Mukesh Kumar Nehra vs U O I And Ors (2023:Rj-Jp:28256)
2023 Latest Caselaw 5798 Raj/2

[2023:RJ-JP:28256]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2082/2018

Mukesh Kumar Nehra S/o Shri Sube Singh Nehra, aged 32 years,
R/o Jatwas Hasampur, Distt Sikar, Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       Union Of India Through Secretary, Ministry Of Mines,
         Shastri Bhawan, Dr. Rajender Prasad Road, New Delhi
         11001
2.       The Secretary Ministry For Environment, Forest And
         Climate Change, Govt. Secretariat, Uoi, New Delhi
3.       The Govt. Of Rajasthan Through Principle Secretary,
         Miners And Petrlium, Govt. Secretariate, Near Statue
         Circle, Bhagwan Das Road, Jaipur
4.       The Director Mines And Geology Directorate, Udfaipur,
         Rajasthan
5.       The Chairman, Rajasthan State Pollution Control Board,
         4- Institutional Area, Jhalana Doongari, Jaipur
6.       The Director, Directorate General Of Mines And Safety,
         Ajmer Region, Anasagar Link Road, Ajmer 305001
7.       Collector, Sikar
8.       S.h.o. P.s. Patan, Distt. Sikar
9.       Mr. Rajesh Kumar, Owner Of Hasampur Masonry Stone
         Mines Ml No. 200/04, H.no. 125, Navsarai, New Delhi
10.      Mr. Bhanwar Singh, Owner Of Hasampur Masonry Stone
         Mines Ml No. 201/04 And 245/05, Village Doken, Tehsil
         Neem Ka Thana, Distt - Sikar Raj.
11.      Mr. Balwan Singh, Owner Of Hasampur Masonry Stone
         Mines Ml No. 250/04, H.no. 837, Village And Post
         Bijwasan, New Delhi.
                                                                 ----Respondents

For Petitioner(s) : Mr. Jai Prakash Poswal for Dr. Mithlesh Kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

[2023:RJ-JP:28256] (2 of 2) [CW-2082/2018]

Judgment / Order

10/10/2023

Counsel appearing for the petitioner submits that the

petitioner does not want to press the present writ petition.

In view of the submissions made by counsel appearing for

the petitioner, the present writ petition is dismissed as not

pressed.

Since the main petition has been dismissed as not pressed,

all other pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /119

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