Rajasthan High Court - Jaipur
Devendra Jain And Anr vs State (Food And Supplies Dep )Ors on 6 February, 2012
Author: Arun Mishra
Bench: Arun Mishra
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR D.B. CIVIL SPECIAL APPEAL(WRIT) NO. 2670/2011(D) IN S.B. CIVIL WRIT PETITION NO. 8788/2011 DEVENDRA JAIN VS.
STATE OF RAJASTHAN & OTHERS.
Date: 06.02.2012 HON'BLE THE CHIEF JUSTICE MR. ARUN MISHRA HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I Mr. Shashi Bhushan Gupta, for the appellant. Counsel appearing on behalf of the appellant submits that in view of the decision taken by the State Government vide Circular No. F17(1)Kha. V./Vidhi/2008 dated 23.12.2011, nothing further survives in this appeal. In case the aforesaid Circular is withdrawn, the appellant may be permitted to assail it in accordance with law. In view of above, special appeal is disposed of as having become infructuous. Stay application is also disposed of. With respect to Circular dated 23.12.2011, it is open to the appellant to file writ application, in case the Circular is withdrawn.
(NARENDRA KUMAR JAIN-I),J. (ARUN MISHRA),CJ.
Manoj S.NO. 88.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
MANOJ NARWANI JUNIOR PERSONAL ASSISTANT.