M/S. Ganpati Associates vs State Of Rajasthan And Ors
2021 Latest Caselaw 2291 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10479/2017

M/s Ganpati Associates, Khatipura, Nagaur, Through Its Partner Umedaram S/o Shri Radha Kishan, By Caste Jat, R/o Dhinjsara, Tehsil Khinvsar, District Nagaur.

----Petitioner Versus

1. The State Of Rajasthan Through Principal Secretary To Government, Mines Department, The Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines And Geology Department, Khanij Bhawan, Udaipur

3. The Mining Engineer, Mines And Geology Department, Balesar, Distt- Jodhpur.

----Respondents Connected With S.B. Civil Writ Petition No. 9691/2017 M/s Mewar Marble Associates, 21 Town Hall Link Road, Udaipur Through Its Partner Shri Navratan Sing, Resident Of 16, Near J.b. Hospital, Hiran Magari, Sector-6, Udaipur.

----Petitioner Versus

1. The State Of Rajasthan Through The Principal Secretary, Mines Department, Secretariat, Jaipur.

2. The Director, Mines And Geology, Government Of Rajasthan, Udaipur.

3. The Assistant Mining Engineer, Rishabhdev, District Udaipur.

----Respondents S.B. Civil Writ Petition No. 10423/2017 M/s Coral Association, Near Bus Stand, Lawa, Sardargarh, Tehsil Amet, Distt. Rajsamand Through Power of Attorney Holder Praveen Mewara S/o Shri Banshi Lal Ji Mewara, aged about 28 years, R/o Khatik Mohalla, Sardargarh, Tehsil Amet, Distt. Rajsamand.

                                                                  ----Petitioner
                                  Versus


                                        (2 of 4)                  [CW-10479/2017]

1. The State Of Rajasthan Through The Secretary To The Government Of Rajasthan, Mines And Geology Department Secretariat, Jaipur.

2. The Director, Mines And Geological Department, Udaipur.

3. Mining Engineer, Mines And Geology Department Amet, Distt. Rajsamand.

----Respondents S.B. Civil Writ Petition No. 10424/2017 M/s Vinayak Association, Near Bus Stand, Lawa, Sardargarh, Tehsil Amet, Distt. Rajsamand Through Partner Praveen Mewara S/o Shri Banshi Lal Ji Mewara, aged about 28 years, R/o Khatik Mohalla, Sardargarh, Tehsil Amet, Distt. Rajsamand.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary To The Government Of Rajasthan, Mines And Geology Department, Secretariat, Jaipur.

2. The Director, Mines And Geological Department, Udaipur.

3. Mining Engineer, Division-Ii, Rajsamand, Distt Rajsamand.

----Respondents S.B. Civil Writ Petition No. 10481/2017 M/s Ganpati Associates, Khatipura, Nagaur, Through Its Partner Umedaram S/o Shri Radha Kishan, By Caste Jat, R/o Dhinjsara, Tehsil Khinvsar, District Nagaur.

----Petitioner Versus

1. The State Of Rajasthan Through Principal Secretary To Government, Mines Department, The Government Of Rajasthan, Secretariat, Jaipur

2. The Director, Mines And Geology Department, Khanij Bhawan, Udaipur

3. The Mining Engineer, Mines And Geology Department, Barmer.

----Respondents S.B. Civil Writ Petition No. 10513/2017 Anand Singh Rathore S/o Shri Man Singh Rathore, R/o 542, Rajputon Ka Mohalla, Village Roda, Tehsil Nokha, District Bikaner.

                                         (3 of 4)                  [CW-10479/2017]


                                                                   ----Petitioner
                                   Versus

1. The State Of Rajasthan Through Principal Secretary To Government, Mines Department, The Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines And Geology Department, Khanij Bhawan, Udaipur.

3. The Mining Engineer, Mines And Geology Department, Balesar, Distt- Jodhpur.

----Respondents

For Petitioner(s) : Mr.Abhishek Bohra, Adv.

Mr.Hemant Dutt, Adv.

Mr.Vikas Balia, Adv.

Mr.Arvind Shrimali, Adv.

Mr.J.S.Naruka, Adv.

For Respondent(s) : Mr.Sandeep Shah, AAG Mr.Digvijay Singh Jasol, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

28/01/2021

Learned counsel for the petitioners have submitted that the

controversy involved in this writ petitions is squarely covered by

judgment dated 16.02.2018 passed by a Co-ordinate Bench of this

Court at Jaipur Bench rendered in Shri Ashwini Kumar Yadav vs.

State of Rajasthan & Ors., S.B.Civil Writ Petition No.22993/2017

and 16 other connected writ petitions, which was later on affirmed

by the Division Bench of this Court at Jaipur Bench vide judgment

dated 17.09.2019 rendered in The State of Rajasthan & Ors. vs.

Serve Shree Om Shiv Neelkanth Associates, D.B. Special Appeal

Writ No.975/2018 along with other connected matters. Moreover,

the SLP preferred against the judgment of Division Bench has also

been dismissed by Hon'ble Supreme Court.

(4 of 4) [CW-10479/2017]

Learned counsel for the respondents is not in a position to

dispute the aforesaid facts.

In view of the above, this writ petitions are also disposed of

in terms of the judgments dated 16.02.2018 and 17.09.2019

passed by the Co-ordinate Bench and Division Bench of this Court

at Jaipur Bench in the above referred cases.

Stay petitions stand disposed of.

(MANOJ KUMAR GARG),J

156-161 NK/-

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