State Of Rajasthan vs M/S. Shri Dev Mines And Minerals
2021 Latest Caselaw 8677 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal (Writ) No. 335/2020

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

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

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

4. The Mining Engineer, Mines And Geology Department, Bhilwara.

----Appellants Versus M/s. Shri Dev Mines And Minerals, Ward No. 46, Behind Multani Motors, Hand Pump Choraha, Ajmer Road, Bhilwara, Through Its Partner Arjun Singh Shekhawat, S/o Shri Ram Singh Shekhawat Aged 55 Years, R/o House No. 1621, Ward No. 31, Hanuman Colony, Harni Mahadev Road, Bhilwara (Raj.).

----Respondent

For Appellant(s) : Mr. Sandeep Shah, AAG through V.C.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

31/03/2021

The defects pointed out by the office are overruled.

Learned Additional Advocate General appearing for the

appellants submits that the controversy involved in the present

case is squarely covered by the judgment rendered by this Court

in a batch of special appeals, the lead case being State of

Rajasthan & Ors. vs. M/s. Karni Mines and Minerals [D.B.

                                                                               (2 of 2)                [SAW-335/2020]



                                   Special      Appeal       (Writ)         No.652/2018,             decided    on

                                   03.05.2018].

In light of the aforesaid judgment, the special appeal is

dismissed.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

1-MohitTak/-

Powered by TCPDF (www.tcpdf.org)