Surendra Kumar Son Of Shri Keshar ... vs The State Of Rajasthan
2022 Latest Caselaw 7325 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  D.B. Civil Writ Petition No. 793/2020

Surendra Kumar Son Of Shri Keshar Dev
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan
                                                                  ----Respondent

For Petitioner(s) : Mr. Dharamveer Tholia For Respondent(s) : Mr. Anil Mehta, AAG, Mr. Lokesh Sharma, Mr. Yashodhar Pandey, Mr. Anand Kumar Rao

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/11/2022

Learned counsel for the petitioners has submitted that

this Court vide order dated 27.8.2021 has observed that the

respondents shall ensure that no illegal mining activity is

carried out in 'Derwala Pahadi' situated in Gram Panchayat

Derwala, Distt. Jhunjhunu. It is alleged that despite the order

of this Court, illegal mining is still going on.

Mr. Anil Mehta, learned AAG appearing for the

respondent - State has submitted that he has already filed a

detailed reply along with the inspection report, wherein it is

clearly mentioned that no illegal mining is going on in the

area concerned and mining operation in respect of one mine

is going on, for which, mining lease has been issued by the

mining department.

(2 of 2) [CW-793/2020]

Learned counsel for the petitioners has submitted that

he will file counter to the reply of the State Government

within a period of four weeks.

List after four weeks, as prayed.

(VINOD KUMAR BHARWANI),J (VIJAY BISHNOI),J

609 ms rathore

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