Rajasthan High Court - Jodhpur
Mahendra Dan vs State Of Rajasthan on 11 February, 2022
Bench: Sandeep Mehta, Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 2302/2022
1. Mahendra Dan S/o Lalu Dan, Aged About 35 Years,
Delwara, Block No. 1, Mount Abu, District Sirohi.
2. Dhirendra Asarsa S/o Ganga Ram, Aged About 67 Years,
Rose View, Kala Chappra, Mount Abu, District Sirohi.
3. Paras Chhipa S/o Pukhraj Chippa, Aged About 25 Years,
Ward No. 20, Mount Abu, District Sirohi.
4. Jawana Ram S/o Vanaram, Aged About 29 Years, Near
Anup Das Jhopdi, Mount Abu, District Sirohi.
5. Tulsiram Sharma S/o Laxmikant, Aged About 24 Years,
Near Raghunath Mandir, Mount Abu, District Sirohi.
6. Kesar Singh S/o Sohan Singh, Aged About 44 Years, Hotel
Marudhar, Mount Abu, District Sirohi.
7. Suraj Singh S/o Lumb Singh, Aged About 43 Years,
Manch Ganv, Mount Abu, Mount Abu Road, District Sirohi.
8. Shiva Rana S/o Shankarlal, Aged About 35 Years, Bhil
Colony, Delwara, Mount Abu, District Sirohi.
9. Ganesh S/o Lalu Ji, Aged About 34 Years, Lekh House,
Mount Abu, District Sirohi.
10. Mahendra Chauhan S/o Bhana Ramji, Aged About 25
Years, Bapu Basti, Mount Abu, Mount Abu Road, District
Sirohi.
11. Rajuram S/o Bhima Ji, Aged About 51 Years, Gurukul
Road, Abu Road, Block No. 1, District Sirohi.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Local Self
Government Department, Jaipur.
2. Project Director, Rajasthan Urban Infrastructure
Development Project, Jln Marg, Jaipur.
3. District Collector, Sirohi.
4. Commissioner, Municipality, Mount Abu, Sirohi.
5. Regional Officer, Rajasthan State Pollution Control Board,
Regional Office, Pali.
6. Deputy Conservator Of Forest, Mount Abu Wildlife
Sanctuary, Mount Abu, Sirohi.
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(2 of 2) [CW-2302/2022]
----Respondents
For Petitioner(s) : Mr. Ritu Raj Singh Rathore
For Respondent(s) : --
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MS. JUSTICE REKHA BORANA Order 11/02/2022 Counsel for the petitioners craves liberty to withdraw the instant writ petition (PIL) submitting that the petitioners would be better advised to approach the National Green Tribunal ('NGT') in view of the fact that previously also, the controversy at hand has been examined "in extenso" by the Tribunal.
Accordingly, the instant writ petition (PIL) is disposed of as withdrawn with the liberty prayed for. (REKHA BORANA),J (SANDEEP MEHTA),J 4-Sudhir Asopa/-
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