Rajasthan High Court - Jaipur
Smt Kamli Devi vs State Of Raj And Anr 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. 11993/2016
Smt. Kamli Devi Wife Of Banwari Lal, By Caste Jat, Village
Maganpura, Tehsil Dantaramgarh, District Sikar Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan Through Principal Secretary,
Government Secretariat, Jaipur.rajasthan.
2. The Sub Divisional Officer,danta Ramgarh, District Sikar
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Naveent Dhuwan For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Karan Mahla HON'BLE MR. JUSTICE INDERJEET SINGH Order 20/12/2021 The matter relates to the election of Sarpanch held in the year 2015 and term of the Sarpanch has already been over.
In my considered view, by efflux of time, the present petition has become infructuous and the same is accordingly dismissed. However, liberty is granted to file fresh writ petition, if need so arises.
(INDERJEET SINGH),J CHETNA BEHRANI /95 (Downloaded on 21/12/2021 at 09:54:11 PM) Powered by TCPDF (www.tcpdf.org)