Dinesh Kumar And Anr vs State Of Raj And Ors (2024:Rj-Jp:9591)
2024 Latest Caselaw 1300 Raj/2

Rajasthan High Court

Dinesh Kumar And Anr vs State Of Raj And Ors (2024:Rj-Jp:9591) on 26 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:9591]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 5377/2011

1.       Dinesh Kumar Son Of Shri Uday Lal Dhakad, aged about
         35 years, Resident of Kalyanpura, Post Gopalpura, Tehsil
         Bijoliya, District Bhilwara.
2.       M/s        Patel      Infrastructure           Pvt.      Ltd.,      A    Company
         Incorporated Under The Indian Companies Act, 1956
         having its registered office at 2nd Floor Patcon House,
         Kotecha Chowk, Kalawad Road, Rajkot (Gujarat) through
         its Director Shri Suresh Bhai son of Shri Pragji Bhai
         Vaviya, aged about 40 years, resident of Yash Bhawan,
         Saket Colony, Deoli, District Tonk.
                                                                             ----Petitioners
                                           Versus
1.       State Of Rajasthan Through Secretary To Government,
         Mines         Department,              Government              Of       Rajasthan,
         Secretariat, Jaipur
2.       District Collector, Bundi
3.       Sub Divisional Officer Cum Sub Divisional Magistrate,
         Hindoli, District Bundi
4.       Mining       Engineer,         Minesh        And      Geology        Department,
         Government Of Rajasthan, Bundi
                                                                          ----Respondents

For Petitioner(s) : Mr. M.S. Rajpurohit for Ms. Alankrita Sharma For Respondent(s) : Mr. Zaqir Hussain, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/02/2024

This writ petition has been filed assailing the order dated

28.03.2011 passed by the District Collector, Bundi whereby, Stone

Crusher of the petitioners was closed being in violation of the

[2024:RJ-JP:9591] (2 of 2) [CW-5377/2011]

provisions of Rajasthan Land Revenue (Industrial Areas Allotment)

Rules, 1959.

Learned State-counsel, inviting attention of this Court

towards the contents of the reply filed by him, would submit that

since, the subject Stone Crusher has been released by the Sub-

Divisional Officer, Hindoli, District Bundi vide order dated

29.04.2011, this writ petition is rendered infructuous.

Learned counsel for the petitioners does not dispute the

aforesaid statement.

In view thereof, this civil writ petition is dismissed as

infructuous.

(MAHENDAR KUMAR GOYAL),J

Manish/81

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