Rajasthan High Court - Jaipur
State Of Rajasthan vs Gyan Chand Jajoria Son Of Late Shri ... on 2 February, 2021
Bench: Sabina, Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Special Appeal (Writ) No. 392/2020
1. State Of Rajasthan, Through Its Principal Secretary,
Urban Development And Local Self Government
Department, Government Of Rajasthan, Jaipur.
2. The Director And Joint Secretary, Local Governance Self
Government Department, Near Civil Line Phatak, Jaipur.
3. The Executive Officer, Municipal Board, Jobner.
----Appellants
Versus
Gyan Chand Jajoria Son Of Late Shri Trilok Chand Jajoria, Aged
About 54 Years, Resident Of Ward No. 15, Jobner, District Jaipur
Holding The Position Of Chairman, Municipal Board, Jobner.
----Respondent
For Appellant(s) : Ms. Archana Advocate on behalf of Mr. Anil Mehta, Additional Advocate General.
HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order 02/02/2021 Learned State counsel has submitted that this appeal has been rendered infructuous.
Ordered accordingly.
(MANOJ KUMAR VYAS),J (SABINA),J Sanjay Kumawat-46 (Downloaded on 05/02/2021 at 10:28:54 PM) Powered by TCPDF (www.tcpdf.org)