CHANCHAL JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This misc. application under Sec. 151 CPC has been preferred claiming the following relief:

(3.) The bone of contention in the present case is non-grant of mining lease to the applicant-appellant on account of her non-execution of agreement within specified time and not being able to get her land demarcated, since the area fell within the specified Aravali Hills. The prospective licenses had been issued in favour of the applicant-appellant on 15/1/1998 and 27/1/1998, but the same were revoked vide orders dtd. 8/3/2000 and 10/6/1999, respectively.