Narayan Teli S/O Shri Kishan Lal ... vs The State Of Rajasthan ...
2023 Latest Caselaw 4736 Raj/2

                                   [2023:RJ-JP:22311]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10564/2019
                                   Narayan Teli S/o Shri Kishan Lal Teli, Aged About 52 Years, R/o
                                   2777, Teli Kumhar Mohalla, Nasirabad, District Ajmer.
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary,
                                            Department Of Mines And Geology, Government Of
                                            Rajasthan, Secretariat, Jaipur.
                                   2.       The Director, Department Of Mines                                And     Geology,
                                            Government Of Rajasthan, Udaipur
                                   3.       Superintending Mining Engineer, Mines                             And Geology
                                            Department, Ajmer Circle, Ajmer.
                                   4.       Mining Engineer, Mines And Geology Department, Khanij
                                            Bhawan, Near R.p.s.c. Ghughra Thati, Jaipur Road, Ajmer.
                                                                                                            ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /17

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