Yaduveer Singh vs State Of Raj And Ors (2024:Rj-Jp:41316)
2024 Latest Caselaw 6009 Raj/2

Rajasthan High Court

Yaduveer Singh vs State Of Raj And Ors (2024:Rj-Jp:41316) on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41316]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 11885/2017

                                    Yaduveer Singh S/o Rajendra Singh, aged about 40 years, R/o
                                    Khedi Devi Singh, Tehsil Nadbai, District Bharatpur Raj.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.        State Of Rajasthan, Home Department, Government Of
                                              Rajasthan,    Secretariat,         Jaipur      Through     Its   Principal
                                              Secretary
                                    2.        Director General Of Police, Jaipur Raj. Raj.
                                    3.        Inspector General Of Police, Bharatpur Range, Bharatpur
                                              Raj.
                                                                                                       ----Respondents

                                   For Petitioner(s)            :     None present
                                   For Respondent(s)            :     Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2024

Learned counsel for the respondents submits that this civil

writ petition is rendered infructuous inasmuch as the suspension

order impugned has been withdrawn vide order dated 08.11.2017.

None for the petitioner to rebut the aforesaid statement.

Taking into consideration the contentions advanced by the

learned counsel for the respondents and the material on record,

this civil writ petition is dismissed as infructuous.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/3

Powered by TCPDF (www.tcpdf.org)