Laxman Singh vs State Of Rajasthan
2022 Latest Caselaw 5304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4509/2022

Laxman Singh S/o Shri Megh Singh, Aged About 32 Years, Resident Of Bera Ramsagar, Pachunda Khurd, Sojat Road, Tehsil Sojat, District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through The Joint Secretary, Department Of Mines And Geology, Government Of Rajasthan, Jaipur.

2. The Superintending Engineer, Mines And Geology Department, Government Of Rajasthan, Jodhpur.

3. The Mining Engineer (Recovery), Mines And Geology Department, Sojat City, District Pali.

----Respondents

For Petitioner(s) : Mr. Devendra Sanwalot

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

Learned counsel for the petitioner wants to withdraw

this writ petition, however, seeks liberty for the petitioner

to file appeal against the impugned order under Rule 63

of the Rajasthan Minor Mineral Concession Rules, 2017.

Accordingly, this writ petition is dismissed as

withdrawn with the liberty sought for.

(VIJAY BISHNOI),J

58-msrathore/-

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