Ms Dhiksha Jharwal Daughter Of ... vs State Of Rajasthan
2021 Latest Caselaw 3451 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 7812/2021

Ms Dhiksha Jharwal Daughter Of Shri Rameshwar Meena
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondent

For Petitioner(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

05/08/2021

Learned counsel for the petitioner submits that the petitioner

has assailed the show cause notice dated 30.03.2020 in revision

before the Joint Secretary (Mines) and the same is pending and no

decision has been given by the authority. Learned counsel submits

that vide the said show cause notice a huge sum of Rs.78 crore

was demanded as against 1 acre Mine relating to masonry stone.

Learned counsel submits that the said demand has been raised

without holding the inspection report.

Learned counsel relies on the judgment passed in D.B.

Special Appeal Writ No. 205/2021: Pradeep Kumar Versus

State of Rajasthan & Ors. dated 09.07.2021 and order passed

by Coordinate Bench in SBCWP No.1442/2020: M/s PNC

Infratech Ltd. Versus State of Rajasthan & Ors. dated

06.07.2020 to submit that such penalty imposed was without

inspection. Learned counsel submits that under the garb of

pendency of the said revision, an order has been now issued

cancelling the lease of the petitioner and now the respondents

(2 of 2) [CW-7812/2021]

may put the Mine for fresh auction which he assails in the present

petition.

Issue notice of the writ petition as well as stay application,

returnable within two weeks.

Notices be given 'dasti', as prayed.

In the meanwhile, the effect and operation of order dated

07.06.2021 shall remain stayed till further orders.

(SANJEEV PRAKASH SHARMA),J

NITIN /24

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