Isha Son Of Shri Mangal vs State Of Rajasthan
2023 Latest Caselaw 128 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 19539/2018

                                    Isha Son Of Shri Mangal
                                                                                                       ----Petitioner
                                                                       Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ashwani Kumar Chobisa with Mr. Sidharth Jain For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

04/01/2023

Learned counsel for the petitioner submits that the disputed

arrears were deposited much before filing of the writ petition.

Learned counsel has relied upon judgments of this Court in

DBCWP No.6829/2019 titled as Smt. Geeta Devi Vs. State of

Rajasthan & Ors. and SBCWP No.9092/2021 titled as Mohan Ram

Vs. State of Rajasthan & Ors., wherein the provisions of Rule

63(4) of the Rajasthan Minor Mineral Concession Rules, 2017 were

considered.

In light of the above submissions, let notices be issued upon

the respondents by way of registered post.

Additionally 'dasti' service is also permitted.

List the matter after four weeks.

(SAMEER JAIN),J

Arun/93

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