Rishi Raj Soni vs State Of Raj And Ors ...
2023 Latest Caselaw 4684 Raj/2

                                   [2023:RJ-JP:21638]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10142/2018
                                   Rishi Raj Soni, Son Of Shri Prakash Chand Soni, aged about 30
                                   years, Resident Of Village Bijoliya, Tehsil Bijoliya, District
                                   Bhilwada Rajasthan
                                                                                                        ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Principal Secretary,
                                            Department Of Mines And Geology, Secretariat, Jaipu
                                   2.       Secretary,  Govt    Of     Rajasthan,                   Department     Of
                                            Environment, Secretariat, Jaipur.
                                   3.       State Environment Impact Assessment Authority, Seiaa,
                                            Rajasthan, Department Of Environment, Govt Of, Room
                                            No. 5274, Main Building, Govt Secretariat, Jaipur.
                                   4.       Mining Engineer, Department Of Mines And Geology,
                                            Jaipur.
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/09/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /32

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