Kheta Ram vs The State Of Rajasthan
2021 Latest Caselaw 16260 Raj

(1 of 2) [CW-14699/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14699/2021

1. Kheta Ram S/o Rama Ram, Aged About 71 Years, By Caste Meghwal R/o Meghwalo Ka Waas, Gram Panchayat Bhimarlai, Tehsil And Police Station Pachpadra, District Barmer, Rajasthan.

2. Binja Ram S/o Uda Ram, Aged About 80 Years, By Caste Bheel R/o Gram Panchayat Bhimarlai, Tehsil And Police Station Pachpadra, District Barmer, Rajasthan.

----Petitioners Versus

1. The State Of Rajasthan, Through The Director, Mines And Geology Directorate, Udaipur. Office Tel.- 0294-2415091 (Ext.-201) Email- [email protected]

2. The Additional Director Of Mining, Khanij Bhawan, 6, West Patel Nagar, Ratanada, Jodhpur. Email- [email protected]

3. The Mining Engineer, Office Of Mining Engineer, Department Of Mines And Geology, Barmer, Khanij Bhawan, In Front Of Roadways Bus Stand.

4. Narpat Singh S/o Anoop Singh, R/o Rajputo Ka Waas, Gram Panchayat Bhimarlai, Tehsil And Police Station Pachpadra, District Barmer, Rajasthan.

                                                                    ----Respondents


 For Petitioner(s)          :     Mr. Devendra Singh Rathore
 For Respondent(s)          :



                       JUSTICE DINESH MEHTA

                                   Judgment

26/10/2021

1. By way of the present writ petition, the petitioners have

prayed that the respondent no.4 be restrained from

excavating the Gypsum from petitioners' land.

(2 of 2) [CW-14699/2021]

2. In the opinion of this Court, the pleadings as made and the

arguments, which have been advanced before this Court

cannot be gone into by this Court in exercise of its power

enshrined under Article 226 of the Constitution of India.

3. The petitioners may file a civil suit/revenue suit for the

reliefs claimed, if so advised.

4. The petitioners may also file a representation before the

Mining Engineer for the grievance so raised in the present

writ petition.

5. If any representation is filed, the Mining Engineer concerned

shall look into the matter and do the needful in accordance

with law.

6. The writ petition as well as the stay application are disposed

of as indicated above.

(DINESH MEHTA),J

221-CPGoyal/-

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