M/S. Nand Lal Agarwal And Sons vs Union Of India
2021 Latest Caselaw 7427 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13988/2021

                                    M/s. Nand Lal Agarwal And Sons
                                                                                                           ----Petitioner
                                                                           Versus
                                    Union Of India
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Rajendra Prasad (Sr. Adv.) assisted by Mr. Karan Tibrewal For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

09/12/2021

1. It is contended by counsel for the petitioner that a letter has

been issued by respondent no. 8, wherein Mining Department has

been asked to send proposals for making the diversion period quo

terminus with the extended lease period. It is also mentioned that in

the letter that where the lease period has not become quo terminus

with the diversion period, the mining operations be stopped. It is

further contended that by the orders of the Central Government, the

diversion period had also become quo terminus with the lease period

and the letter issued by the respondent no. 8 is without jurisdiction.

2. Issue notice on the writ petition as well as on the stay

application to the respondent. Rule is made returnable by

12.01.2022.

3. List this matter on 12.01.2022.

4. In the meantime, the Mining Department is restrained from

taking any action in pursuance of the letter dated 22.10.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /34

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