M/S. Parshav Minerals vs State Of Rajasthan
2022 Latest Caselaw 9090 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 10/2021

M/s. Parshav Minerals, Through Its Partner Poonamchand Jain S/o Shri Rikhabchand, Aged 47 Years, 1St Floor, S-8-9, Pur Road, Riico Ist Step, Bhilwara.

----Appellant Versus

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

2. The Director, Mines And Geology Department, Directorate, Khanji Bhawan, Udaipur.

3. The Superintending Mining Engineer, Mines And Geology Department, Udaipur.

4. The Mining Engineer, Mines And Geology Department, Nagaur.

----Respondents

For Appellant(s) : Mr. Bhushan Singh Charan.

For Respondent(s) :

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

Judgment / Order

12/07/2022

The file has been listed in the defect category. The certified

copy of the impugned order dated 05.10.2015 has not been filed

by the appellant and hence, the limitation could not be calculated.

It may be stated here that identical Special Appeal (Writ)

No.451/2020 (M/s. Kamal Minchem vs State of Rajasthan & Ors.)

filed against the very same order dated 05.10.2015 passed in

bunch of writ petitions led by SBCWP No.7019/2015, came to be

dismissed vide order dated 05.02.2021 as being delayed. Hence,

(2 of 2) [SAW-10/2021]

the instant special appeal (writ) is also dismissed on the ground of

delay and as the defects have not been cured.

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

55-Sudhir Asopa/Prashant/-

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