Choutha Ram vs State Of Rajasthan
2022 Latest Caselaw 8909 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9334/2022

Choutha Ram S/o Magha Ram, Aged About 49 Years, R/o Village Hirawati, Post Odit, Tehsil Ladnoo, District Nagaur.

----Petitioner Versus

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

2. Secretary, Department Of Revenue, Government Of Rajasthan, Secretariat, Jaipur.

3. District Collector, Nagaur.

4. Sub-Divisional Officer, Ladnoo, District Nagaur.

5. Mining Engineer, Nagaur.

6. Mana Ram S/o Kistora Ram, R/o Village Hirawati, Post Odit, Tehsil Ladnoo, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra.

For Respondent(s) :

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

07/07/2022

The petitioner Choutha Ram, resident of Village Hirawati,

Post Odit, Tehsil Ladnoo, District Nagaur by way of present Public

Interest Litigation has prayed for following reliefs:-

I. "by an appropriate writ, order or direction the respondents may be directed to take appropriate action against the illegal mining carried out from Khasara No.52/1 situated at Tehsil Ladnoo, District Nagaur.

II. Further by an appropriate writ, order or direction, the respondents may be directed with regard to cancellation of mining lease

(2 of 2) [CW-9334/2022]

No.123/2009 upon Khasara No.52/1 issued in favour of the private respondent and estimated revenue losses whatsoever committed by the illegal mining, the amount of such revenue loss may kindly be recovered from the salary of local responsible officers. III. Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner."

From perusal of the writ petition, it is evident that the

petitioner had made various representations dated 24.12.2020,

27.01.2021, 03.02.2022 and 24.02.2022 to the respondent

authorities with a request to stop illegal mining activities upon the

Khasara No.52/1 situated at Village Hirawati, Tehsil Ladnoo,

District Nagaur, but till date no action has been taken by the

respondents.

Since, the petitioner's representations ventilating grievances

are pending before the respondents, we are not entering in the

merits of the case. The respondent Nos.3, 4 & 5 are directed to

decide the representations submitted by the petitioner in

accordance with law, within a period of two months from the date

of receipt of certified copy of this order.

With these observations, the writ petition is disposed of.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

25-Prashant/-

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