Rajasthan High Court - Jaipur
M/S Yas Bricks Company vs State Of Raj & Ors on 31 October, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.17201/2010 M/s. Yash Bricks Company Vs. State of Raj. & Ors. Date Of Order :: 31.10.2011 Hon'ble Mr. Justice Ajay Rastogi Mr. Kedar Solanki, for petitioner.
Counsel submits that petitioner submitted application for certain Short Term Permit on 07.03.2007 and liability of the petitioner which was due upto June,2007 was complied with in terms of the permit. However, the respondents have admitted that the application was submitted by the petitioner on 31.03.2007 which according to him was reminder and pursuant thereto he was under obligation to comply with all the conditions of Short Term Permit upto 30.06.2007 but that has also not been considered by the revisional authority while rejecting the revision petition preferred by the petitioner.
Issue notice along with a copy of this order to the respondents as to why the petition may not be finally disposed of at the stage of admission. Notices may be given 'dasti', if desired.
Copy of the petition may be served upon Mr. Zakir Hussain, Additional Government Counsel, who, as informed, is counsel for the department, may seek instructions and file counter, if so advised.
List on 28.11.2011, as prayed, along with connected matter.
(Ajay Rastogi),J.
VS Shekhawat/-p.2 17201cw10Oct31Ntc.do