The State Of Rajasthan vs M/S. Ridhi Sidhi Associates
2021 Latest Caselaw 17975 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 464/2020

1. The State Of Rajasthan, Through The Secretary, Mines And Geology, Govt. Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. Director, Mines And Geology, Rajasthan, Udaipur

3. Mining Engineer, Division-I, Rajsamand, District Rajsamand Rajasthan

----Appellants Versus M/s. Ridhi Sidhi Associates, 302, Vardhman Complex, Bhopalpura, Udaipur- Through Its Registered Power Of Attorney Holder Rajendra Mewara S/o Late Shri Champa Lal Mewara, Resident Of Maru Darwaja, Villge Amert, District Rajsamand.

----Respondent

For Appellant(s) : Mr. Sandeep Shah AAG with Ms. Akshiti Singhvi.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

30/11/2021

The judgment rendered by the learned Single Judge which is

impugned in the present appeal, was passed on 06.07.2020. The

present appeal which is filed on or around 21.10.2020 falls within

the Corona exemption period provided by the Supreme Court by

its plenary order dated 23.03.2020. The objection raised by the

Registry is, therefore, overruled.

In the impugned judgment, the learned Single Judge has

relied upon and followed the decision in case of Ashwini Kumar

Yadav Vs. State of Rajasthan and Others, (S.B. Civil Writ Petition

No.22993/2017) as affirmed by the Division Bench by judgment

(2 of 2) [SAW-464/2020]

dated 17.09.2019 in the case of State of Rajasthan and Others Vs.

Serve Shree Om Shiv Neelkanth (D.B. Civil Special Appeal (W)

No.975/2018).

Learned Additional Advocate General candidly stated that the

issue was carried before the Supreme Court and the SLP in the

case of State of Rajasthan and Others Vs. Serve Shree Om Shiv

Neelkanth Associate Etc. came to be dismissed on 15.10.2020.

In that view of the matter, this appeal is dismissed without

recording separate reasons.

(SUDESH BANSAL),J (AKIL KURESHI),CJ 9-a.asopa/-

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