Rudmal vs State And Ors
2022 Latest Caselaw 5036 Raj

(1 of 2) [CW-9562/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9562/2016

Rudmal S/o Shri Jawana Ram aged 54 Years R/o 690A, Main Ganesh Nagar, Nirwa Road, Jhootwara, Jaipur (Raj.).

----Petitioner Versus

1. State of Rajasthan through Principal Secretary to Government, Mines Department, the Government of Rajasthan, Secretariat, Jaipur.

2. The Director, Mines and Geology Department, Khanij Bhawan, Udaipur.

3. The Mining Engineer, Mines & Geology Department, Barmer.

----Respondents

For Petitioner(s) : Mr. J. S. Naruka For Respondent(s) : Mr. Lakshya Pagaria for Mr. Digvijay Singh Jasol

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2022

The case comes up on an application (Inward No.01/20) filed

on behalf of the respondents for deciding the matter in the light of

the judgment dated 08.11.2017 passed by the Division Bench of

this Court in D.B. Civil Writ Petition No.7646/2016 (Federation of

Mining Association of Rajasthan & Ors. Vs. State of Rajasthan &

Ors.).

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment passed in the case of Federation of Mining

Association of Rajasthan (supra).

(2 of 2) [CW-9562/2016]

In view of the agreement made by the learned counsel for

the parties, the present writ petition is disposed of in terms of the

judgment passed by this Court on 08.11.2017 passed in D.B. Civil

Writ Petition No.7646/2016 (Federation of Mining Association of

Rajasthan & Ors. Vs. State of Rajasthan & Ors.).

(VINIT KUMAR MATHUR),J

33-Shahenshah/-

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