Rajasthan High Court - Jodhpur
Rameshwari Devi vs State Of Rajasthan (2024:Rj-Jd:23840) on 24 May, 2024
Author: Nupur Bhati
Bench: Nupur Bhati
[2024:RJ-JD:23840]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6644/2024
Rameshwari Devi W/o Shri Rajaram, Aged About 41 Years,
Resident Of Village Khajwana, Tehsil Mundwa, District Nagaur.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, Mines And
Geology, Khanij Bhawan, Udaipur.
2. Addl. Director, Mines And Geology, Jaipur.
3. Superintending Mining Engineer, Mines And Geology,
Ajmer Circle, Ajmer.
4. Mining Engineer, Mines And Geology, Nagaur.
----Respondents
For Petitioner(s) : Mr. Vikas Bijarnia
For Respondent(s) : Mr. Mahaveer Bishnoi, AAG
Mr. Gaurav Bishnoi
HON'BLE DR. JUSTICE NUPUR BHATI
Order 24/05/2024
1. Mr. Mahaveer Bishnoi, learned AAG appearing for the Mining Department on caveat, at the outset submits that the petitioner has preferred the present writ petition against the demand notice dated 19.03.2024 (Annexure-10) sent by the Mining Engineer, Mines And Geology Department, Nagaur, against which, the petitioner is having an efficacious alternative remedy under Rule 63 of Rajasthan Minor Mineral Concession Rules, 2017. He thus argued that present writ petition be not entertained.
2. Having regard to the facts and circumstances of the case, this Court is not inclined to exercise its extraordinary jurisdiction.
3. The writ petition is, therefore, disposed of. (Downloaded on 24/05/2024 at 09:17:04 PM)
[2024:RJ-JD:23840] (2 of 2) [CW-6644/2024]
4. The petitioner shall, however, be free to approach the Appellate Authority.
5. In case petitioner prefers an appeal alongwith stay application within a period of seven days, the Appellate Authority shall consider at least stay application (if not the appeal) in accordance with law within a period of 15 days.
6. Till, disposal of the stay application, the petitioner's mining lease shall not be cancelled for alleged default arising from the demand notice dated 19.03.2024. Whereafter the order of the Appellate Authority shall hold the field.
7. Stay application too stands disposed of accordingly.
(DR. NUPUR BHATI),J 391-amit/-
(Downloaded on 24/05/2024 at 09:17:04 PM) Powered by TCPDF (www.tcpdf.org)