SINGHAL CRUSHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that it is operating mining lease no.277/97 for the Mineral Masonry Stone since 1997 and is also operating a stone crusher unit for about 20 years at the subject site with due permission from the authorities concerned. He submits that the respondents are bent upon to close its operation in the garb of allotment of adjacent land to the Central Reserve Police Force. Learned counsel for the petitioner submits that in S.B. Civil Writ petition No. 12335/2022: M/s Jagdamba Mines and Mineral and Anr v. State of Rajasthan and Ors involving identical controversy, this court has vide its order dtd. 26/8/2022, while issuing notice, passed an interim order and prays for similar relief. He submits that in that writ petition, Shri RP Singh, learned Additional Advocate General has put his appearance on behalf of the respondents no. 1 to 3 and Shri Anand Sharma, learned Senior Standing Counsel for the respondent no.4.

(2.) Learned counsel for the petitioner is directed to supply a copy of this writ petition in the office of Shri RP Singh, learned Additional Advocate General for respondents no.1-3 and Shri Anand Sharma, learned Senior Standing Counsel, Union of India for respondents no.4, during the course of the day.

(3.) Heard learned counsel on interim relief.