Meenakshi Jangid vs Union Of India
2021 Latest Caselaw 12628 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10613/2021

Meenakshi Jangid W/o Naresh Jangid, Aged About 45 Years, Sector 7, Vistar, New Power House Road, Jodhpur (Raj.).

----Petitioner Versus

1. Union Of India, Through The Secretary, Ministry Of Mines, New Delhi.

2. State Of Rajasthan, Through Principal Secretary, Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Chief Secretary, State Government Of Secretariat, Rajasthan, Jaipur (Raj.).

4. The Joint Secretary (Mines), Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

5. The Director, Mines And Geology Department, Directorate, Khanij Bhawan, Udaipur.

6. The Mining Engineer, Mines And Geology Department, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Abhishek Bohra For Respondent(s) : Mr. Sandeep Shah, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/08/2021

Issue notice to the respondents.

Mr. Sandeep Shah, learned AAG is directed to accept

notice on behalf of respondent-State. He is granted some

time to complete his instructions.

List along with SB Civil Writ petition No.4869/2021.

(2 of 2) [CW-10613/2021]

In the meantime, no third party interest in the land

in question shall be created.

The respondents shall have liberty to move an

application under Article 226(3) of Constitution of India.

(VIJAY BISHNOI),J

83-msrathore/-

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