RITURAJ SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Rituraj Singh Rathore, the petitioner has moved an application for impleading Principal Secretary, Department of Tourism and District Collector, Rajsamand and Pali as party respondents. He has also filed copy of the order dtd. 31/3/2015 issued by the Department of Forest, Government of Rajasthan, as per which, all commercial and industrial activities have been prohibited in a periphery of one kilometer from the protected boundaries of forest which includes Kumbhalgarh Wildlife Sanctuary. Shri Rituraj Singh submits that rampant construction activities are being undertaken in the vicinity of Kumbhalgarh forest boundary by breaching the aforesaid order of the Government of Rajasthan.

(2.) The interlocutory application is accepted.

(3.) Let notice be issued to the newly added respondents No. 6 to 8. Rule is made returnable on 7/3/2022.