M/S. Bhavya Industries vs The Union Of India
2021 Latest Caselaw 9925 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7862/2021

M/s. Bhavya Industries, Its Proprietor Vipin Chandana S/o Shri V P Chandana, Age About 45 Years, R/o Saket Nagar, Beawar (Raj.).

----Petitioner Versus

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

2. The State Of Rajasthan, Through Principal Secretary, Department Of Mines And Geology, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

4. The Director, Mines And Geology, Department, Directorate, Khanij Bhawan, Udaipur (Raj.).

5. Joint Secretary (Admin.), Mines And Geology Department, Jaipur (Raj.).

6. The Mining Engineer, Mines And Geology Department, Beawer.

----Respondents

For Petitioner(s) : Mr. Arvind Vyas (through VC) For Respondent(s) : Mr. Digvijay Singh (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/07/2021

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.

(2 of 2) [CW-7862/2021]

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

100-Mohit/pratibha/-

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