JINDAL SAW LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant writ petition, the petitioner has prayed for the following reliefs:-

(2.) It is pertinent to mention here that vide order dated 09.10.2020, an Expert Committee was constituted by this Court under the Chairmanship of Shri R.K. Sinha, Controller General (Retd.) of Indian Bureau of Mines for the purpose of answering the factual issues and to submit its report. The Expert Committee submitted its detailed report dated 10.01.2021, to which the State of Rajasthan raised number of objections. The petitioner also filed its reply to the said objections.

(3.) It is to be noted that vide order dated 12.08.2021 passed by this Court, the Wakf Board, Anjuman Committee and the District Collector Bhilwara were impleaded as party respondents in the writ petition. Later, vide order dated 03.09.2021, on the application submitted by Mohd. Nizam Khan, Mohd. Ayub and Mohd. Umar, who filed the FIR before the concerned police station alleging that the land on which the construction is existing is a Waqf property, they were also impleaded as party respondents.