LAWS(SC)-2024-1-32

BIRLA CORPORATION LIMITED Vs. BHANWAR SINGH

Decided On January 12, 2024
BIRLA CORPORATION LIMITED Appellant
V/S
BHANWAR SINGH Respondents

JUDGEMENT

(1.) The Chittorgarh Fort represents the quintessence of a tribute to nationalism, courage, medieval chivalry, and sacrifice exhibited between the seventh and the sixteenth centuries by several rulers, like the Mewar rulers of Sisodia, their kinsmen, women, and children. The Chittorgarh Fort has weathered and withstood many battles and has been a witness to the power and pride of the kings who occupied the Fort. The history is replete with brave, extraordinary and indomitable courage exhibited by the rulers and occupants of the Fort.

(2.) The Fort's history and legacy make it a preferred destination for tourists. The serene hillock, which had less populated surroundings at one point, is subject to contemporaneous development, urbanisation, etc. The principal issue considered by the High Court of Rajasthan in the judgement impugned before us does not deal with the peripheral inconveniences that the Fort has experienced with the onset of urbanisation and tourism in the immediate past. But a distinct problem of considerable importance.

(3.) The immutable geology of the area has limestone formation of the Vindhyan age, and as per geological study and assessment, the limestone is located in Nimbahera city. The mineral reserve of this stone occurs between Nimbahera shales and Suket shales.