M/S Mahadev Minerals And ... vs Union Of India
2021 Latest Caselaw 10074 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6521/2021

M/s Mahadev Minerals And Chemicals Udhyog

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. DLR Vyas (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.

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

23-mohit/-

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