M/S. K.R. And Party vs State Of Rajasthan And Ors
2023 Latest Caselaw 95 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12225/2017

M/s K.r. And Party, Plot No. 23, Hanwant M, Circuit House Road, Ratanada, Jodhpur, Through Its Part, Resident Of Gwalo Ki Dhani, Gaderi, Bhopalgarh, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan Through The Principal Secretary, Mines Department, Secretariat, Jaipur.

2. The Director, Mines And Geology, Government Of Rajasthan, Udaipur.

3. The Mining Engineer, District Udaipur.

----Respondents Connected With S.B. Civil Writ Petition No. 10832/2017 M/s K.r. And Party, Plot No. 23, Hanwant M, Circuit House Road, Ratanada, Jodhpur, Through Its Part, Resident Of Gwalo Ki Dhani, Gaderi Bhopalgarh, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan Through The Principal Secretary, Mines Department, Secretariat, Jaipur.

2. The Director, Mines And Geology, Government Of Rajasthan, Udaipur.

3. The Mining Engineer, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Govind Suthar For Respondent(s) : Mr. Digvijay Singh Jasol

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/01/2023

(2 of 2) [CW-12225/2017]

Learned counsel for the petitioners have submitted that the

controversy involved in this writ petitions is squarely covered by

judgment dated 16.02.2018 passed by a Co-ordinate Bench of this

Court at Jaipur Bench rendered in Shri Ashwini Kumar Yadav

vs. State of Rajasthan & Ors., S.B. Civil Writ Petition

No.22993/2017 and 16 other connected writ petitions, which

was later on affirmed by the Division Bench of this Court at Jaipur

Bench vide judgment dated 17.09.2019 rendered in The State of

Rajasthan & Ors. vs. Serve Shree Om Shiv Neelkanth

Associates, D.B. Special Appeal Writ No.975/2018 along with

other connected matters. Moreover, the SLP preferred against the

judgment of Division Bench has also been dismissed by Hon'ble

Supreme Court.

Learned counsel for the respondents is not in a position to

dispute the aforesaid facts.

In view of the above, this writ petitions are also disposed of

in terms of the judgments dated 16.02.2018 and 17.09.2019

passed by the Co-ordinate Bench and Division Bench of this Court

at Jaipur Bench in the above referred cases.

Stay petitions stand disposed of.

(VINIT KUMAR MATHUR),J 83-84-Praveen/-

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