Nakhat Singh vs Rajeshwar Singh (2024:Rj-Jd:38235)
2024 Latest Caselaw 8079 Raj

Rajasthan High Court - Jodhpur

Nakhat Singh vs Rajeshwar Singh (2024:Rj-Jd:38235) on 17 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38235]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 693/2020

Nakhat Singh S/o Shri Hari Singh, Aged About 40 Years, R/o
Gram Panchayat - Shaitan Singh Nagar, Panchayat Samiti -
Lohawat, District Jodhpur (Raj.) (JJY Scheme, Ranjeet Singh Ki
Dhani)
                                                                        ----Petitioner
                                       Versus
1.       Shri Rajeshwar Singh, Secretary, Department Of Rural
         Development And Panchayati Raj (Panchayati Raj) ,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       Shri Inder Jeet Singh, District Collector, Jodhpur, District
         Jodhpur, Rajasthan.
3.       Shri Ansh Deep, Chief Executive Officer, Zila Parishad,
         Jodhpur, Rajasthan
4.       Shri Ganpat Lal Suthar, Development Officer, Panchayat
         Samiti Lohawat, District Jodhpur, Rajasthan.
5.       Shri Ucchab Kanwar, Sarpanch Gram Panchayat - Shaitan
         Singh       Nagar,   Panchayat          Samiti      -      Lohawat,   District
         Jodhpur (Raj.)
6.       Shri Lalu Ram S/o Shri Roopa Ram, R/o Gram Panchayat -
         Shaitan Singh Nagar, Panchayat Samiti - Lohawat, District
         Jodhpur (Raj.)
7.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Government
         Of Rajasthan, Jaipur (Raj.)
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Pawan Singh
For Respondent(s)             :    Mr. Manish Patel, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/09/2024

1. Learned counsel for the petitioner submits that the present

contempt petition has already been decided vide judgment passed

[2024:RJ-JD:38235] (2 of 2) [WCP-693/2020]

by a Co-ordinate Bench of this Court on 15.12.2023 and,

therefore, it is wrongly being listed.

2. In view of the above, no order is required to be passed.

(VINIT KUMAR MATHUR),J 205-/Arun P/-

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