Rajasthan High Court - Jodhpur
Balotra Water Pollution Control ... vs The State Of Rajasthan on 17 September, 2019
Bench: Sangeet Lodha, Vinit Kumar Mathur
HIGH COURT of JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Civil Writ Petition No. 9710/2019
Balotra Water Pollution Control Treatment and Research
Foundation Trust, Balotra through Manoj Chopra S/o Shri
Takhatmal Ji Chopra, aged about 38 Years, R/o Balotra Working
As Member Secretary of The Trust.
----Petitioner
Versus
1. The State of Rajasthan through the Director and Joint
Secretary of The Department of Local Self Bodies, Jaipur.
2. The Municipal Council, Balotra through its Commissioner.
----Respondents
Connected With
D.B. Spl. Appl. Writ No. 1145/2018
Balaji Traders, 03 Kalyanpur, Tehsil Pachpadra, Barmer through
its Proprietor Pira Ram Choudhary S/o Gordhan Ram, By Caste
Choudhary, aged about 40 R/o Naori Dhana, Kalyapur, Tehsil
Pachpadra, Barmer.
----Petitioner
Versus
Municipal Council, Bbalotra, Through Its Executive officer,
Balotra.
----Respondent
D.B. Spl. Appl. Writ No. 1648/2018
Balaji Traders, 03 Kalaynpur, Tehsil Pachpadra, Barmer through
its Proprietor Pira Ram Choudhary S/o Gordhan Ram, aged about
40 Years, R/o Naori Dhana, Kalyanpur, Tehsil Pachpadra, Barmer.
----Petitioner
Versus
1. Balotra Water Pollution Control Treatment and Research
Foundation Trust, Balotra through Subash Chand Mehta
S/o Shri Sultan Mal Ji Mehta, aged about 48 Years, R/o
Balotra working as Chairman of the Trust.
2. The State of Rajasthan through the Department of Local
Self Bodies, through its Director and Joint Secretary,
Jaipur.
3. The Municipal Council, Balotra through its Commissioner.
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(2 of 2) [CW-9710/2019]
----Respondents
For Petitioner(s) : Mr. Vinay Kothari (CW No.9710/19)
For Appellant(s) Mr. Om Mehta (SAW No.1145/18 &
1648/18)
For Respondent(s) : Mr. Saransh Vij on behalf of
Ms. Rekha Borana, AAG.
Mr. Viaks Balia.
Mr. M.S. Purohit, Municipal Council,
Balotra.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 17/09/2019 [DBCWP No.9710/2019] Learned counsel appearing for the petitioner submits that since the impugned notification has already been withdrawn by the State, the present writ petition has rendered infructuous.
Dismissed accordingly.
[DBSAW Nos.1145/2018 & 1648/2018] Learned counsel appearing for the appellant submits that these special appeals preferred against the interlocutory orders dated 13.07.2018 and 12.10.2018 respectively passed by learned Single Judge in writ petition has rendered infructuous, inasmuch as the writ petition itself has been dismissed as having rendered infructuous.
Dismissed accordingly.
(VINIT KUMAR MATHUR),J (SANGEET LODHA),J 47 to 49-DJ/-
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