Additional Chief Secretary,
                                            Department Of Home, Secretariat, Jaipur.
                                    2.      The Inspector General Of Police, Jaipur Range, Panipatch,
                                            Jaipur.
                                    3.      The Superintendent Of Police, District Dausa.
                                    4.      The Director, Directorate Of Pension And Pensioner's
                                            Welfare, Rajasthan, Jyoti Nagar, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. K.S. Rajawat for Mr. Prahlad Sharma For Respondent(s) : Mr. Vinod Kumar Gupta, AGC with Ms. Karishma Soni Mr. Dheeraj Tripathi, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/09/2024

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/155

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