Nandlal Jangir vs State Of Rajasthan (2025:Rj-Jd:13447)
2025 Latest Caselaw 8675 Raj

Rajasthan High Court - Jodhpur

Nandlal Jangir vs State Of Rajasthan (2025:Rj-Jd:13447) on 11 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:13447]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 5370/2024

                                   Nandlal Jangir S/o Bhola Ram Jangir, Aged About 60 Years, Veer
                                   Teja Colony, Ward No.5 Ladnun Dist. Nagaur.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Principal Secretary,
                                            Department Of Mines And Geology, Jaipur, Rajasthan.
                                   2.       The Additional Director (Mines), Department Of Mines And
                                            Geology, Jodhpur Zone, Jodhpur, Rajasthan.
                                   3.       The Department Of Mines And Geology, Through
                                            Superintending Mining Engineer, Bikaner, Rajasthan.
                                   4.       The Mining Engineer, Bikaner, Department Of Mines And
                                            Geology, Bikaner, Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Himanshu Choudhary
                                   For Respondent(s)         :     Mr. Gaurav Bishnoi for
                                                                   Mr. Mahaveer Bishnoi, AAG


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

11/03/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 15.11.2021 passed by Co-ordinate Bench of this

Court in S.B. Civil Writ Petition No.9092/2021 (Mohan Ram

Vs. State of Rajasthan & Ors.).

2. In view of the submission made before this Court, the

present writ petition is also disposed of in terms of the judgment

dated 15.11.2021 rendered by Co-ordinate Bench of this Court in

the case of Mohan Ram (supra).

(VINIT KUMAR MATHUR),J 271-/Arun P/-

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