Rajasthan High Court - Jodhpur
Ganpat Ram vs State (Revenue) & Ors on 16 August, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 724 / 2012
Ganpat Ram S/o Shri Dhanna Ram Ji, Aged about 50 Years, R/o
VPO Khawapura, Via Pipar City, Tehsil Bhopalgarh, District
Jodhpur, Rajasthan
----Appellant
Versus
1. State of Rajasthan through the Secretary, Revenue (Group-III)
Department, Government of Rajasthan, Jaipur, Rajasthan
2. Principal Secretary, Department of Industries, Government of
Rajasthan, Jaipur, Rajasthan
3. Secretary, Mines (Group-II) Department, Government of
Rajasthan, Jaipur, Rajasthan
4. District Collector, Jodhpur, District Jodhpur, Rajasthan
5. Mining Engineer, Mines and Geology Department, Jodhpur,
Rajasthan
6. Vedanta Industries through its Director Shri Badri Lal Chouhan,
R/o Jodhpur Tower, Ground Floor, Dharam Narayan Ji Ka Hattha,
Jodhpur, Rajasthan
----Respondents
_____________________________________________________
For Appellant(s) : Mr. Sajjan Singh Rathore
For Respondent(s) : Mr. M.S. Singhvi, Senior Advocate, assisted
by Mr. Akhilesh Rajpurohit
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment 16/08/2017 By the order dated 09.05.2012 learned Single Bench disposed of an application preferred under clause 3 of Article 226 of the Constitution of India seeking vacation of ex parte interim order dated 24.02.2012. During pendency of the instant appeal the writ petition i.e. S.B Civil Writ Petition No.1567/2012 (Ganpat (2 of 2) [SAW-724/2012] Ram Vs. State of Rajasthan & Ors.) has been decided on 22.09.2015 and further the judgment given by learned Single Bench has also been affirmed by a Division Bench under an order dated 27.03.2017. In light of the factual background noticed above, this appeal has become infructuous.
Dismissed accordingly.
(VINIT KUMAR MATHUR) J. (GOVIND MATHUR) J. Anil Kumar Choudhary