M/S Harsha Ores And Minerals vs State Of Rajasthan (2025:Rj-Jd:17564)
2025 Latest Caselaw 11098 Raj

Rajasthan High Court - Jodhpur

M/S Harsha Ores And Minerals vs State Of Rajasthan (2025:Rj-Jd:17564) on 4 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17564]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 6685/2025

M/s Harsha Ores And Minerals, (A Partnership Firm), Through Its
Partner Shri Gauri Shanker Joshi S/o Shri Hemraj Ji, Aged About
62 Years, Resident Of Village And Post Thana, Tehsil And District
Dungarpur, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Principal Secretary, Mines
         Department,        Government            Of     Rajasthan,       Secretariat,
         Jaipur.
2.       The Director, Mines And Geology Department, Directorate
         Of Mines And Geology, Khanij Bhawan, Udaipur (Raj.)
3.       The    Assistant          Mining   Engineer,        Mines      And   Geology
         Department, Government Of Rajasthan Dungarpur.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Lomesh Vasu for
                                     Mr. Arvind Vyas



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2025

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by a judgment of this Court rendered in S.B. Civil Writ

Petition No.11728/2010 (Ganpat Lal Sankhla Vs. State of

Rajasthan & Ors.) decided on 20.05.2022.

Learned counsel for the petitioner submits that the petitioner

may be given liberty to approach the respondents by way of filing

an appropriate representation along with the copy of the said

judgment and he prays that the respondent may be directed to

consider the same expeditiously.

[2025:RJ-JD:17564] (2 of 2) [CW-6685/2025]

Considering the submissions made before this Court, the writ

petition is disposed of with liberty to the petitioner to file an

appropriate representation for redressal of its grievance along with

the copy of the judgment passed by this Court in the case of

Ganpat Lal Sankhla (supra).

In the event of filing the such representation by the

petitioner, the respondents are directed to consider and decide the

same expeditiously by passing a speaking order, preferably within

a period of two weeks from the date of receipt of such

representation, strictly in accordance with law.

(VINIT KUMAR MATHUR),J 26-SunilS/-

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