Badri Dan Charan vs The State Of Rajasthan
2022 Latest Caselaw 15 Raj

(1 of 2) [CW-13611/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13611/2021

Badri Dan Charan S/o Papu Dan Charan, Aged About 63 Years, Resident Of Shubh Sagar Krishi Farm, Narpura, Tehsil And District Jalore (Rajasthan).

----Petitioner Versus

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

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

3. The Additional Director, Mines And Geology Department, Jodhpur.

4. The Superintending Engineer, Mines And Geology Department, Jodhpur.

5. The Mining Engineer, Mines And Geology Department, Jalore.

----Respondents

For Petitioner(s) : Mr. Kuldeep Mathur Mr. D.S. Sodha For Respondent(s) : Mr. Digvijay Singh Jasol

JUSTICE DINESH MEHTA

Order

03/01/2022

1. In view of the judgment dated 11.11.2021, passed by

Hon'ble the Supreme Court in Special Leave Petition (Civil)

No.10587/2019 : Bajri Lease Lol Holders Welfare Society Vs. The

State of Rajasthan & Ors., Mr. Mathur, learned counsel for the

petitioner seeks permission to withdraw the present writ petition

with a liberty to avail his remedies before Hon'ble the Supreme

Court.

(2 of 2) [CW-13611/2021]

2. Permission granted.

3. The writ petition is dismissed as withdrawn, with the liberty

as prayed for.

4. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J

10-Ramesh/-

Powered by TCPDF (www.tcpdf.org)