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Parasmal vs State Of Rajasthan
2022 Latest Caselaw 5030 Raj

Citation : 2022 Latest Caselaw 5030 Raj
Judgement Date : 4 April, 2022

Rajasthan High Court - Jodhpur
Parasmal vs State Of Rajasthan on 4 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3467/2022

Parasmal S/o Sanwal Ram Ghanchi, Aged About 43 Years, By Caste Ghanchi, R/o Jasol, Tehsil, Pachpadra, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Mines, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines And Geology, Department Of Mines, Government Of Rajasthan, Kanij Bhawan, Shastri Circle, Udaipur (Raj.).

3. The Executive Mining Engineer, Mines And Geology Department, Jodhpur (Raj.).

4. The Mining Engineer, Mines And Geology Department, Sirohi (Raj.).

----Respondents

For Petitioner(s) : Mr. Ranjeet Joshi Mr. Abhijeet Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

04/04/2022

Issue notice. Issue notice of stay petition also, returnable on

16.05.2022.

Meanwhile, the Mining Engineer, Mines & Geology

Department, Sirohi shall not take any coercive measure for

recovery of amount in question, till further orders.

Connect with S.B. Civil Writ Petition No. 10807/2017.

(VIJAY BISHNOI),J 33-mohit/-

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