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M/S Durga Bricks Field vs State Of Rajasthan
2021 Latest Caselaw 1574 Raj/2

Citation : 2021 Latest Caselaw 1574 Raj/2
Judgement Date : 12 February, 2021

Rajasthan High Court
M/S Durga Bricks Field vs State Of Rajasthan on 12 February, 2021
Bench: Sabina, Manoj Kumar Vyas
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  D.B. Civil Misc. Application No. 519/2020

                                                                              In

                                                 D.B. Civil Special Appeal Writ No. 760/2020

                                                                              In

                                                   S.B. Civil Writ Petition No. 10524/2019

                                    M/s Durga Bricks Field, Through Partner Ravindra Vadhwa, Son
                                    Of Shri Sardari Lal, Aged About 64 Years, Resident Of Village
                                    Gopalpura, Tehsil Rajkhera, District Dholpur (Rajasthan).
                                                                                                          ----Appellant
                                                                          Versus
                                    1.          State Of Rajasthan, Through Secretary, Department Of
                                                Mines And Geology, Secretariat, Jaipur
                                    2.          Joint Secretary, Govt. Of Rajasthan, Mines (Group-2)
                                                Department, Secretariat, Jaipur
                                    3.          Mining Engineer, Department Of Mines And Geology,
                                                Dholpur
                                                                                                       ----Respondents

For Appellant(s) : Mr. Ashwani Kumar Chobisa, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

12/02/2021

Heard.

Application is allowed for the reasons stated therein. Delay in

filing the appeal is condoned.

(MANOJ KUMAR VYAS),J (SABINA),J

Mohita /18

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