VERSUS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on board for consideration of an application filed by the petitioner-company seeking further orders/directions.

(2.) Mr. Hooda, learned Senior Counsel appearing for the petitioner submitted that on 18.2.2021 a coordinate Bench of this Court has passed an interim order staying the effect and operation of the order dated 23.12.2020 and permitting the petitioner to excavate except from the land with respect to which the respondents nos.4 to 6 had applied for grant of mining lease.

(3.) Learned Senior Counsel submitted that the entire quantity of masonry stone in the area permitted to be excavated by this Court vide order dated 18.2.2021 has practically been excavated and exhausted. While informing that the petitioner-company has been given four Short Term Permits (STP's), some part of which overlaps the area for which respondents Nos.4 to 6 had applied for grant of mining rights is subject matter of dispute qua which mining operations have been restrained, he submitted that if appropriate order is not passed, not only petitioner-company's business rights but also construction of National Highway would be seriously impacted.