Yaqub Sarvar vs State Of Rajasthan
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Rajasthan High Court - Jodhpur

Yaqub Sarvar vs State Of Rajasthan on 9 February, 2026

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18250/2025

Yaqub Sarvar S/o Ghulam Sarvar, Aged About 61 Years, R/o
Ghodabas, Makrana, District- Deedwana- Kuchaman, Rajasthan-
341505.
                                                                            ----Petitioner
                                       Versus
1.      State      Of     Rajasthan,         Through          Principal        Secretary,
        Department Of Mines And Geology, Government Of
        Rajasthan, Jaipur.
2.      The Joint Secretary, Department Of Mines, Secretariat,
        Jaipur-302005.
3.      The Director, Directorate Of Mines And Geology, Udaipur.
4.      The Superintending Mining Engineer, Ajmer Circle, Khanij
        Bhawan, Ajmer- 305001.
5.      The Mining Engineer, Mining And Geology Department,
        Makrana, District-Deedwana-Kuchaman-341505.
6.      The District Collector, Deedwana- Kuchaman.
                                                                         ----Respondents


For Petitioner(s)            :     Mr. Asad Sheikh
                                   Mr. Devam Jain
For Respondent(s)            :     Mr. Lalit Pareek



          HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

09/02/2026

1. The present writ petition has been filed seeking a direction to

be issued to the respondent-authorities to undertake the

demarcation of the mining lease area of the petitioner in

compliance of the order passed by Hon'ble Apex Court vide its

judgment dated 24.03.2025 (Annex.7).

(Uploaded on 10/02/2026 at 07:33:26 PM)

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2. Learned counsel for the petitioner submits that demarcation

is to be undertaken by the respondent-authorities strictly in

consonance with the order of modification dated 08.07.2024

(Annex.4) passed by Hon'ble Apex Court.

3. Learned counsel for the respondents submits that the

respondent-Department is ready and willing to undertake the said

demarcation to comply with the direction issued by the Hon'ble

Apex Court and in this regard earlier some notices were given to

the petitioner, however, he could not remain present.

4. Learned counsel for both the parties are ad idem that a

direction may be given to the respondent-authorities to undertake

the demarcation of mining lease area of the petitioner in

compliance of the order passed by Hon'ble Apex Court.

5. In view of the above, the writ petition is disposed of with a

direction to the petitioner to remain present before Mining

Engineer, Makrana on 20.02.2026, who shall inform the date of

inspection to the petitioner on the said date and also by giving a

clear seven days' notice and undertake the demarcation of the

petitioner's mining lease area within a period of 15 days

thereafter.

6. Stay application and all other pending application(s) are also

disposed of.

(SANJEET PUROHIT),J 138-A.Arora/-

(Uploaded on 10/02/2026 at 07:33:26 PM)

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