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Gram Panchayat Kitnod vs State Of Rajasthan
2022 Latest Caselaw 846 Raj

Citation : 2022 Latest Caselaw 846 Raj
Judgement Date : 17 January, 2022

Rajasthan High Court - Jodhpur
Gram Panchayat Kitnod vs State Of Rajasthan on 17 January, 2022
Bench: Sandeep Mehta, Vinod Kumar Bharwani

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9470/2021

Girdhari Ram & Anr.

----Petitioner Versus State Of Rajasthan & Ors.

----Respondent Connected With

1. D.B. Civil Writ Petition No. 5974/2021

2. D.B. Civil Writ Petition No. 6945/2021

For Petitioner(s) : Mr. Manish Patel (through VC) For Respondent(s) : Mr. Sandeep Shah, AAG (through VC)

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

17/01/2022

Shri Sandeep Shah, AAG prays for time to submit the latest

factual report regarding the questioned mining activities pursuant

to the judgment rendered by Hon'ble the Supreme Court in the

case of Bajri Lease Loi Holders Welfare Society v. The State

of Rajasthan & Ors. (SLP No.10670/2019 decided on

11.11.2021)

List on 08.02.2022. Pleadings be completed in the

meantime.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

45-Sudhir Asopa/-

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