Divyamaan Minerals vs State Of Rajasthan (2024:Rj-Jd:43322)
2024 Latest Caselaw 9303 Raj

Rajasthan High Court - Jodhpur

Divyamaan Minerals vs State Of Rajasthan (2024:Rj-Jd:43322) on 22 October, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:43322]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 10154/2023

Divyamaan Minerals, Through Prop. / Partner - Vijay Sadhnani S/
o Shri Managharam Sadhnani, Age About 39 Years, F - E - 249,
Riico Industrial Area, Udaipur, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Department Of Energy, Government Of Rajasthan, It
         Center, Chambal Power House Campus, Hawa Sarak,
         Jaipur - 302006.
2.       Rajasthan Electricity Regulation Commission, Through Its
         Chairman Vidhyut Viniyamak Bhawan, Sahakar Marg,
         Near State Motor Garage, Jaipur Rajasthan 302001.
3.       Ajmer Vidhyut Vitaran Nigam Ltd., Through Its Managing
         Director, Makarwadi Road Hathi Bhata, City Power House,
         Ajmer 305 001, Rajasthan.
4.       The Executive Engineer (O And M), Ajmer Vidhyut Vitaran
         Nigam Ltd, Udaipur.
5.       The Assistant Engineer (O And M), Ajmer Vidhyut Vitaran
         Nigam Ltd, Debari, District Udaipur.
6.       The Additional Chief Engineer (Hq), Ajmer Vidhyut Vitran
         Nigam Ltd, Commercial Wing,vidyut Bhawan, Panchsheel
         Nagar, Makwarwali Road, Ajmer 305004.
                                                                      ----Respondents


For Petitioner(s)              :     Ms. Ankita Pareek
For Respondent(s)              :     Mr. Pradeep Sharma



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

22/10/2024

Learned counsel for the petitioner submitted that the

controversy involved in the present writ petition is squarely

covered by the judgment dated 09.11.2023 passed by the

[2024:RJ-JD:43322] (2 of 2) [CW-10154/2023]

Co-ordinate Bench of this Court in case of "Bhansali Dyeing vs.

State of Rajasthan & Ors.": S.B. Civil Writ Petition

No.11242/2023.

2. Learned counsel for the respondents was not in a position to

refute the aforesaid submission made at Bar by the learned

counsel for the petitioner.

3. Accordingly, the present writ petition is disposed of with a

similar direction as given by the Co-ordinate Bench of this Court in

the case of "Bhansali Dyeing" (supra).

4. All pending applications also stand disposed of.

(KULDEEP MATHUR),J 314-divya/-

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