Anil Kumar Dhakad vs The State Of Rajasthan
2021 Latest Caselaw 17012 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15872/2021

Anil Kumar Dhakad S/o Shri Moti Lal Ji Dhakad, Aged About 45 Years, R/o Lakshmi Nivas Tehsil Bijoliya, District Bhilwara Through Power Of Attorney Holder Mr. Sanjay Sisodia S/o Shri Sajjan Singh Ji Sisodia Age About 49 Years, R/o 100, Kashipuri Bhilwara, District Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan, Through The Joint Secretary To The Government Of Rajasthan, Mines Department, Jaipur.

2. Director, Mines And Geology Department, Udaipur.

3. The Additional Director, Mines And Geology Department, Kota.

4. The Mining Engineer, Mines And Geology Department, Bundi, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Arvind Shrimali

JUSTICE DINESH MEHTA Order

15/11/2021

Learned counsel for the petitioner submits that the

controversy involved in the instant case, has been decided by this

Court vide its judgment dated 26.09.2018, rendered in the case of

Abdul Rahuf Chouhan Vs. State of Rajasthan [S.B. Civil Writ

Petition No.11546/2018].

Hence, issue notice. Issue notice of the stay application also.

Meanwhile, the respondents shall not take coercive measures

for recovery of the dead rent for the period during which, the

possession of the mine was not with the petitioner.

(2 of 2) [CW-15872/2021]

Connect with S.B. Civil Writ Petition No.13752/2019.

(DINESH MEHTA),J

172-Ramesh/-

Powered by TCPDF (www.tcpdf.org)