Bhagwati Plaster Hanumangarh vs State Of Rajasthan (2023:Rj-Jd:44461)
2023 Latest Caselaw 10988 Raj

Rajasthan High Court - Jodhpur

Bhagwati Plaster Hanumangarh vs State Of Rajasthan (2023:Rj-Jd:44461) on 19 December, 2023

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2023:RJ-JD:44461]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 13910/2023

1.       Bhagwati Plaster Hanumangarh, Through Its Proprietor
         Mahabir Prasad Agarwal S/o Shri Deen Dayal Agarwal
         Aged About 63 Years R/o Rajpura, Bhadra, District
         Hanumangarh, Rajasthan.
2.       Shree Balaji Udyog Hanumangarh, Through Its Proprietor
         Pradeep Kumar Khadria S/o Shri Hira Lal Khadria Aged
         About 56 Years R/o Chak 9, C.O. Vinayak Plaster BHD,
         Rajpura, Bhadra, Hanumangarh, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Mines Department, Government of Rajasthan, Jaipur.
2.       The Director, Mines and Geology Department, Rajasthan,
         Shastri Circle, Udaipur.
3.       The Additional Director (Head Quarters), Mines and
         Geology Department, Shastri Circle, Udaipur.
4.       The    Assistant     Mining       Engineer,        Mines    Department,
         Hanumangarh.
                                                                  ----Respondents
                             Connected With
               S.B. Civil Writ Petition No. 13358/2023
Parihar Plaster Gypsum Udhyog, Through Its Proprietor Tilok
Chand S/o Roopa Ram Jat Aged About 58 Years having
Registered Address Bhadwasi Railway Station, 1, Bhadwasi
District Nagaur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Mines Department, Government Of Rajasthan, Jaipur
         District Jaipur.
2.       The Director, Mines and Geology Department, Rajasthan,
         Shastri Circle, Udaipur District Udaipur.
3.       The Additional Director (Head Quarters), Mines and
         Geology Department, Shastri Circle, Udaipur District
         Udaipur.


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                                   4.       The Assistant Mining Engineer, Mines Department Nagaur
                                            District Nagaur.
                                                                                                    ----Respondents


                                   For Petitioner(s)           :   Ms. Jaya Bhandari
                                   For Respondent(s)           :   Mr. Digvijay Singh Jasol



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/12/2023

Learned counsel for the respondents submits that the

controversy involved in the present case is squarely covered by a

judgment rendered in D.B. Civil Writ Petition No.1007/2018

(Kaladwas Chamber of Commerce Industries & Ors. Vs.

State of Rajasthan & Ors.), decided on 19.02.2019. Therefore,

no relief can be granted to the petitioners in these writ petitions.

Learned counsel for the petitioners is not in a position to

refute the submission made by the counsel for the respondents.

In view of the statements made before this Court and the

order passed by the Division Bench in the case of Kaladwas

Chamber of Commerce Industries (supra), the present writ

petitions are dismissed.

(VINIT KUMAR MATHUR),J 23-Shahenshah/-

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