Rajasthan High Court - Jaipur
Man Singh Meena vs Puran Mal Meena Andors on 20 December, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2219/2016
Man Singh Meena S/o Shri Ramswaroop Meena, aged about 48
years, by caste Meena, R/o Village Ramsinghpura, Panchayat
Samiti Rajgarh (Alwar)
...Petitioner/Non-applicant
Versus
1. Puran Mal Meena S/o Shri Bhaure Lal Meena, by caste Meena,
R/o Village Dewati, Panchayat Samiti Rajgarh (Alwar)
----Respondent-Applicant
2. District Election Officer (Panchayat) Alwar.
3. Returning Officer, Gram Panchayat Kundla, Panchayat Samiti Rajgarh, District Alwar ....Proforma-Respondents-Non-Applicants For Petitioner(s) : None For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Karan Mahla, Adv.
HON'BLE MR. JUSTICE INDERJEET SINGH Order 20/12/2021 The matter relates to election of the Sarpanch held in the year 2015 and term of the Sarpanch has already been over.
In my considered view, by efflux of time, the petition has become infructuous and is accordingly dismissed. However, liberty is granted to the petitioner to file fresh writ petition, if need so arises.
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