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Rajasthan High Court - Jodhpur
Manarup Lal Gurjar vs State Of Rajasthan (2026:Rj-Jd:12870) on 18 March, 2026
[2026:RJ-JD:12870]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1013/2026
1. Manarup Lal Gurjar S/o Shri Bakhtawar Gurjar, Aged
About 37 Years, R/o 24, Near Dev Narayan Mandir,
Thoriya Kheda, P.o. Khankhermala, Tehsil Raipur, District
Bhilwara.
2. Hira Lal Gurjar S/o Shri Jairam Gurjar, Aged About 57
Years, R/o Thoriya Kheda, P.o. Khankhermala, Tehsil
Raipur, District Bhilwara.
3. Paras Gurjar S/o Shri Maga Gurjar, Aged About 41 Years,
R/o Gujar Mohalla, Thoriya Kheda, P.o. Khankhermala,
Tehsil Raipur, District Bhilwara.
4. Roshan Lal Gurjar S/o Shri Gehru Lal Gurjar, Aged About
42 Years, R/o Thoriya Kheda, P.o. Khankhermala, Tehsil
Raipur, District Bhilwara.
5. Shanker Lal Gurjar S/o Shri Nagji Ram Gurjar, Aged
About 45 Years, R/o Near Mohalla Devnarayan Mandir,
Thoriya Kheda, P.o. Khankhermala, Tehsil Raipur, District
Bhilwara.
6. Bhagirath Gurjar S/o Shri Moda Ram Gurjar, Aged About
44 Years, R/o Thoriya Kheda, P.o. Khankhermala, Tehsil
Raipur, District Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Department Of Mines And Geology
Through Its Secretary, Government Of Rajasthan, Jaipur,
Rajasthan.
2. Additional Director (Mines), Department Of Mines And
Geology, Udaipur Zone, Udaipur.
3. Mining Engineer, Mines And Geology Department,
Bhilwara.
4. The District Collector, Bhilwara.
5. Sub Divisional Officer, Raipur, District Bhilwara.
6. Tehsildar, Raipur, District Bhilwara.
7. M/s Mata Dhadhimati Metals And Minerals, Through Its
Proprietor Shri Rajkumar Dhadhich S/o Late Shriniwas
Dadhich, R/o Aa-4, Civil Township, Raurkela (Orissa).
8. Regional Officer, Rajasthan State Pollution Control Board,
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[2026:RJ-JD:12870] (2 of 3) [CW-1013/2026]
18-19 Near Pannadhaya Circle, Azad Nagar, Bhilwara.
----Respondents
For Petitioner(s) : Mr. Mukesh Vyas
For Respondent(s) : Mr. Mahaveer Bishnoi, AAG
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
18/03/2026
1. Present writ petition has been filed seeking cancellation of
Letter of Intent dated 04.09.2023 and issuance of appropriate
directions to restrain respondent No. 7 from commencing mining
activity without fulfilling conditions mentioned in said Letter of
Intent.
2. Primary concern of petitioner is that, without first fulfilling
condition No. 4 of Letter of Intent dated 04.09.2023 (Annex-2),
which provides for surrender of equal area of Khatedari Land and
for depositing charges for development of such surrendered land
as pasture land, respondent company have started establishment
of their office at the site and are going to commence mining
activity.
3. Learned counsel for the respondent has filed reply to writ
petition, wherein preliminary objection regarding maintainability of
writ petition has been taken on the ground that the writ petition is
pre-mature and no mining operation has been started till date.
4. In this view of the matter, present writ petition is dismissed
as pre-mature. However, Respondent Authority is directed to
ensure compliance of conditions of Letter of Intent dated
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[2026:RJ-JD:12870] (3 of 3) [CW-1013/2026]
04.09.2023 before permitting Respondent No. 7 to commence
mining activity.
5. It shall be open for petitioner to approach this Court again,
in case need so arises.
6. Stay application and all other pending applications, if any,
also stand disposed of.
(SANJEET PUROHIT),J
33-JatinS/-
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