Rajasthan High Court - Jodhpur
Balotra Water Pollution Control ... vs The State Of Rajasthan on 9 July, 2019
Bench: S. Ravindra Bhat, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 9710/2019
Balotra Water Pollution Control Treatment and Research
Foundation Trust ----Petitioner
Versus
The State Of Rajasthan ----Respondent
For Petitioner(s) : Mr. Vinay Kothari.
Ms. Apeksha Lodha.
For Respondent(s) : Ms. Rekha Borana, AAG.
HON'BLE THE CHIEF JUSTICE S. RAVINDRA BHAT
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 09/07/2019 Issue notice.
Ms. Rekha Borana, Additional Advocate General accepts notices on behalf of the respondents-State. She seeks and is granted four weeks' time to file reply.
List D.B. Special Appeals (Writ) No. 1145/2018 & 1648/2018 along with the present writ petition on 27.08.2019.
After considering the submissions of the parties and the record, the Court is of the opinion that the pending writ petitions before the learned Single Judge should be disposed of expeditiously; the respondents shall cooperate and file counter- affidavits in those writ petitions within two weeks. The said Writ Petitions No. 11407/2018 (Balotra Water Pollution Vs. State), 16170/2018 (Balotra Water Pollution Vs. State) and 4967/2019 (Balotra Water Pollution Vs. State) are directed to be listed together before the concerned Bench on 07.08.2019.
(DR. PUSHPENDRA SINGH BHATI),J (S. RAVINDRA BHAT),CJ 26-Mohan/-
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