Ashoka Minerals And Chem vs State Of Rajasthan (2023:Rj-Jd:40395)
2023 Latest Caselaw 10045 Raj

Rajasthan High Court - Jodhpur

Ashoka Minerals And Chem vs State Of Rajasthan (2023:Rj-Jd:40395) on 23 November, 2023

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2023:RJ-JD:40395]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 13154/2023

Ashoka Minerals And Chem, Through Proprietor Kalu Lal Jain S/o
S.L. Jain Age About 75 Years, R/o F-237-238 Mewar, Industrial
Area, Madri, District Udaipur
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal      Secretary,
         Department Of Energy, Government Of Rajasthan, It
         Center, Chambal Power House Campus, Hawa Sarak,
         Jaipur - 302006
2.       Rajasthan Electricity Regulation Commission, Through Its
         Chairman, Vidhyut Viniyamak Bhawan, Sahakar Marg,
         Near State Motor Garage, Jaipur, Rajasthan 302001.
3.       Ajmer Vidhyut Vitaran Nigam Ltd., Through Its Managing
         Director, Hathi Bhata, City Power House, Ajmer 305 001,
         Rajasthan.
4.       The Additional Engineer (O And M), Ajmer Vidhyut Vitaran
         Nigam Ltd., Malvi, District Udaipur.
5.       The Assistant Engineer (O And M), Ajmer Vidhyut Vitaran
         Nigam Ltd., Malvi District Udaipur.
6.       The Additional Chief Engineer (Hq), Ajmer Vidhyut Vitran
         Nigam        Ltd.,        Commercial          Wing,          Vidyut    Bhawan,
         Panchsheel Nagar, Makarwali Road, Ajmer - 305004.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Arvind Vyas.
For Respondent(s)              :     Mr. Manish Tak, AGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/11/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

[2023:RJ-JD:40395] (2 of 2) [CW-13154/2023]

judgment rendered in a bunch of writ petitions led by S.B. Civil

Writ Petition No.11242/2023 "Bhansali Dyeing Vs. State of

Rajasthan & Ors." and other connected matters decided on

09.04.2023.

In view of the statement made by the counsel for the

parties, the present writ petition is disposed of in terms of the

judgment rendered in the case of Bhansali Dyeing (supra).

Stay applications as well as other pending applications, if

any, shall stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 22-AnilSingh/-

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