Mukesh Kumar Verma vs Union Of India
2021 Latest Caselaw 10252 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7118/2021

Mukesh Kumar Verma S/o Shri Madan Lal Kumawat, Aged About 39 Years, R/o C/o R.k. Sari Centre, Gram Post 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 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 Mininig 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, Govt.

Counsel (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/07/2021

Issue notice to the respondents.

Mr. Digvijay Singh Jasol, learned Government counsel is

directed to accept notice on behalf of the respondents. He accepts

(2 of 2) [CW-7118/2021]

the same. Hence, service is complete. He seeks some time to

complete his instructions.

Time prayed for is granted.

List after two weeks along with SBCWP No. 7082/2021.

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

Surabhii/22-

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