Smt.Mamta vs State Of Rajasthan And Ors
2021 Latest Caselaw 19076 Raj

                                            (1 of 2)                  [CW-6262/2017]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 6262/2017

Smt. Mamta W/o Shri Mukesh Mali, By Caste Mali, Resident Of
Parbatsar, Tehsil Parbatsar, District Nagaur.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan Through The Principal Secretary,
         Department Of Mines, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       The Director, Mines And Geology Department, Directorate
         Of Mines And Geology, Khanij Bhawan, Udaipur.
3.       Addl. Director Mines, Mines And Geology Department,
         Jodhpur.
4.       The Mining Engineer, Mines And Geology Department,
         Sojat City District Pali
5.       The Mining Engineer, Mines And Geology Department,
         Beawar District Ajmer.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Mahendra Vishnoi
For Respondent(s)           :     Mr. Digvijay Singh Jasol



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

15/12/2021

      The petitioner has preferred the present petition claiming the

following relief:-
          "(i) The respondents may kindly be directed to issue
     the granite prospecting license as per the prevailing rules
     at the time of submitting her application.
          (ii) The respondents may kindly be directed to
     consider the representation / application of the petitioner in
     accordance with the judgment dated 31.07.2013 and
     accordingly, issue her granite prospecting license as per
     her application and her eligibility.

                       (Downloaded on 17/12/2021 at 08:40:58 PM)
                                                                             (2 of 2)                     [CW-6262/2017]


                                             (ii/a) That the impugned orders dated 29.08.2012
                                       (annex.4)    and   11.05.2016          (Annex.7)            may   kindly   be
                                       quashed and set aside."

                                        Learned counsel for the petitioner fairly submits that the

                                   rules have changed and in the given circumstances, it would be

                                   appropriate that the petitioner be given liberty to file fresh

                                   application, which may be dealt with by the respondents strictly in

                                   accordance with existing rules expeditiously.

                                        In light of such limited submission, the present petition is

                                   disposed of with a direction to the petitioner to move fresh

                                   application within a period of fifteen days from today, which shall

                                   be considered and decided by the respondents as per the laws in

                                   vogue within a period of three months from the date of receipt of

                                   certified copy of this order, strictly in accordance with law.

                                        Stay petition as well as all pending applications stand

                                   disposed of accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

195-Sudheer/-

Powered by TCPDF (www.tcpdf.org)