IQBAL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition (Public Interest Litigation) has been filed by the petitioner with the following prayers :-

(2.) Previously, the petitioner had approached this court by an identical writ petition No.16477/2019, which was disposed of by this court vide order dated 30.07.2020 and the petitioner was given liberty to renew the prayer in a fresh writ petition, if occasion so arises and now, this second writ petition (PIL) has been filed by the petitioner with the grievance that the respondents have allowed mining of sand to be carried out on salt excavation areas of Pokaran, which is causing damage to the entire area and loss to the petitioner.

(3.) Learned counsel Mr. Dinesh Godara, representing the petitioner, vehemently and fervently contends that the respondent Mining Department is acting contrary to the bid document (Annex.5), wherein the borrow areas were designated, but now the short term mining permit has been granted for different area covering the salt mining area.