M/S Shriram Minerals vs State Of Rajasthan
2022 Latest Caselaw 9128 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 567/2022

M/s Shriram Minerals, Makrana District Nagour Through Its Partner Shri Kailash Dhoot S/o Late Shri Gauri Shankar Dhoot By Caste Maheshwari Aged 63 R/o Nawa City Tehsil Nawa District Nagaur Through Its Power Of Holder Shri Ramchandra Gila S/o Shri Amraram Gila By Caste Jat Aged 36 R/o Gila Ki Dhaani, Matabhar Road, Makrana Tehsil And District Nagour (Rajasthan).

----Appellant Versus

1. State Of Rajasthan, Through The Additional Chief Secretary, Mines Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Joint Secretary (Mines), Government Of Rajasthan, Secretariat, Jaipur (Presently The Deputy Secretary, Mines).

3. The Director, Mines And Geology Department, Khanij Bhawan, Udaipur.

4. The Additional Director (Mines), Mines And Geology Department, Udaipur Zone, Udaipur (Rajasthan).

5. The Mining Engineer, Mines And Geology Department, Udaipur Zone, Udaipur.

6. The Assistant/mining Engineer, Mines And Geology Department, Banswara (Rajasthan).

----Respondents

For Appellant(s) : Mr. Kuldeep Vaishnav.

For Respondent(s) : -

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

Judgment / Order

13/07/2022

Learned counsel Shri Vaishnav, representing the appellant,

craves liberty to withdraw this special appeal seeking leave that

(2 of 2) [SAW-567/2022]

the appellant may be permitted to avail suitable remedy for

ventilating his grievances.

Thus, this intra court appeal is dismissed as withdrawn with

the liberty prayed for.

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

64-Prashant / Pramod-

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