Mahesh Chandra Gupta vs State Mines Departmentors ...
2024 Latest Caselaw 1304 Raj/2

Rajasthan High Court

Mahesh Chandra Gupta vs State Mines Departmentors ... on 26 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:9608]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4716/2013

                                    Mahesh Chandra Gupta son of Shri Satya Narayan Gupta, aged
                                    about 52 years, Resident of Ward No. 3, villae Sanghana, Tehsil
                                    Bhuhana, District Jhunjhunu.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.State of Rajasthan through Principal Secretary to Government,
                                    Mines      Department,      Government            of    Rajasthan,     Secretariat,
                                    Jaipur.
                                    2.Director, Mines and Geology Department, Rajasthan, Khanij
                                    Bhawan, Udaipur.
                                    3.Superintending         Mining        Engineer,         Mines      and    Geology
                                    Department, Kota Region 1K-1, Near Jyoti Mandir, Dada Badi,
                                    Kota.
                                    4.M/s Graftech Exim Pvt. Ltd., 114, Satya Niketan, New Delhi.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. M.S. Rajpurohit for Ms.Alankrita Sharma For Respondent(s) : Mr. Navin Yadav for Mr. Bharat Vyas, AAG Mr. Zaqir Hussain, AGC Mr. Ram Singh Bhati

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/02/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/90

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