Radheshyam Verma vs Union Of India
2021 Latest Caselaw 10023 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6699/2021

Radheshyam Verma S/o Madan Lal Verma, Aged About 40 Years, Ward No.1, Dhabai Khoti, Danta Tehsil Danta Ramgarh, District Sikar (Rajasthan).

----Petitioner Versus

1. Union Of India, Through The Secretary, Ministry Of Mines, New Delhi.

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

3. Chief Secretary, State Government Of Rajasthan, Secretariat, Jaipur (Raj.).

4. The Joint Secretary (Mines), Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

5. The Director, Mines And Geology Department, Directorate, Khanij Bhawan, Udaipur.

6. The Mining Engineer, Mines And Geology Department, Jodhpur Zone, Jodhpur.

7. The Additional Director, Mines And Geology Department, Jodhpur Zone, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Om Prakash Kumawat (through VC) For Respondent(s) : Mr. Digvijay Singh Jasol (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/07/2021

Issue notice to the respondents.

Mr. Digvijay Singh Jasol, learned Government counsel

accepts notice on behalf of the respondents. Hence, service is

complete. He seeks some time to complete his instructions.

(2 of 2) [CW-6699/2021]

Time prayed for is allowed.

List after two weeks along with S.B. Civil Writ Petition

No.4831/2021.

In the meanwhile, no third party interest in the land in

question shall be created.

The respondents shall have liberty to move an application

under Article 226(3) of the Constitution of India.

(VIJAY BISHNOI),J

24-mohit/-

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