Himmat Singh vs State Of Rajasthan
2021 Latest Caselaw 15624 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 13859/2021

Himmat Singh S/o Shri Jai Singh Gehlot, Aged About 46 Years, R/o Baori Chainpura, Magra Poonjila, Mandore, Jodhpur (Raj.)- 342001.

----Petitioner Versus

1. State Of Rajasthan, Through Additional Chief Secretary, Department Of Mines And Petroleum, Government Of Rajasthan, Government Secretariat, Jaipur.

2. Director, Department Of Mines And Geology, Government Of Rajasthan, Khanij Bhawan, Shastri Circle, Udiapur (Raj.)-313001.

3. Mining Engineer, Sojat City, Department Of Mines And Geology, Sojat City, District Pali.

----Respondents

For Petitioner(s) : Mr. Krishnaveer Singh with Mr. Jitendra Choudhary and Mr. Rajendra Rathore For Respondent(s) : Mr. Sandeep Shah, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

Mr. Sandeep Shah, learned AAG, has appeared on behalf of

all the respondents, therefore, service is complete.

Heard on the stay application.

In the meanwhile, no third party interest in the mining area

in question shall be created.

(2 of 2) [CW-13859/2021]

The respondents shall have liberty to move an application

under Article 226(3) of the Constitution of India.

List this matter after four weeks, as prayed.

(VIJAY BISHNOI),J

70-mohit/-

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