Hanumana Ram (Hadman) vs The State Of Rajasthan
2022 Latest Caselaw 5513 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5209/2022

Hanumana Ram (Hadman), By Caste Jat, Resident Of Village Dhadhariya Kallan, Tehsil Degana District Nagaur.

----Petitioner Versus

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

2. The Director Mines, Government Of Rajasthan, Khanij Bhawan, Udaipur.

3. The Additional Director (Mines), Mines And Geology Department Jaipur Region Jaipur

4. The Superintending Engineer, Mines And Geology Department, Ajmer Circle, Ajmer

5. Asstt. Mining Engineer, Mines And Geology Department, Gotan District Nagaur.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/04/2022

Issue notice. Issue notice of stay petition as well,

returnable on 16th May, 2022 and be given 'dasti' to

learned counsel for the petitioner for service.

Meanwhile, no coercive action shall be taken against

the petitioner pursuant to the notice dated 28.8.2021

(Annex.4).

(VIJAY BISHNOI),J

57-msrathore/-

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