Rajasthan High Court - Jaipur
Man Singh Meena vs State (Food And Civil Supplies)Anr on 21 November, 2016
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH, AT JAIPUR.
ORDER
S.B. CIVIL WRIT PETITION NO. 1229/2016
Man Singh Meena S/o Shri Kanwar Pal, Age about 45 Years,
Resident of Gram Panchayat Ukrund, Tehsil Mahawa, District
Dausa (Raj.)
Petitioner
Versus
1. State of Rajasthan through Principal Secretary, Food, Civil
Supplies, and Consumer Matters Department, Government,
Secretariat, Jaipur.
2. District Supply Officer, Dausa (Raj.)
...Respondents
******
DATE OF ORDER : 21/11/2016 HON'BLE MR. JUSTICE MOHAMMAD RAFIQ Mr. S.B. Gupta, for the petitioner/s.
Learned Counsel for the petitioners submits that this petition has rendered infructuous.
The petition as well as Stay Application No.1025/2016, both are dismissed as having rendered infructuous.
(Mohammad Rafiq), J.
Mohit Grover S.No. Supl-2.