Chetan Yadav Son Of Shri Yogesh ... vs State Of Rajasthan ...
2023 Latest Caselaw 5930 Raj/2

[2023:RJ-JP:28814]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 289/2020

Chetan Yadav Son Of Shri Yogesh Yadav, Aged About 56 Years,
At Present Resident Of M/s Neelkanth Steel, E-41, Khuskhera
Industrial Area, Bhiwadi, Tehsil Tijara, District Alwar Through
Power Of Attorney Holder Smt Saroj Chouhan, Wife Of Shri
Indarjeet, Aged About 56 Years, Resident Of J-772, Phase-Ii,
Sale Tax Office Ke Pass, Riico Industrial Area, Bhiwadi, Tehsil
Tijara, District Alwar (Rajasthan)
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Mines And Geology, Secretariat, Jaipur.
2.       Joint Secretary To The Govt. Department Of Mines And
         Geology, Secretariat, Jaipur.
3.       Director,    Mines     And      Geology,        Govt.     Of   Rajasthan,
         Directorate Of Mines And Geology, Court Circle, Udaipur.
4.       Additional     Director,        Mines,        Jaipur      Zone,    Jaipur
         Department Of Mines And Geology, Jaipur.
5.       Mining Engineer, Department Of Mines And Geology,
         Alwar.
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

Counsel for the petitioner fairly submits that the issue

involved in the present writ petition is no more res integra

because the Hon'ble Supreme Court in case of "The State of

Rajasthan and Ors. Vs. Sharwan Kumar Kumawat etc. Etc."

(Civil Appeal Nos.1162-1171 of 2016) decided on 01.08.2023

[2023:RJ-JP:28814] (2 of 2) [CW-289/2020]

with other connected matters have decided against the petitioner

and allowed the appeal of the State of Rajasthan and rejected the

claim of the petitioner.

In view of the above, the present writ petition is dismissed.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA /57

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