Rajasthan High Court - Jaipur
Ganesh Dan Charan vs State Of Rajasthan And Ors on 28 February, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 8298/2007
Ganesh Dan Charan S/o Shri Laxmi Dan, aged 44 years, R/o 42,
Shanti Colony, Opp. Airport, Sanganer, Jaipur.
----Petitioner
Versus
1. State Of Rajasthan through the commissioner, gramin vikas
and Panchayati Raj Department, Government Secretariat, Jaipur.
2. The Cheif Engineer, Water Resources, Government of
Rajasthan, Bhawani Singh Road, Jaipur.
3. The Chief Engineer, Bisalpur Project and Establishment (Non-
Gazetted), Rajasthan, Jaipur.
----Respondent
For Petitioner(s) : Mr. Sorabh Purohit For Respondent(s) : Mr. Bharat Saini, AGC HON'BLE MR. JUSTICE INDERJEET SINGH Order 28/02/2019 Counsel for the respondents submits that during pendency of the writ petition suspension order of the petitioner has been revoked by the respondents vide order dated 26.11.2012. A copy of the order dated 26.11.2012 is taken on record.
Counsel for the petitioner seeks liberty to file fresh writ petition if need so arises.
In that view of the matter, the writ petition is dismissed as having become infructuous, with liberty to file fresh if need so arises.
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