Pankaj Singh Jadaun vs State Of Raj And Ors
2022 Latest Caselaw 7656 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 17999/2017

Pankaj Singh Jadaun, Son Of Shri Sishupal Singh, aged about 33
years, Resident Of 182, Vardhman Nagar, Hindaun City, District
Sawaimadhopur Rajasthan
                                                                        ----Petitioner
                                      Versus
1.     State     Of    Rajasthan        Through         Principal      Secretary   To
       Government, Mines Department, Government Secretariat,
       Jaipur.
2.     Jt. Secretary To Government, Mines (Gr 2) Department,
       Government Secretariat, Jaipur.
3.     Director, Department Of Mines And Geology, Udaipur.
4.     Superintending Mining Engineer Department Of Mines And
       Geology, District Ajmer.
5.     Assistant Mining Engineer, Tehsil Sarwar, District Ajmer,
       Rajasthan.
6.     Union      Of     India       Through          Secretary,        Ministry   Of
       Environment           And       Forest        And           Climate   Change,
       Government, "Paryavaran Bhawan", C.G.O. Complex,
       Lodhi And Road, New Delhi-110003.
                                                                     ----Respondents

For Petitioner(s) : Mr. David Mehala for Mr. Sandeep Singh Shekhawat For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

06/12/2022

The matter comes up on an application (2/2022) filed by the

petitioner seeking disposal of the writ petition in view of the

judgments of the Division Benches of this Court in D.B. Spl. Appl.

Writ No.1111/2017; Shiva Corporation India Limited. Vs.

(2 of 2) [CW-17999/2017]

State of Rajasthan & Ors. and other connected matters dated

22.04.2022 & D.B. Special Appeal Writ No.281/2018; Nawal

Kishore Gupta Vs. State of Rajasthan & Ors. dated

07.05.2022.

Learned counsel for the petitioner submits that the issue

involved herein is no more res integra and stands resolved by the

judgments of the Division Benches of this court in the aforesaid

cases as also a judgment of the Hon'ble Supreme of India dated

11.11.2021 in Special Leave Petition (Civil) No.10587/2019;

Bajri Lease Lol Holders Welfare Society through its

President Vs. The State of Rajasthan & Ors. and prays that

the instant writ petition may also be disposed of in similar terms.

Learned Additional Advocate General without disputing the

aforesaid legal proposition, submits that he has no objection if the

writ petition is disposed of in terms of the aforesaid judgments of

this Court as also of the Hon'ble Supreme Court of India.

In view thereof, the application deserves to be allowed. The

application is allowed accordingly.

This writ petition is disposed of in terms of the judgments of

the Division Benches of this Court in the cases of Shiva

Corporation India Limited (supra) & Nawal Kishore Gupta

(supra) and the judgment of the Hon'ble Supreme Court of India in

case of Bajri Lease Lol Holders Welfare Society through its

President (supra) which shall apply mutatis mutandis to this case

also.

(MAHENDAR KUMAR GOYAL),J

Sudha/11

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