Girraj Laddha vs State Of Rajasthan
2022 Latest Caselaw 8534 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9104/2022

Girraj Laddha S/o Shri Kanhaiya Lal Laddha, Aged About 62 Years, Resident Of 100 Feet Road, Rajnagar Tehsil And District Rajsamand.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Additional Director (Mines), Udaipur Zone, Udaipur.

3. The Mining Engineer, Department Of Mines And Geology, Rajsamand, Division-I.

                                                                                                         ----Respondents


                                   For Petitioner(s)            :     Mr. Arvind Vyas
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

01/07/2022 Learned counsel for the petitioner submits that the controversy involved in the instant case, has been decided by this Court vide its judgment dated 26.09.2018, rendered in the case of Abdul Rahuf Chouchan Vs. State of Rajasthan [S.B. Civil Writ Petition No. 11546/2018].

Hence, issue notice. Issue notice of the stay application also. Meanwhile and till the next date of hearing, the respondents shall not take coercive measures for recovery of the dead rent for the period during which, the possession of the mine was not with the petitioner.

Connect with S.B. Civil Writ Petition No. 13752/2019.

(VINIT KUMAR MATHUR),J

190-SanjayS/Kashish-

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