Rajasthan High Court - Jodhpur
State Of Rajasthan vs Balbeer Singh on 6 February, 2020
Bench: Indrajit Mahanty, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 1245/2019
State Of Rajasthan
----Appellant
Versus
M/s Gayatri Minerals
----Respondent
Connected with
D.B. Spl. Appl. Writ No. 1385/2019
State Of Rajasthan
----Appellant
Versus
Rajeshwar Dayal Pareek
----Respondent
D.B. Spl. Appl. Writ No. 149/2020
State Of Rajasthan
----Appellant
Versus
M/s Anmol Minerals
----Respondent
D.B. Spl. Appl. Writ No. 150/2020
State Of Rajasthan
----Appellant
Versus
M/s. Bhagyashri Minerals
----Respondent
D.B. Spl. Appl. Writ No. 1539/2019
State Of Rajasthan
----Appellant
Versus
Manoj Kumar Agarwal
----Respondent
D.B. Spl. Appl. Writ No. 1438/2019
State Of Rajasthan
----Appellant
Versus
M/s. Bhati Minerals,
----Respondent
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(2 of 5) [SAW-1245/2019]
D.B. Spl. Appl. Writ No. 1447/2019
State Of Rajasthan
----Appellant
Versus
Vipin Chandra
----Respondent
D.B. Spl. Appl. Writ No. 1467/2019
The State Of Rajasthan
----Appellant
Versus
Bishan Singh Shekhawat
----Respondent
D.B. Spl. Appl. Writ No. 1475/2019
State Of Rajasthan
----Appellant
Versus
Himmat Kumar Laxkar
----Respondent
D.B. Spl. Appl. Writ No. 1483/2019
State Of Rajasthan
----Appellant
Versus
M/s. Shubham Mines And Minerals
----Respondent
D.B. Spl. Appl. Writ No. 1541/2019
State Of Rajasthan
----Appellant
Versus
Pankaj Soni
----Respondent
D.B. Spl. Appl. Writ No. 1546/2019
State Of Rajasthan
----Appellant
Versus
Megh Singh
----Respondent
D.B. Spl. Appl. Writ No. 36/2020
State Of Rajasthan
----Appellant
Versus
Balbeer Singh
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(3 of 5) [SAW-1245/2019]
----Respondent
D.B. Spl. Appl. Writ No. 73/2020
State Of Rajasthan
----Appellant
Versus
M/s. Dev Narain Minerals
----Respondent
D.B. Spl. Appl. Writ No. 91/2020
State Of Rajasthan
----Appellant
Versus
Smt. Annu Vyas
----Respondent
D.B. Spl. Appl. Writ No.1235/2018
State Of Rajasthan
----Appellant
Versus
Ms/ Ambika Mines and Minerals
----Respondent
D.B. Spl. Appl. Writ No. 91/2019
State Of Rajasthan
----Appellant
Versus
Smt. Swati
----Respondent
D.B. Spl. Appl. Writ No. 827/2019
State Of Rajasthan
----Appellant
Versus
Megh Singh
----Respondent
For Appellant(s) : Mr. Sandeep Shah, AAG
For Respondent(s) : ---
HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
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(4 of 5) [SAW-1245/2019]
Order
06/02/2020
These intra-court appeals are directed against the judgment passed by learned Single Judge of this Court, whereby writ petitions preferred by respondents/writ-petitioners assailing the order cancelling the Letter of Intent without notice, have been allowed.
As per office report, though the applications under Section 5 of the Limitation Act are filed. The appeals are not accompanied by certified copy of the judgment impugned. Mr. Sandeep Shah, learned Additional Advocate General submits that the judgment under appeals was passed by the learned Single Judge relying upon a judgment in M/s Karni Mines & Minerals Vs. State of Rajasthan & Ors. [S.B. Civil Writ Petition No.8179/2016, decided on 30th August, 2017], which was subsequently affirmed by Bench of this Court in State of Rajasthan Vs. M/s Karni Mines & Minerals [D.B. Special Appeal (Writ) No. 652/2018, decided on 3rd May, 2018]. However, a special leave petition preferred in the case of M/s Karni Mines & Minerals being Special Leave Petition (Civil Diary) No.33307/2018 was pending before the Hon'ble Supreme Court.
Learned Additional Advocate General fairly submits that now the special leave petition in M/s Karni Mines & Minerals (supra) has been dismissed by the Hon'ble Supreme Court and, therefore, the present special appeals deserve to be dismissed in the light of rejection of Special Leave Petition.
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(5 of 5) [SAW-1245/2019] The appeals are dismissed accordingly. The applications under Section 5 of the Limitation Act are disposed of. (DR. PUSHPENDRA SINGH BHATI),J (INDRAJIT MAHANTY),CJ 77-MohitTak/-
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