Rajasthan High Court - Jodhpur
Misa Ram @ Mishri Lal vs State Of Raj. & Ors on 9 March, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.1933/2009 (Misa Ram @ Mishra Lal Vs. State & Ors.) Date of order : 09.03.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. S.K. Sankhla, for the petitioner.
Heard learned counsel for the petitioner and perused letter dated 1.1.2009 Annexure-5.
Upon the representation filed by the petitioner, the Chief Executive Officer, Zila Parishad Jodhpur has already taken action. However, the petitioner, without waiting for the decision, has straight away preferred this writ petition.
In my opinion, at this stage, no case is made out for interference in the matter because Zila Parishad, Jodhpur has already taken action on the compliant filed by the petitioner. Accordingly, the writ petition is dismissed.
(GOPAL KRISHAN VYAS), J.
arun