Rajasthan High Court - Jaipur
Sh Santosh Kumar Sharma vs State (Rural Develop An Panchayati ) Anr on 31 May, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 8624 / 2017
Sh Santosh Kumar Sharma S/o Sh. Radhyeshyam Sharma, Aged
About 40 Years, R/o Village Riwali, Gangapurcity, At Present
Panchayat Samiti Bassi, Jaipur, Rajasthan
----Petitioner
Versus
1. The State of Rajasthan Through Its Principal Secretary, Rural
Development and Panchayati Raj Department of Rajsathan
Department, Government Secretariat, Jaipur
2. The Vikas Adhikari (Block Development Officer), Panchayat
Samiti Bassi, Jaipur, Rajasthan
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Bal Kishan Saini.
For Respondent(s) :
Mr. Anurag Sharma, AAG for Mr. Krishnaveer Singh.
_____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 31/05/2017 Mr. Bal Kishan Saini, counsel for the petitioner submits that the impugned notice has been withdrawn, as respondent No.2-Panchayat Samiti seeks recourse to the Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964 (hereinafter 'the Act of 1964'). Hence the petition has thus been rendered infructuous and it be accordingly disposed of, he submitted.
The petition stands disposed of accordingly.
(ALOK SHARMA), J.
Himanshu Soni
55.