M/S Khetan Business Corporation Pvt. ... vs State Of Rajasthan ...
2025 Latest Caselaw 14852 Raj

Rajasthan High Court - Jodhpur

M/S Khetan Business Corporation Pvt. ... vs State Of Rajasthan ... on 4 November, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:47355-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 5723/2020

M/s Khetan Business Corporation Pvt. Ltd., Old Bus Stand
Nathdwara, District Rajsamand. Through Its Mines Agent And
General Power Of Attorney Holder, Shri Baijnath Chouhan S/o
Shri Devnarayan Chouhan, Age 69 Years, Presently R/o Opp. Old
Bus Stand Nathdwara, District Rajsamand.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Finance    Department, Government   Of    Rajasthan,
         Secretariat, Jaipur.
2.       The   Secretary,  Finance    (Revenue      Department),
         Government Of Rajasthan, Secretariat, Jaipur.
3.       The Secretary, Mines                 Department,            Government    Of
         Rajasthan, Jaipur.
4.       The Joint Secretary, Finance Department (Tax Division),
         Government Of Rajasthan, Secretariat, Jaipur.
5.       Inspector General, Registration And Stamps, Rajasthan,
         Ajmer.
6.       Assessing Authority And Sub Registrar, Badgaon, District
         Udaipur.
7.       Assessing Authority And Sub Registrar, Delwara, District
         Rajsamand.
8.       Assessing Authority             And      Sub      Registrar,    Nathdwara,
         District Rajsamand.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Rakesh Arora
For Respondent(s)            :     Mr. Mahaveer Bishnoi, AAG with
                                   Mr. Harshvardhan Singh


     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE ANUROOP SINGHI Order

04/11/2025

1. Learned Additional Advocate General submits that the

controversy involved in the present petition is no more res integra

in view of the judgment of Hon'ble Supreme Court in the case of

Mineral Area Development Authority and Anr. Vs. Steel

(Uploaded on 07/11/2025 at 05:31:43 PM)

[2025:RJ-JD:47355-DB] (2 of 2) [CW-5723/2020]

Authority of India and Anr. reported in (2024) 10 SCC 1 and

(2024) 10 SCC 257.

2. Learned counsel for the petitioner does not refute the said

submission.

3. In light of the aforementioned limited submissions, the

present petition is disposed of in view of the above judgment

delivered by Hon'ble Supreme Court. However, the petitioner

would be at liberty to approach the Court, in case any need arises.

(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J

11-suraj/-

(Uploaded on 07/11/2025 at 05:31:43 PM)

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