Rajasthan High Court - Jaipur
Ramdhan Kumawat vs State (Panchayati Raj Dep )Ors on 14 February, 2017
Author: Ajay Rastogi
Bench: Ajay Rastogi
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Writ Restoration Application No. 359 / 2016
In
S.B.Civil Misc. Application No.145/2015
In
S.B.Civil Writ Petition No.10622/2014
Ramdhan Kumawat son of Shri Heera Lal Kumawat, aged about 26
years, resident of Village Anantpura, Post Mandhana Bheem Singh,
Jobner, Tehsil Phulera, District Jaipur (Rajasthan)
----Petitioner
Versus
1. The State of Rajasthan through its Principal Secretary,
Panchayati Raj Department, Government of Rajasthan,
Secretariat, Jaipur.
2. Zila Parishad Udaipur, through its Chief Executive Officer.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.S.K.Gupta, Addl.Adv.General for State. For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE AJAY RASTOGI Order 14/02/2017 Counsel submits that on account of change in circumstances, the application which has been filed on behalf of the State of Rajasthan has become infructuous.
Consequently, the instant restoration application is dismissed as having become infructuous.
(AJAY RASTOGI)J. Solanki DS, PS/2