M/S Sarpanch Bricks Company vs State Of Rajasthan
2021 Latest Caselaw 313 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 20209/2019
M/s Sarpanch Bricks Company, Through Its Proprietor Samay
Singh S/o Shri Bhoop Singh, Aged About 43 Years, R/o Majra,
Tehsil Neemrana, District Alwar, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.     State     Of    Rajasthan,         Through          Secretary,    Revenue,
       Government Of Rajasthan, Jaipur
2.     Regional Officer, Rajasthan State Pollution Control Board,
       8/43-44, Neb Housing Board Colony, Delhi Road, Alwar
       (Raj.)
3.     Sub Divisional Officer, Neemrana, District Alwar.
                                                                  ----Respondents

Connected With S.B. Civil Writ Petition No. 11390/2020 M/s. Amrit Bricks Udhyog, Through Its Proprietor Vijay Kumar S/o Shri Gopal Prasad, Aged About 46 Years, R/o Halwai Ka Mohalla, Kumher, District Bharatpur, (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Revenue, Government Of Rajasthan, Jaipur.

2. Regional Officer, Rajasthan State Pollution Control Board, 8/43-44, Neb Housing Board Colony, Delhi Road, Jaipur.

3. Sub Divisional Officer, Kathumar, District Alwar.

----Respondents

For Petitioner(s) : Mr. Vikram Yadav For Respondent(s) : Mr. Akshay Sharma, AGC Mr. Akhil Simlote for respondent no.2.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/01/2021

(2 of 2) [CW-20209/2019]

Learned counsels appearing for the respective parties are at

ad-idem that the controversy involved in these matters pertaining

to conversion of land under the Rajasthan Land Revenue

(Conversion of Agricultural Land for Non-Agricultural Purposes in

Rural Areas), Rules 1992, restricted for a period of five years, is

covered by the judgment dated 07.05.2018 passed by a co-

ordinate Bench of this Court in case of M/s Saubhagh Bricks Vs.

State of Rajasthan & Ors.

In view of aforesaid, these writ petitions are allowed in terms

of order dated 07.05.2018 passed by a Co-ordinate Bench of this

Court in case of M/s Saubhagh Bricks (supra).

(MAHENDAR KUMAR GOYAL),J

MADAN MEENA /87-88

Powered by TCPDF (www.tcpdf.org)