Harikesh Gurjar S/O Shri Kajodmal ... vs Union Of India
2022 Latest Caselaw 2349 Raj/2

                                                  HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                              BENCH AT JAIPUR

                                                          D.B. Civil Writ Petition No. 14379/2021

                                      Harikesh Gurjar S/o Shri Kajodmal Gurjar, Aged About 30 Years,
                                      Resident Of Jirota Khurd, Dausa Rajasthan.

                                                                                                                ----Petitioner

                                                                                Versus

                                      1.         Union Of India, Through Secretary, Ministry Of Environment,
                                                 Forest And Climate Change, Government Of India, Indira
                                                 Paryavaran Bhawan, Jorbagh Road, New Delhi(110003)

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

                                      3.         The Principal Chief Conservator Of Forest, Forest Department,
                                                 Van Bhawan, Tilak Marg, C-Scheme, Jaipur.

                                      4.         The Director, Department Mines And Geology, Government Of
                                                 Rajasthan, Shastri Circle, Udaipur.

                                      5.         The Superintending Mining Engineer, Department Mines And
                                                 Geology, Government Of Rajasthan, Udaipur Circle, Udaipur.

                                      6.         The   Mining      Engineer,       Department         Mines    And   Geology
                                                 Government Of Rajasthan Alwar.

                                                                                                              ----Respondents

For Petitioner(s) : Mr. Lokesh Kumar Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

15/03/2022

Learned counsel for the petitioner seeks to withdraw the petition

with liberty to revive, in case, eventuality so arises.

Accordingly, this petition is dismissed as withdrawn with liberty, as

prayed for.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita/70

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