Citation : 2022 Latest Caselaw 5075 Raj/2
Judgement Date : 25 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Special Appeal Writ No. 817/2022
In
S.B. Civil Writ Petition No. 5312/2021
1. State Of Rajasthan, Through Secretary, Department Of
Mines And Geology, Secretariat, Jaipur.
2. Joint Secretary To The Govt., Department Of Mines And
Geology, Secretariat, Jaipur.
3. Director, Mines And Geology, Govt. Of Rajasthan,
Directorate Of Mines And Geology, Court Circle, Udaipur.
4. Additional Director, Department Of Mines And Geology,
Jaipur Zone, Jaipur, Khaniz Bhawan, Jaipur.
5. Mining Engineer, Department Of Mines And Geology,
Ajmer.
----Appellants
Versus
Mamta Chaturvedi Wife Of Shri R N Chaturvedi, Aged About 51
Years, Resident Of B-387, Near Jain Mandir, Panchsheel Nagar,
District Ajmer (Rajasthan)
----Respondent
For Appellant(s) : Dr. Vibhuti Bhushan Sharma, Additional Advocate General with Ms. Charvi Patni, Advocate & Mr. Prakhar Gupta, Advocate
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA
Judgment / Order
25/07/2022
Heard.
Though number of grounds have been urged, we find that
the order has been passed by the learned Single Judge on the
basis of the concession granted by the State.
(2 of 2) [SAW-817/2022]
Learned State counsel would submit that such concession
was erroneously given in the Court.
The ground which is now being urged can only be urged
before the learned Single Judge by way of review/recall and not by
way of writ appeal.
The appeal is misconceived in law and is, therefore,
dismissed, however, with liberty to file review.
(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J
Mohita /3
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!