Rajasthan High Court - Jaipur
Pradeep Kumar Jain vs State Of Raj & Ors on 4 December, 2017
Author: Ajay Rastogi
Bench: Ajay Rastogi
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Civil Writ Petition No.8566/2005
Pradeep Kumar Jain S/o Shri Raj Mal Jain aged about 43 years,
resident of Bazar No.1, Ramganj Mandi, District Kota (Rajasthan).
----Petitioner
Versus
1. State of Rajasthan through its Secretary to the Government,
Department of Mines & Geology, Government of Rajasthan, Jaipur.
2. Secretary to the Government, Revenue Department,
Government of Rajasthan, Secretariat, Jaipur.
3. The District Collector, Kota.
4. The Associated Stone Industries (Kota) Private Limited,
Ramganj Mandi, District Kota, Rajasthan Head Office Ramganj
Mandi, Tehsil Ramganj Mandi District Kota Through its Power of
Attorney Shri Santosh Kumar Marchia.
----Respondents
_____________________________________________________ For Appellant(s) : Sh. Vaibhav Bhargava Adv. For Respondent(s) : Sh. R.S. Mehta Adv. _____________________________________________________ HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE DEEPAK MAHESHWARI Order 04/12/2017 Sh. R.S. Mehta Adv, appearing for respondent no.4 has informed to this Court that the petitioner & contesting respondent no.4 have entered into compromise and partially it has been executed as well by the parties and he has instructions to inform that the present petition has become infructuous.
Counsel for petitioner submits that his client has not contacted him so far.
In the light of the above statement, the present petition has become infructuous and accordingly dismissed. However, the petitioner will be at liberty to file application for revival if so advised.
(DEEPAK MAHESHWARI),J. (AJAY RASTOGI),J. VS Shekhawat, PS 8