Rajasthan High Court - Jodhpur
Surendra Kumar Kukar & Anr vs State Of Raj. & Ors on 10 November, 2016
(1)
53 IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
CIVIL WRIT (CW) NO. 11745 OF 2009
PETITIONERS :-
1. Surendra Kumar Kukar son of Shri Kundanlal,
aged about 54 years, resident of Bikaner
2. Surpat Singh Rajvi son of Late Shri Amar Singh
Rajvi, aged about 44 years, resident of Jai
Bhawan, Rani Bazar, Bikaner
VS.
RESPONDENTS :-
1. State of Rajasthan through the Secretary,
Department of Finance (Tax Division),
Government of Rajasthan, Jaipur
2. Inspector General, Department of Registration and
Stamps, Rajasthan, Bikaner
3. Deputy Inspector General (Collector Stamps),
Department of Registration and Stamps, Bikaner
4. Sub-Registrar, Registration and Stamps, Bikaner
5. Municipal Council, Bikaner through its'
Commissioner.
<><><>
Date of Order :: 10.11.2016
(2)
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Mr. D.S. Rajvi, for the petitioners
Mr. N.S. Rajpurohit, DyGC, for the respondents.
ORDER
--------
Learned counsel for the petitioners states that the present writ petition is rendered infructuous.
Dismissed as rendered infructuous.
(NIRMALJIT KAUR), J.
Inder/JrPA