Villagers Of Rohilla Kalan vs State Of Rajasthan
2021 Latest Caselaw 17023 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 4977/2021

Villagers Of Rohilla Kalan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Moti Singh For Respondent(s) : Mr. Pradeep Singh for Mr. H.S. Sindhu

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

15/11/2021

Learned counsel for the petitioner has submitted that he has

mentioned the address of respondent Nos.4, 5 and 7 as per the

mining lease issued in their favour.

Let fresh notices be issued to the respondent Nos.4, 5 and 7,

returnable on 3rd December, 2021 and be given 'dasti' to learned

counsel for the petitioner for service upon them through the

Mining Engineer, Jodhpur.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

30-Arun/-

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