Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kirodi Mal Sharma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2508 Raj/2

Citation : 2021 Latest Caselaw 2508 Raj/2
Judgement Date : 29 June, 2021

Rajasthan High Court
Kirodi Mal Sharma S/O Shri ... vs State Of Rajasthan on 29 June, 2021
Bench: Sabina, Manoj Kumar Vyas
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Civil Writ Petition (PIL) No. 386/2020

Kirodi Mal Sharma S/o Shri Ramawatar Sharma, Aged About 27
Years, Resident Of Village Baldevgarh, Via Tehla, Tehsil Rajgarh,
District Alwar (Rajasthan).
                                                                     ----Petitioner
                                  Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department Of Environment And Forest, Government Of
       Rajasthan, Secretariat, Jaipur.
2.     Principal Secretary, Department Of Mines, Government Of
       Rajasthan, Secretariat, Jaipur.
3.     Director, Mines And Geology, Udaipur.
4.     District Collector, Alwar.
5.     Sub Divisional Magistrate, Rajgarh, District Alwar.
6.     Tehsildar, Tehsil Rajgarh, District Alwar.
7.     Deputy Conservator Of Forests, Forest Department, Alwar.
8.     Station House Officer, Police Station Tehla, District Alwar.
9.     Mining Engineer, Mines And Geology Department, Alwar.
10.    Smt. Nirmala Sharma W/o Shri Krishna Avtar Sharma,
       Resident Of 34, Chaudhary Colony, Opposite Tiwari
       Dharam Kanta, Dausa, District Dausa (Rajasthan) Owner
       Of M.L No. 278/1988 (R-78/2007) Situated At Near
       Village Baldevgarh, Tehsil Rajgarh, District Alwar.
11.    Manoj Kumar Sharma S/o Shri Kailash Narayan Sharma,
       Resident Of 107, Vyas Mohalla, Ward No.22, Dausa,
       District Dausa Owner Of M.L. No. 160/1987 (R-116/2007)
       Situated At Near Village Baldevgarh, Tehsil Rajgarh,
       District Alwar.
12.    Shishupal Sharma, Owner Of M/s S.S. Marble, M.L. No.
       167/1988     (R-72/2007)            Situated            At   Near   Village
       Baldevgarh, Tehsil Rajgarh, District Alwar.
13.    Ashok    Ajmera,     Owner        Of     M.L.     No.        341/1987   (R-
       107/2007) Situated At Near Village Baldevgarh, Tehsil
       Rajgarh, District Alwar.
14.    Vinod Kumar Ajmera, Owner Of M.L. No. 342/1987 (R-
       80/2007) Situated At Near Village Baldevgarh, Tehsil


                   (Downloaded on 01/07/2021 at 09:00:17 PM)
                                                                                   (2 of 2)                 [CW-386/2020]


                                               Rajgarh, District Alwar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Koslesh Kumar Bairwa, Advocate through Video Conferencing For Respondent(s) : Mr. Ashwani Kumar Chobisa, Advocate, through Video Conferencing Mr. Jaivardhan Singh Shekhawat, Advocate through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

29/06/2021

Learned counsel for petitioner submits that he may be

permitted to withdraw this petition to avail other appropriate

remedy available to the petitioner as per law.

Ordered accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita/15

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter