NEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Theses writ petitions have been filed by the petitioners challenging the demand raised by the concerned Assistant Mining Engineer, Mines and Geology Department on the ground that the petitioners have excavated mineral Bajri (ctjh) carrying in excess of the bulk density SG/GM/CC mentioned in the license issued to them.

(2.) Mr. Digvijay Singh Jasol learned AGC appearing for the respondent - Mining and Geology Department has submitted that the petitioners have an alternate remedy to file appeals against the impugned demands. Learned AGC, upon instructions, has also submitted that in the event of filing appeals by the petitioners against the impugned demands, the respondent - Mining and Geology Department shall not take any coercive action against the petitioners till the disposal of the appeals filed by them.

(3.) In view of the above submissions made by learned AGC appearing for respondent - Mining and Geology Department, learned counsel for the petitioners have submitted that they don't want to press these writ petitions, however, seek liberty for the petitioners to file appeal before the appellate authority against the impugned demands.