Manoj Malav S/O Shri Mangilal Malav vs State Of Rajasthan (2024:Rj-Jp:40813)
2024 Latest Caselaw 5969 Raj/2

Rajasthan High Court

Manoj Malav S/O Shri Mangilal Malav vs State Of Rajasthan (2024:Rj-Jp:40813) on 25 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40813]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14345/2019

                                    Manoj Malav S/o Shri Mangilal Malav, Aged About 30 Years, R/o
                                    Village And Post -Mospa, Tehsil- Digod, District-Kota.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department Of Local Bodies, Government Of Rajasthan,
                                               Secretariat, Jaipur
                                    2.         The Director And Joint Secretary, Department Of Local
                                               Bodies,   Government           Of     Rajasthan,        G-3,   Rajmahal
                                               Residential Area, Civil Lines Phatak, Bias Godam, Jaipur
                                    3.         The Additional Director, Department Of Local Bodies,
                                               Government Of Rajasthan, G-3, Rajmahal Residential
                                               Area, Civil Lines Phatak, Bias Godam, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Shraddha Mehta with Mr. Aayush Singh for Mr. Punit Singhvi For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/09/2024

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/59

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