Leela Devi vs State Of Rajasthan
2022 Latest Caselaw 6795 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6101/2022

Leela Devi W/o Shri Sharwan Ram Ji, Aged About 43 Years, R/o Mundelo Ka Bass, Khajwana, District Nagaur.

----Petitioner Versus

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

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

3. Additional Director, Mines And Geology Department, Udhyog Bhawan, Jaipur.

4. Superintending Engineer, Mines And Geology Department, Ajmer Circle, Ajmer.

5. Mining Engineer, Mines And Geology Department, Nagaur.

                                                                   ----Respondents


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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/05/2022 After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

the petitioner would be satisfied if a direction is issued to the

respondent Nos.2 and 4 to consider his representation (Annex.12)

before acting upon the recommendations of the Mining Engineer,

Mines and Geology Department, Nagaur dated 08.03.2022

(Annex.11).

In view of the limited prayer made by learned counsel for the

petitioner, this writ petition is disposed of with the expectation

(2 of 2) [CW-6101/2022]

that before acting upon the recommendations dated 08.03.2022

(Annex.11), the Superintendent Engineer, Mines and Geology

Department, Ajmer Circle, Ajmer shall consider the representation

(Annex.12) of the petitioner if the same is not yet considered.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 72-mohit/-

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