Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan on 13 August, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8982/2021
1. Vinod Kumar S/o Shri Ram Kumar, Aged About 22 Years,
By Caste Brahmin, R/o Chak 4 Rtp, Ratanupra, Tehsil
Sangaria, District Hanumangarh (Rajasthan).
2. Roop Singh S/o Shri Pahara Singh, Aged About 61 Years,
By Caste Jat Sikh, R/o Chak 4 Rtp, Ratanupra, Tehsil
Sangaria, District Hanumangarh (Rajasthan).
3. Ramu Ram S/o Shri Nanoo Ram, Aged About 48 Years, By
Caste Jat, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria,
District Hanumangarh (Rajasthan).
4. Banwari Lal S/o Shri Shera Ram, Aged About 50 Years, By
Caste Meghwal, R/o Chak 4 Rtp, Ratanupra, Tehsil
Sangaria, District Hanumangarh (Rajasthan).
5. Gutti Ram S/o Shri Ram Pratap, Aged About 38 Years, By
Caste Jat, R/o Chak 4 Rtp, Ratanupra, Tehsil Sangaria,
District Hanumangarh (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary To The
Government, Department Of Panchayat Raj. Secretariat,
Jaipur.
2. The Additional District Collector, Hanumangarh.
3. The Gram Panchayat, Ratanpura, Tehsil Sangaria,
Through Its Sarpanch.
4. The Vyavasthapak, Kriya Vikray Sahakari Samiti Limited,
Sangaria, District Hanumangarh (Raj.).
5. Gurmail Puri S/o Shri Sukhdeo Puri, By Caste Sadh, R/o
Chak 4 Rtp, Ratanupra, Tehsil Sangaria, District
Hanumangarh (Rajasthan).
----Respondents
For Petitioners : Mr. Dron Kaushik
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment Order (Downloaded on 13/08/2021 at 08:59:16 PM) (2 of 2) [CW-8982/2021] 13/08/2021 Learned counsel for the petitioners have submitted that this writ petition has rendered infructuous.
Hence, the same is dismissed as having become infructuous.
(VIJAY BISHNOI),J 44-pratibha/-
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