Rajasthan High Court - Jaipur
Asharam S/O Shri Ghanshyam B/C Meena vs State Of Rajasthan on 27 January, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2723/2019
Asharam S/o Shri Ghanshyam B/c Meena
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ishwar Tiwari For Respondent(s) : Mr. Rajendra Yadav, Govt. Counsel Mr. Fateh Raj Meena, PP HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 27/01/2020 Mr. Rajesh Yadav, Principal Secretary & Transport Commissioner, Mr. Gaurav Goyal, Director, Mines & Geology, Mr.Rajendra Verma, RTO and Mr. Satyaveer, Addl. Transport Commissioner, Jaipur are present in person and submitted their suggestions which have been found to be very useful. It has also been informed that there is a PIL (Khem Singh Vs. State of Raj.) pending before the Principal Seat at Jodhpur wherein the Government is in the process of submitting its detailed recommendations with regard to illegal mining activities being conducted and transportation of illegal "Bajri" and other minerals.
Arguments heard and concluded.
Order is reserved along with SB Criminal Misc. Petition Nos.6867/2019, 6873/2019, 6924/2019, 6927/2019, 6928/2019, 6929/2019, 6930/2019, 6931/2019 & 6932/2019.
(SANJEEV PRAKASH SHARMA),J FATEH RAJ BOHRA /6 (Downloaded on 16/02/2020 at 11:23:18 AM) Powered by TCPDF (www.tcpdf.org)