KAMALKANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition in the nature of public interest litigation has been preferred by the petitioners herein with the following prayers:-"10. Relief (s) as Prayed:

(2.) It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed:-

(3.) The petitioners claim to be prejudiced by the exclusion of Sriganganagar and Hanumangarh districts from being declared as notified mining areas for extraction of gypsum.